(8)[Denote paragraph number.] The Court is closed for the consideration of the finding.The Court finds that the accused (No .................................Rank................................. Name .................................Unit.................................) isGuilty of ................................. [The words in italics are to be entered in the margin.]Not guilty of the.................................charge but is guilty of the .................................charges.orGuilty of ................................... [The words in italics are to be entered in the margin.]Not guilty of...................................and...................................charges but is guilty of .................and...................charges ..............charges.or(Guilty of all charges) [The words in italics are to be entered in the margin.] is guilty of the charge (all the charges).orSpecial finding is guilty of the ................................. [The words in italics are to be entered in the margin.]charge, and guilty of the .................................charge with the exception of the words (or with................................. exception that)orSpecial finding is not guilty of desertion, but is guilty of absence without leave from the ................................. [The words in italics are to be entered in the margin.]to the.................................being a period of.................................days.[Instruction.-Any special finding allowed by section 138 of the Air Force Act, 1950, may be, expressed in this form];orthe Court adjourns for the purpose of consulting the convening [or as the case may be, confirming] officer;On re-assembly on the ......................day of................and.................reading the opinion on ...............................which is marked an annexed to the proceedings, finds that the accused, etc.PROCEEDINGS ON ACQUITTAL OF ALL THE CHARGES[Instruction.-This form shall not be adopted if there is plea of "Guilty" on any charge(s) in respect of which the proceedings are yet to continue.]
