Section 101 in The National Security Guard Rules, 1987
101. Revision.
(1)(a)Where the finding is sent back for revision under section 109, the Court shall re-assemble in open Court, the revision order shall be read and if the Court, is directed to take fresh evidence such evidence shall be taken in open court.(b)Where such fresh evidence is recorded otherwise than at the instance of the accused, the accused shall be given a further opportunity to lead evidence in respect of matters brought out in such fresh evidence.(c)The prosecutor and the accused shall be given a further opportunity to address the court in respect of the fresh evidence led.(d)The Judge Attorney may also give a further summing up.(2)Where the revision of finding does not involve taking of fresh evidence the accused shall be given an opportunity to address the court in respect of matter raised in the revision order.(3)(a)The Court shall then deliberate on its finding in closed Court and if the Court does not adhere to its former finding, it shall revoke the finding and sentence and record a new finding and if such new finding involves a sentence, pass the sentence, afresh.(b)Where the original finding was one of "Not Guilty" the Court shall, before passing sentence comply with rules 97 and 98.(4)(a)Where the sentence alone is sent back for revision, the revision order shall be read in open Court and the accused given an opportunity to address the court in regard to matters referred to in the revision order.(b)The court shall then reconsider its sentence in closed court and if it does not adhere to the sentence, revoke the sentence and pass the sentence afresh.(5)Where the sentence alone is sent for revision the court shall not revise the finding.
