Section 36G(3) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
(3)In any appeal or revisional proceedings against an order of acquittal passed in a trial such as is referred to in sub-section (1), the Appellate or Revisional Court, if it convicts the accused, shall record a finding such as is referred to in that sub-section.
