Report No. 142

9.17. If the application is not rejected.-

The Competent Authority shall explain to the accused that on his pleading guilty, the Competent Authority may, after hearing the public prosecutor or the aggrieved person, record a conviction for such offence as appears to have been committed and, after hearing the public prosecutor and the aggrieved party, may, after hearing the accused or his advocate, if any,-

(i) recommend imposing of a suspended sentence and release him or on probation or impose an appropriate sentence and release him or probation, or

(ii) direct him to pay such compensation to the aggrieved party as may be considered appropriate after hearing both the sides, or

(iii) impose sentence considered appropriate by the Competent Authority.