19. If verdict of jurors be manifestly contrary to evidence, or trial otherwise insufficient.-- If it shall appear to the Judge of the said Court that the verdict of the jurors is manifestly contrary to the evidence, or that the trial is otherwise insufficient, the Judge, instead of passing sentence on the accused person or declaring him acquitted, as the case may be, may certify the same to the 1 [ Central Government], and the 2[ Central Government] may either order a new trial before another jury or acquit the accused person, as it shall think fit.