Section 8(2) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986
(2)If in the course of any trial under this Act of any offence, it is found that the accused has committed any other offence under this Act or any rule thereunder or under any other law, the Special Court may convict such person of such other offence and pass any sentence authorised by this Act or such rule or, as the case may be, such other law, for the punishment thereof.
