Section 10 in The Tribunals Of Criminal Jurisdiction Act, 1952.
10. Extent to which the Code and ordinary law shall apply.—
The provisions of the Code or of any other law for the time being in force, in so far as they may be applicable and in so far as they are not inconsistent with the provisions of this Act, shall apply to all matters connected with, arising from, or consequent upon, a trial by a Tribunal constituted under this Act as if the Tribunal were a Court of Session exercising original criminal jurisdiction.
