Section 11 in The Rajasthan Sati (Prevention) Act, 1987
11. Procedure and powers of Special Courts.
(1)A Special Court may take cognizance of any offence, without the accused being committed to it for trial, upon receiving a complaint of facts which constitute such offence, or upon a police report of such facts.(2)Subject to the other provisions of this act, a Special Court shall, for the purpose of the trial of any offence, have all the powers of a Court Session and shall try such offence as if it were a Court of Session, so far as may be in accordance with the procedure prescribed in the Code for trial before a Court of Session.
