Section 7A(1) in The Bengal Criminal Law Amendment Act, 1925
(1)(a)if after the commencement of a trial by Commissioners under this Act any person surrenders or is arrested who, in the opinion of the [appropriate Government] [Words substituted by the Government of India (Adaptation of Indian Law) Order, 1937.] might, if he had surrendered or been arrested before the commencement of the trial, have been tried jointly with the persons under trial the [appropriate Government] [Words substituted by the Government of India (Adaptation of Indian Law) Order, 1937.] may direct that he shall be placed on his trial jointly with such other persons at the said trial:Provided that the name of such person was included with the names of the persons under trial in the order under sub-section (1) of section 3 directing their trial or in the report under clause (a) of sub-section (1) of section 173 of the Code;(b)when any person in respect of whom a direction has been made under sub-clause (a) is produced before the Commissioners, any evidence already recorded in the trial may be admitted as evidence against him or in his favour;
