Section 9 in The Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992
9. Procedure and powers of Special Court.—
(1)The Special Court shall, in the trial of such cases, follow the procedure prescribed by the Code for the trial of warrant cases before a Magistrate.(2)Save as expressly provided in this Act, the provisions of the Code shall, in so far as they are not inconsistent with the provisions of this Act, apply to the proceedings before the Special Court and for the purposes of the said provisions of the Code, the Special Court shall be deemed to be a Court of Session and shall have all the powers of a Court of Session, and the person conducting a prosecution before the Special Court shall be deemed to be a Public Prosecutor.(3)The Special Court may pass upon any person convicted by it any sentence authorised by law for the punishment of the offence of which such person is convicted.(4)While dealing with any other matter brought before it, the Special Court may adopt such procedure as it may deem fit consistent with the principles of natural justice.
