Section 12 in The Rajasthan Sati (Prevention) Act, 1987
12. Power of Special Court with respect to other offences.
(1)When trying any offence under this Act, a Special Court may also try any other offence with which the accused may under the Code be charged at the same trial if the offence is connected with such other offence.(2)If in the course of any trial of any offence under this Act it is found that the accused person has committed any other offence under this Act or under any other law, a Special Court may convict such person also of such other offence and pass any sentence authorised by this Act or such other law for the punishment thereof.(3)In every inquiry or trial, the proceedings shall be held as expeditiously as possible and, in particular, where the examination of witnesses has begun, the same shall be continued from day to day until all the witnesses in attendance have been examined, and if any Special Court finds the adjournment of the same beyond the following date to be necessary, it shall record its reasons for doing so.
