Section 18 in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947
18. Appeal, revision and confirmation
Notwithstanding the provisions of the Code, or of any other law for the time being in force, or of anything having the force of law by whatsoever authority made or done?(1)any person convicted on a trial held by a Special Judge may appeal to the High Court within a period of fifteen days from the date of sentence;(2)the High Court may call for the record of the proceedings of any case tried by a Special Judge and may in respect of such case exercise any of the powers conferred on a court of appeal by sections 423, 426, 427 and 428 of the Code; and(3)no court shall have jurisdiction to transfer any case from any Special Judge or to make any order under section 491 of the Code in respect of any person triable by a Special Judge or, save as herein otherwise provided, have jurisdiction of any kind in respect of proceedings of any Special Judge.
