Section 8(4) in The Rajasthan Dacoity Affected Areas Act, 1986
(4)A special court may with a view to obtaining the evidence of any person suspected to have been directly or indirectly concerned with, or privy to, any scheduled offence, tender pardon to such person on the condition of his making a full and true disclosure of the whole circumstances within his knowledge relating to the offence and to every other person concerned, whether as principal or abettor, with the commission there of. Any pardon so tendered shall, for the purposeof section 308 of the Code, be deemed to have been tendered under section 307 thereof.
