Section 198B(5) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(5)When the Court of Session takes cognizance of an offence under sub-section (1) then, notwithstanding anything contained in this Code, the Court of Session shall try the case [according to] [Substituted by Act XXXVII of 1978, Section 31.] the procedure prescribed for the trial by Magistrates of warrant-cases instituted otherwise than on a police report and the person against whom the offence is alleged to have been committed shall, unless the Court of Session, for reasons to be recorded, otherwise directs, be examined as a witness for the prosecution.[(5-a) Every trial under this section shall be held in camera if either party thereto so desires or if Court of Session so thinks fit to do] [Sub-section (5-a) inserted by Act XX of 1967.],
