(3)In any case tried summarily under sub-section (1), the High Court—(a)need not summon any witness, if it is satisfied that the evidence of such witness will not be material;(b)shall not be bound to adjourn a trial for any purpose unless such adjournment is, in the opinion of the High Court, necessary in the interests of justice;(c)shall, before passing any sentence, record judgment embodying the su-bstance of the evidence and also the particulars specified in section 263 of the Code of Criminal Procedure, 1898, so far as that section may be applicable;and nothing contained in sub-section (2) of section 262 of the Code of Criminal Procedure, 1898 shall apply to any such trial.
