Section 6(5) in The Jammu and Kashmir Prevention and Suppression of Sabotages Act, 1965
(5)If the accused refuses to plead, or does not plead or claims to be tried the Sessions Judge shall forthwith proceed to take all such evidence as may be produced in support of the prosecution but he shall ordinarily record a memorandum only on the substance of the evidence of each witness examined before him and he shall not be bound to adjourn any trial for any purpose unless such adjournment is, in his opinion, necessary in the interests of justice:Provided that the Sessions Judge may permit the cross examination of any witness to be deferred until any other witness or witnesses have been examined.
