Section 8(1) in The Assam Criminal Law (Amendment) Act, 1934
(1)(a)If after the commencement of a trial by Commissioners under this Act airy person surrenders or is arrested who, in the opinion of the appropriate Government, might, if he had surrendered or arrested before the commencement of the trial, have been tried jointly with the persons under trial, the appropriate Government may direct that he shall be placed on his trial jointly with such other persons at the said trial:Provided that the name of such person was included with the names of the persons under trial in the order sub-section (1) of Section 3 directing their trial or in the report under Clause (a) of sub-section (1) of Section 173 of the Code;(b)When any person in respect of whom a direction has been made under sub-clause (a) is produced before the Commissioners, any evidence already recorded in the trial may be admitted as evidence against him or in his favour.
