11. Procedure in appealable summons cases to be followed by juvenile courts and magistrates courts in trials of children.
- A juvenile court and in a case in which a child is not being tried jointly with an adult, a Magistrate empowered under section 8 to exercise the powers of a juvenile court shall, as far as practicable and subject to the provisions of this Act. follow the procedure provided by the [Code of Criminal Procedure, 1898] [See now the Code of Criminal Procedure, 1973 (2 of 1974).], for summary trials in summons cases in which an appeals lies.
