Section 123(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)Such Court, after examining such proceedings and requiring from the Magistrate any further information or evidence which it thinks necessary, may pass such order on the case it thinks fit :Provided that the period (if any) for which any person is imprisoned for failure to give security shall not exceed three years.(3-a) If security has been required in the course of the same proceedings from two or more persons in respect of anyone of whom the proceedings are referred to the Sessions Judge under sub-section (2), such reference shall also include the case of any other of such persons who has been ordered to give security, and the provisions of sub-sections (2) and (3) shall, in that event, apply to the case of such other person also, accept that the period (if any) for which he may be imprisoned shall not exceed the period for which he was ordered to give security.(3-b) A Sessions Judge may in his discretion transfer any proceedings laid before him under sub-section (2) or sub-section (3-a) to an Additional Sessions Judge or Assistant Sessions Judge and upon such transfer, such Additional Sessions Judge or Assistant Sessions Judge may exercise the powers of a Sessions Judge under this section in respect of such proceedings.
