Section 15(7) in The Armed Forces Tribunal Act, 2007
(7)Notwithstanding any other provisions in this Act, for the purposes of this section, the Tribunal shall be deemed to be a Criminal Court for the purposes of section 175, 178, 179, 180, 193, 195, 196 or 228 of the Indian Penal Code (45 of 1860) and Chapter XXVI of the Code of Criminal Procedure, 1973 (2 of 1974).
