Section 12 in The Jammu and Kashmir Prevention and Suppression of Sabotages Act, 1965
12. Exclusion of jurisdictions of other Courts.
- Notwithstanding the provisions of the Code, or of any other law for the time being in force or of anything having the force of law by whatsoever authority made or done, there shall be no appeal from any order or sentence made or passed by the Sessions Judge or reviewing Judge under this Act and save as provided in this Act, no Court shall have authority to revise such order or sentence or to transfer any case from the Court of the Sessions Judge or to make any order under section 491 of the Code or having any jurisdiction of any kind in respect of any proceedings under this Act.
