This Act may be called the Jammu and Kashmir Prevention and Suppression of Sabotage Act, 1965.
In this Act, unless the context otherwise requires, ––
Whoever commits Sabotage shall be punishable with death or rigorous imprisonment for life or with rigorous imprisonment for a term which may extend to ten years and shall also be liable to fine.
Notwithstanding anything contained in any other law for the time being in force, any offence punishable under section 3, whether committed before or after the commencement of this Act, shall be triable by the Court of the Sessions Judge under the provisions of this Act.
A Sessions Judge shall hold his sittings for the trial of a case or cases under this Act at any place fixed and notified by the Government.
Notwithstanding anything contained in any other law for the time being in force, the Sessions Judge shall take cognizance of an offence under this Act without accused being committed to his Court for trial, and in trying the accused shall follow the following procedure :––
(1) If in any proceeding before the Sessions Judge,––
(1) The Government may, at any stage of the proceedings before a Session Judge, transfer the case to another Sessions Judge.
Where a person is charged before a Sessions Judge with an offence punishable under section 3, he may be charged with and tried at the same trial for any other offence with which he might under the Code, be charged at one trial and the procedure of this Act shall apply to the trial of any such other offence.
(1) The Sessions Judge or a Judge, reviewing under section 7 the proceedings of a Sessions Judge, may appoint a lawyer to defend at any stage of the proceedings a person accused of an offence triable under this Act who has not himself engaged a lawyer.
Notwithstanding anything contained in the 1[Indian Evidence Act, 1872 (1 of 1872)], when the statement of any person has been recorded by any Magistrate such statement may be admitted in evidence in any trial before the Sessions Judge, if such person is dead or cannot be found or is incapable of giving evidence.
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 1[x x x x] or have any jurisdiction of any kind in respect of any proceedings under this Act.
The provisions of the Code and of any law for the time being in force in so far as they may be applicable and in so far as they are not inconsistent with the provisions of this Act, shall apply to all matters connected with, arising from or consequent upon, a trial under this Act.
The Government may make rules providing for any matter necessary to carry into effect the purposes of this Act.