156. Appeal and revision.—
The High Court may exercise, so far as may be applicable, all the powers
conferred by Chapters XXIX and XXX of the Code of Criminal Procedure, 1973 (2 of 1974), as if the Special
Court within the local limits of the jurisdiction of the High Court is a District Court, or as the case may be, the
Court of Session, trying cases within the local limits of jurisdiction of the High Court.