Sashastra Seema Bal Act, 2007
88. Period of limitation for trial.
1. Except
as provided by sub-section (2), no trial by a Force Court of any person
subject to this Act for any offence shall be commenced after the expiration of
a period of three years from the date of such offence.
2. The
provisions of sub-section (1) shall not apply to a trial for an offence
of desertion or for any of the offences mentioned in section 19.
3. In the
computation of the period of time mentioned in sub-section (1), any time
spent by such person in evading arrest after the commission of the offence,
shall be excluded.