245. In every case resulting in conviction, in which a sentence of imprisonment is passed, judgement should, as far as possible, be pronounced in the forenoon and at the headquarters of the Court, care being taken to see that the next day is not a holiday. The time and the place of the pronouncement of the judgement, and in case the rule could not be observed the reasons for non-observance, should be specified in the order-sheet. This rule must invariably be observed if the accused is on bail during the trial and on conviction is sentenced to undergo a term of imprisonment.
