Section 387 in The Code of Criminal Procedure, 1973
387. Judgments of subordinate Appellate Court.
- The rules contained in Chapter XXVII as to the judgment of a Criminal Court of original jurisdiction shall apply, so far as may be practicable to the judgment in appeal of a Court of Session or Chief Judicial Magistrate :Provided that, unless the Appellate Court otherwise directs, the accused shall not be brought up, or required to attend, to hear judgment delivered.
