Section 442 in The Code of Criminal Procedure, 1989 (1933 A. D.)
442. High Court's order to be certified to lower Court or Magistrate.
- When a case is revised under this Chapter by the High Court, it shall, in manner hereinbefore provided by section 425, certify its decision or order to the Court by which the finding, sentence or order revised was recorded or passed, and the Court or Magistrate to which the decision or order is so certified shall thereupon make such orders as are conformable to the decision so certified; and, if necessary, the record shall be amended in accordance therewith.
