Section 260 in Criminal Rules of Practice and Circular Orders, 1990
260. When judgments of Courts of first instance to be sent to the High Court:
- When judgments of Appellate Courts which are submitted to the High Court for perusal are expressed in terms which disclose nothing as to the nature of the offences or evidence relied on to establish them, or the circumstances which aggravate or extenuate the guilt of the offenders, they should be accompanied by copies of the Judgments of the Courts of first instance.
