Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 139 in Criminal Rules of Practice and Circular Orders, 1990

139. Notice to Public Prosecutor in cases referred to High Court under Section 366 of the Code:

- In cases referred to the High Court for the confirmation of capital sentence, the Court will issue notice to the Public Prosecutor to appear in all cases on behalf of the prosecution.