Section 454(20) in Criminal Courts - Rules and Orders
(20)Copy of the order on a petition for mercy and the papers connected therewith.Note. - It is not necessary to replace by certified true copies such papers as are transferred from the magistrate's commitment record to the record of the Court of Session, but a note must be made in the commitment record showing what papers have been transferred to the sessions record and giving the number and year of the sessions trial. This must be done in the Court of Session.
