Section 43(1) in The Rules of the High Court of Orissa, 1948
(1)The petition in every criminal revision in which the State is a party except cases falling under Section 401 (6) of the Code of Criminal Procedure shall, within ten days of the admission, file second copies of the petition in revision and of the judgements or order of the lower Court or Courts. The copies shall be identical with the original revision petition and the copies of the judgements or orders filed with the petition. As soon as the second copies are filed the office shall supply the same to the Advocate-General.
