Section 35 in The High Court of Karnataka Rules, 1959
35.
(1)In all cases involving a sentence of death, the printed, or the cyclostyled record shall be made ready and despatched to the Supreme Court within a period of 60 days after the receipt of the intimation from the Registrar of the Supreme Court of the filing of the petition of appeal or of the order granting special leave to appeal.(2)In cases where such record cannot be despatched within 60 days as stated in sub-rule (1), the Registrar shall explain the circumstances in which it cannot be so despatched and obtain extension of time from the Supreme Court.
