Section 178 in Criminal Rules of Practice and Circular Orders, 1990
178. Sessions Judge to fill in the particulars as to Diet etc., in warrant issued by the High Court:
- Whenever the High Court in a case submitted to it by a Sessions Judge under Section 366 of the Code, convicts the accused and passes sentence on him and issues a warrant of commitment to the jail through the Sessions Judge, it is duty of the Sessions Judge, to fill in the particulars as to diet, classification and other matters shown on the warrant before it is sent to the jail.
