As soon as practicable after the judgement is pronounced a copy of it free of charge should be sent-(a)on the conviction of a military pensioner to the Deputy Controller of Military Pensions, Lahore, through the District Magistrate if the Court convicting the offender is subordinate to such Magistrate. If possible the place whereof the convict pensioner last drew his pension should be stated in the covering letter or memorandum forwarding the copy of the judgement;(b)to the Secretary to the Government of India, Ministry of Defence (Army Branch), New Delhi, in any case in which a commissioned officer, British soldier or non-commissioned officer has been tried for a criminal offence.Note 1. - If the judgement is not in English a translation into English should be appended to a copy of the original.Note 2. - For the purpose of this clause judgement shall include an order of discharge.(c)to the immediate superior of the person convicted when any person subject to Naval, Military or Air Force law is convicted and otherwise than for default in payment of a fine not amounting to Rs. 200/-(See also Chapter 13);(d)to the Controller of Emigrant Labour, Shillong in a case tried under the Tea Districts Emigrant Labour Act (XXII of 1932);Note. - In this case the copy of the judgement sent must be a typed copy.(e)to the Registrar, High Court of Judicature, Nagpur, in a sessions trial which ends in the acquittal of all the accused persons;(f)to the District Magistrate, in sessions trials and appeals.Note. - The copy must be supplied as early as possible in order to present the District Magistrate with the opportunity for considering whether it is desirable to recommend the filing of an appeal against, or an application for revision of, the judgement.
