Section 265(a) in Criminal Courts - Rules and Orders
(a)When any District Magistrate or Sessions Judge considers that a recommendation should be made to the Provincial Government to exercise the powers vested in it by Sections 401 and 402 of the Code of suspending, remitting or commuting the punishment to which any accused person has been sentenced, such recommendation shall be submitted direct to the Provincial Government, together with the record of the case, after the decision of the appeal, if any, or after the expiry of the period allowed for appeal.
