- (i) Appeal paper-books shall be typewritten, and the appellant shall supply five copies of the paper-book within four weeks from the date of admission of the appeal or within such time granted by the Court.(ii)The appeal paper-book shall contain the following papers:-Part-I(1)Complaint.(2)Charge or charges against the accused in the trial Court.(3)Notes of evidence including statement of the accused.(4)Judgment including sentence or order.(5)Certificate of the Judge who tried the case, if any.(6)Order of the Appellate Court granting leave, if any.(7)Memorandum of appeal.(8)Order admitting the appeal.(9)Such other papers as may be deemed necessary by the Registrar.Part - IIExhibitsWithin six weeks of the admission of appeal except where the time has been extended by the Court, the appellant shall file two or more copies of the appeal paper-book as may be required by the Registrar in his office, and shall furnish two copies to the respondent.
