Section 109 in Criminal Rules of Practice and Circular Orders, 1990
109. Amendment warrant to be sent to Superintendent of Jail when sentence of imprisonment is modified:
- Whenever an Appellate Court modifies a sentence of imprisonment, it shall prepare a fresh warrant in accordance with the terms of the order passed and shall send the same along with a copy of the order direct to the Superintendent or Officer-In-charge of the Jail in which the appellant is, or is to be, confined, and shall recall and cancel the original warrant of commitment, which shall be attached to the record of the original Court and returned to it therewith.
