26. Every application for a certificate to appeal to the Supreme Court in respect of a criminal proceeding either under Article 132 (1) or 134 (1) (c) of the Constitution may be made orally to the Bench immediately after the judgment is delivered or in writing within the period prescribed under Article 132 of the Limitation Act, 1963 In case where a sentence of death is confirmed or passed by the High Court, the decision shall be communicated to the condemned prisoner and a copy of the judgment shall be immediately supplied to the Advocate for the condemned prisoner free of cost.
