Section 161 in Criminal Rules of Practice and Circular Orders, 1990
161. Judgment relating to Sessions trials:
- Judgments in cases relating to trial by a Court of Sessions shall be communicated to -(1)The Sessions Judge; and(2)The Additional or Assistant Sessions Judge, if any (of the District);(3)The Collector of the District;(4)The Superintendent of Jail, if any, in which the accused are confined; where the accused is sentenced to imprisonment; two additional copies;(5)The Inspector General of Police;(6)The Public Prosecutor, Andhra Pradesh.(7)Standing Counsel-cum-Special Public Prosecutor for Anti-Corruption Bureau and Special Police Establishment Cases, Andhra Pradesh.Note :- An additional copy will be forwarded to the Sessions judge in every case in which an accused person is in jail for communication to him and the acknowledgement of the accused as to the receipt of the whom judgment shall be obtained in every case.
