Section 107 in Criminal Rules of Practice and Circular Orders, 1990
107. Judgment in Appeals:
- The judgment in appeals shall contain the particulars in a tabular statement as in Judicial Form No. 75.The point or points for determination in appeal, and the reasons for the decision of the Appellate Court, shall be stated.In cases in which an appeal is rejected under Section 384 of the Code, the judgment shall contain a statement, if the fact be so, that the Court has perused the petition of appeal and a copy of the Judgment or Order appealed against and has heard the appellant, his counsel, as the case may be.
