Section 187 in Criminal Rules of Practice and Circular Orders, 1990
187. Certificate as to appeal:
- In cases in which the Court awarding the compensation may be unable to certify whether an appeal has actually been preferred, the party desirous of obtaining payment of the amount of compensation in deposit may apply to the Appellate Court to certify whether or not any appeal has been preferred and on such application being made, the Appellate Court shall grant the required certificate.
