Section 223 in Criminal Rules of Practice and Circular Orders, 1990
223. Selection of Material Objects to be sent to the High Court:
- The Sessions Judge shall in his discretion send weapon, substance or article whereby the offence is said to have been committed and all garments stained with blood, provided the objects can be conveniently transmitted and are of assistance to the High Court.Courts of Session shall enclose with the records in Sessions Cases submitted to the High Court a list of material objects in Judicial. Form No. 129-A.
