Section 315(1) in Criminal Courts - Rules and Orders
(1)When the sentence under which the appellant is in confinement is reversed or modified, the Appellate Court shall issue a fresh warrant in conformity with its decision, after including therein all appropriate endorsements on the original warrant, and shall send the new warrant direct to the officer in charge of the jail in which the appellant is confined. The original warrant shall at the same time be cancelled and transmitted by the Appellate Court to the Court from whose order the appeal was preferred, to be attached to the original record.
