Section 86(2) in Criminal Court Rules of the High Court of Judicature at Patna
(2)If the conviction and sentence are set aside and a retrial of the accused is ordered by the Appellate Court, that Court shall return the original warrant together with its order on the appeal [x x x x] [Deleted by C.S. No. 40.] to the Court which tried the case, with directions to retry the prisoner for the offence charged.
