Section 93 in Criminal Rules of Practice and Circular Orders, 1990
93. Prisoners to be released immediately on Acquittal:
- A prisoner is entitled to be discharged from custody immediately on a Judgment of acquittal being pronounced upon him by the Court of Sessions, when there is no other charge pending against him and his detention is illegal It is for the jail authorities in whose custody a prisoner remains until the trial is concluded to satisfy themselves of the result of the trial and no Formal warrant of release addressed by the Court to the Superintendent of the Jail is necessary.Reasons for Sentence
