Section 419 in The Code of Criminal Procedure, 1989 (1933 A. D.)
419. Petition of appeal.
- Every appeal shall be made in the form of a petition in writing presented by the appellant or his pleader, and every such petition shall (unless the Court to which it is presented otherwise directs) be accompanied by a copy of the judgment or order appealed against [x x x x x] [Words omitted by Act XXXVII of 1978, Section 61.],
