Section 124 in Criminal Rules of Practice and Circular Orders, 1990
124. Cause title of memo of appeal:
- Every memorandum of Criminal appeal, other than an appeal presented to Jail Officer, shall be headed with a cause title setting out the provision of law under which it is preferred, the name of Court, the names of appellants and respondents in the High Court and also the full cause title of the case or matter in the Lower Court or Courts, as the case may be.Where an appellant is in jail, that fact shall be mentioned in the cause title with an indication of the jail in which he is confined.These provisions apply, as far as may be, to revision petitions also.
