Section 425(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)Whenever a case is decided on appeal by the High Court under this Chapter, it shall certify its judgment or order to the Court by which the finding, sentence or order appealed against was recorded or passed. If the findings, sentence or order was recorded or passed by a Magistrate other than the [Chief Judicial Magistrate] [Substituted by Act XL of 1966 for 'District Magistrate'.], the certificate shall be sent through the [Chief Judicial Magistrate] [Substituted by Act XL of 1966 for 'District Magistrate'.].
