Section 412 in Bharatiya Nagarik Suraksha Sanhita, 2023
412. Procedure in cases submitted to High Court for confirmation.
In cases submitted by the Court of Session to the High Court for the confirmation of a sentence of death, the proper officer of the High Court shall, without delay, after the order of confirmation or other order has been made by the High Court, send either physically, or through electronic means, a copy of the order, under the seal of the High Court and attested with his official signature, to the Court of Session.[Similar to Section 371 from Old CrPC-Also Refer]
