Section 80 in Criminal Court Rules of the High Court of Judicature at Patna
80. [ [Substituted by C.S. No. 38.]
In the case of appeals preferred to the Court of Sessions by persons convicted by a Magistrate, the letter intimating the date fixed for the hearing and calling for the records of the case should be sent in Form (M)14, Volume II by the Sessions Judge to the trying Magistrate and in case of his absence to the Magistrate incharge or his successor-in-office, for compliance, with a copy to the District Magistrate and the Chief Judicial Magistrate.]
