Section 96 in Criminal Rules of Practice and Circular Orders, 1990
96. Order of High Court in referred trials to be communicated to Superintendent of Jails within 24 hours:
- Sessions Judges are directed to make arrangements for communicating every order of the High Court imposing, confirming, reversing or commuting a sentence of death, to the Superintendent of the Jail, where the prisoner is confined, within 24 hours of the receipt of the order in the Court of Session.In the case of an order of the High Court confirming or imposing a sentence of death, Sessions Judges shall immediately on receipt of the Judgment of the High Court, issue a warrant in Form No. 42 of the Code (suitably amended with regard to cases in which a sentence of death is imposed by the High Court) accompanied by a copy of that judgment and shall appoint therein as the date of execution a day not less than 21 days and not more than 28 days from the date of such receipt.Imprisonment for Life
