Section 87 in Criminal Court Rules of the High Court of Judicature at Patna
87.
The Court to which the judgement of the High Court may have been certified for the purpose of giving effect thereto will be guided by the above rules (82 I to 86). Except when the High Court otherwise directs, the lower court shall issue I the warrant of release or modification of sentence. [G.L. 5/40]Note - When an appeal is preferred to the High Court against the conviction I and sentence passed by the Sessions Judge and the prisoner is admitted to bail I the original warrant in case of reversal or modification of the sentence should be returned by the Magistrate to the Sessions Judge to be filed with the Sessions record.
