Section 317(d) in Criminal Courts - Rules and Orders
(d)When the appellant surrenders to his bail in the Appellate Court, the Court shall-(i)if the sentence is reversed on appeal, discharge him;(ii)if the sentence is modified or confirmed on appeal and the Appellate Court is not the High Court of Judicature, send him in charge of a police officer with the modified or the original warrant, as the case may be, to the superintendent of the jail of the district in which the appeal has been heard. With directions to recommit him to jail;(iii)if the sentence is modified or confirmed on appeal, and the Appellate Court is the High Court of Judicature, either release him on bail for appearance before the Lower Court, or send him to the superintendent of the jail at Nagpur, in the manner directed in clause (ii).
