Section 190 in Criminal Rules of Practice and Circular Orders, 1990
190. Reference to Government in cases of infanticide:
- In all cases where women are convicted for the murder of their infant children, a reference should be made, through the High Court, to the Government with an expression by the Sessions Judge of his opinion as to the propriety or otherwise of reducing the sentence.Every such reference shall be accompanied by certified copy of the record of the trial or such record thereof exists.
