Section 424 in The Code of Criminal Procedure, 1989 (1933 A. D.)
424. Judgments of subordinate Appellate Courts.
- The rules contained in Chapter XXVI as to the judgment of a Criminal Court of original jurisdiction shall apply, so far as may be practicable, to the judgment of any Appellate Court other than [the High Court] [Substituted by Act XXVII of 1957.] :Provided that unless the Appellate Court otherwise directs, the accused shall not be brought up, or required to attend, to hear judgment delivered.
