Section 72 in Criminal Court Rules of the High Court of Judicature at Patna
72.
When the record of a case of culpable homicide amounting to murder is submitted to the High Court in connection with [section 366, 378 and 397] [Substituted by C.S. No. 37.] of the Code of Criminal Procedure the Sessions Judge shall also state whether the prisoner has funds or not to employ a pleader in the High Court for his defence and in the case of an appeal under [section 378] [Substituted by C.S. No. 37.] or of a revision under [section 397] [Substituted by C.S. No. 37.] of the Code of Criminal Procedure when notice has been given to the accused to show cause why the order passed should not be set aside, and sentence of death passed, the [trial court] [Substituted by C.S. No. 37.] shall in returning the notice, state thereon whether the accused has funds or not to employ a pleader in the High Court.
