Section 191 in Criminal Rules of Practice and Circular Orders, 1990
191. Report of Sessions Judge on reference under Section 432 to be submitted to Government through High Court:
- In cases in which the opinion of Sessions Judge is called for by the Government under Section 432 of the Code, the Sessions Judge's reply should be forwarded through the High Court whether the requisition for the opinion has been received through the High Court or not.Chapter-X RecordsPreservation of Records
