Section 422 in The Code of Criminal Procedure, 1989 (1933 A. D.)
422. Notice of appeal.
- If the Appellate Court does not dismiss the appeal summarily, it shall cause notice to be given to the appellant or his pleader, and to such officer as [the Government] [Sadar-i-Riyasat substituted by Act X of 2010 for 'His Highness' and again 'Governor' substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] may appoint in this behalf, of the time and place at which such appeal will be heard, and shall, on the application of such officer, furnish him with a copy of the ground of appeal ;and, in cases of appeals under section 417, the Appellate Court shall cause a like notice to be given to the accused.
