On receipt from the superintendent of a jail of a petition or appeal, together with a copy of the judgement or order appealed against, the District Magistrate shall forward the papers to the proper appellate authority along with the magisterial records of the case. If the appeal lies to the High Court of judicature from a judgement or order of the Court of Session, the District Magistrate shall forward the papers and records through the Court of Session where the appropriate records of that Courts shall be added and the whole shall then be passed on.
