Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 327 in Criminal Courts - Rules and Orders 327. In cases in which an appeal lies from the sentence or order in respect of which it is proposed to make a report, the report should not, except for some special reason, be made until the period of appeal has expired.
