Section 126 in Criminal Rules of Practice and Circular Orders, 1990
126. Enclosure of appeal or revision petition:
(1)Every petition of appeal or revision petition shall be accompanied by a certified copy of the judgment or order of the Court appealed against or sought to be revised, a memorandum of appearance duly signed, and the necessary vouchers for the verification of any matter or entry in the petition or enclosures.(2)When a revision petition is presented against a judgment or order passed in appeal, it must be accompanied also by a certified copy of the judgment or order of the Court of first instance, obtained either by a fresh application for copy or by a return of enclosures under Rule 115.(3)When the certified copy of the Judgment or order of the lower Court is in manuscript, the appeal or revision petition shall be accompanied by a typewritten copy of the judgment or order.
