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 302 in Criminal Courts - Rules and Orders 302. Petitions of appeal may be presented either to the superintendent of the jail by the prisoner himself or to the Court of appeal by a pleader [as defined in Section 4, clause (r), of the Code].
