Section 80 in High Court of Chhattisgarh Rules, 2005
80.
(1)Every memorandum of appeal and every application or revision shall immediately below the title have endorsed on it "Criminal Appeal", "M. Cr. C.", "Criminal Revision" or Criminal Miscellaneous Petitions", as the case may be, and shall state -(a)the name and address of each appellant or applicant;(b)the name and address of each person who is proposed to be made respondent;(c)the provision of the Code of Criminal Procedure under which the appeal or application is sought to be presented;(d)every memo of appeal under Section 374 of the Code of Criminal Procedure and every petition praying for the exercise of the High Court's power under Section 397/401 of Cr. P.C. shall state the details of the sentence and/or fine imposed and the enactment under which any conviction is held in the proceedings in connection with which the appeal/revision is made.(e)the case number, date of order or judgment appealed against, and all other particulars of the case including the name of the Presiding Officer of the Court below :(f)facts of the case in brief;(g)grounds or grounds numbered serially;(h)relief prayed for;(2)Every such appeal, application or revision shall be accompanied by certified copy of the(Order under challenge (appealed against) and as many spare copies as are required:Provided that the provisions of this Rule, shall not apply to a memo of appeal or an application or a memo of revision made by an accused in duress.
