Section 169 in Criminal Rules of Practice and Circular Orders, 1990
169. State Brief:
- An Advocate shall be engaged at the cost of the State to defend an accused person who does not engage an Advocate himself in the following cases:(1)Where he is under a sentence of death.(2)Where he has been called upon to show cause why a sentence of death should not be passed upon him; and(3)Where an appeal has been filed under Section 378 of the Code in case involving a sentence of death or imprisonment.
