(1)When the sentence under which the appellant is in confinement is reversed or modified, the Appellate Court shall issue a fresh warrant in conformity with its decision, after including therein all appropriate endorsements on the original warrant, and shall send the new warrant direct to the officer in charge of the jail in which the appellant is confined. The original warrant shall at the same time be cancelled and transmitted by the Appellate Court to the Court from whose order the appeal was preferred, to be attached to the original record.(2)When a sentence is modified or reversed in appeal by the High Court of Judicature, the warrant shall be signed and issued by the Court to which the appellate judgement or order is certified under Section 425 of the Code : provided that if it is shown that delay in the release of a prisoner would otherwise be caused, the warrant may be issued direct by the High Court of Judicature and the fact intimated to the Lower Court.(3)When a sentence of death is commuted under Section 402 or 402-A of the Code the Court which passed the sentence shall issue a supersession warrant to the superintendent of the jail where the prisoner is in confinement. The supersession warrant shall be issued on form No. 156 or 157 on Schedule V, as the case may be, with necessary modifications.
