Section 75 in Criminal Rules of Practice and Circular Orders, 1990
75. Intimation to be given to the Controller of Defence Accounts on conviction of Military pensioners:
- Where a Military pensioner is convicted and sentenced to imprisonment, or where such conviction and sentence of imprisonment are confirmed in Appeal, the Court passing or confirming such a Sentence shall forward to the Controller of Defence Accounts, Pensions, Allahabad, free of charge, a copy of such Judgment as soon as possible after it is pronounced stating the place from where the Pensioner last drew his pension.Magistrates, Assistant Sessions Judges and Additional Sessions Judges shall forward such Judgment through the Sessions Judge.The Rule shall apply also to judgments of the High Court exercising powers of an Appeal or Revision.
