354. Accompaniments to Jail appeals and applications.
- (i) All appeals and applications received from Jail shall be accompanied by a copy of the register of petition duly filled in by the Jail Superintendent and certified copies of the Judgments and orders as prescribed for appeals and applications for revision under those rules.(ii)No additional copies for the use of the Division Bench or full Bench shall be required to be supplied when the appeal or application is sent from Jail.(iii)If the memorandum of appeal or application is not in English, it shall be translated in the Translators' Office [only if so required or ordered by the Court] [Added by Notification No. C. 2002/93 dated 16.05.1996 (w.e.f. 18.7.1996).]. Four typed copies of the translations shall be prepared in that office.(iv)In every appeal received from the Jail under Sec. 383 of Code of Criminal Procedure, 1973, a note shall be made by the office for information of the Court hearing criminal appeal stating -(1)that the period allowed for preferring Appeal expired on a particular date; and(2)that the order regarding production of accused from custody in Court on the date of hearing of the appeal should be passed or not.Special procedure for application for transfer.
