Section 140 in Criminal Rules of Practice and Circular Orders, 1990
140. Provisions of Rule 105 to apply to notices issued by High:
- Court Notice of appeal shall under Section 385 of the Code be given to the Public Prosecutor, Andhra Pradesh and to the Superintendent of Police of the District concerned or the Commissioner of Police, Hyderabad as the case may be.The provisions of Rule 105 shall apply also to notices issued by the High Court, Appellant side.
