Section 189 in Criminal Rules of Practice and Circular Orders, 1990
189. Application to Government to remit or commute sentence:
- Whenever a Sessions Judge or Magistrate shall be of opinion that there are grounds for recommending to the Government to exercise the powers vested in them by Section 432 or Section 433 of the Code of remitting or commuting any sentence adjudged by the Criminal Court, the recommendation for remission or commutation of the punishment shall be submitted to the Government through the High Court.Every such reference shall be accompanied by a certified copy of the record of trial or of such record thereof as exists.
