Section 122 in Criminal Rules of Practice and Circular Orders, 1990
122. Form of Appeals etc.:
- All petitions, applications, affidavits, memoranda of appeal or revision petitions and all proceedings presented to the High Court, shall be in English and shall be written or typewritten fairly and legibly on substantial white fullscape folio paper with an outer margin about two inches wide and separate sheets shall be stitched together bookwise. The writing or printing may be on both sides of the paper and numbers shall be expressed in figures.The memorandum of Criminal Appeal or the Criminal Revision Petition shall be accompanied by as many copies of the memorandum or petition on plain paper as there are respondents to be served upon and another copy in addition for the Court record.
