Section 160 in Criminal Rules of Practice and Circular Orders, 1990
160. Order to be issued before hand if preparation of judgment is delayed:
- Where in any of the following cases the judgment of the High Court cannot be certified to the lower Court on the day on which it is pronounced, an order drawn up in conforming with the judgment is delivered on the next working day.(i)Where a judgment of acquittal or release is passed or upheld and the accused or any of them is in custody.(ii)Where a sentence passed is enhanced or confirmed and the accused or any of them is on bail or otherwise at large.(iii)Where a sentence is reduced or altered entitling the accused to early or immediate release;(iv)Where the case requires urgent or immediate action.
