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[Cites 0, Cited by 0] [Section 134(3)] [Section 134] [Entire Act]

State of Rajasthan - Subsection

Section 134(3)(d) in The General Rules (Criminal), 1980

(d)When the appellant surrenders to his bail in the appellate court the Court shall, -
(i)If the sentence is reversed on appeal, discharge him;
(ii)If the sentence is modified or confirmed on appeal and the appellate court is not the High Court of Judicature, send him in custody with the modified or the original warrant, as the case may be, to the Officer-in-charge of the jail of the district in which the appeal has been heard, with direction to recommit him to jail; and
(iii)If the sentence is modified or confirmed on appeal and the appellate court is the High Court of Judicature, send him to the Superintendent of the jail at Jodhpur or Jaipur, as the case may be, in the manner directed in clause (ii).