95. [ Notice to appellant in jail. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
- Where a notice of the time and place at which an appeal will be heard is to be given to an appellant who is in jail, the notice (Part VIII, No. 16) shall be sent under a covering docket (Part IX, No. 38) by the appellate court direct to the Superintendent of the Jail for communication to the appellant and return with an endorsement that the appellant has been duly informed:Provided that the notice referred to above shall also be published in the cause list generated under Rule 5 as amended from time to time.Procedure when appeal decided. - The same procedure shall be observed when the court orders notice to be given to an applicant for revision who is in jail.]
