Section 108 in Criminal Rules of Practice and Circular Orders, 1990
108. Copy of order of dismissal to be sent to the Superintendent of Jail:
- Whenever an Appellate Court dismisses an appeal, it shall, whether the execution of the sentence is suspended under Section 389 of the Code or not, send a copy of the order dismissing the appeal to the Superintendent or Officer-hi-charge of the Jail in which the appellant is, or is to be, confined.
