Section 113 in Criminal Rules of Practice and Circular Orders, 1990
113. As may copies of Warrants and Judgments to be sent as there are prisoners:
- In the cases referred to in Rules 106 and 108 to 110 as many warrants shall be prepared as there are prisoners, and communicated to the Superintendent or Officer-in-charge of the Jail in which the prisoners are confined, and shall be accompanied or followed as soon after as possible by the same number of copies of the judgment or order in accordance with which the warrants are prepared.
