344. Procedure in regard to preparation of confirmation cases for hearing.
- Immediately on receipt of the reference for confirmation of a sentence of death, the office shall issue notice to the District Magistrates concerned and immediately make a requisition for printing within three weeks, [10] [Substituted vide High Court Notification NO.C.2002/93, dated 12.02.2014.] copies of the paper-book including the memo of appeal, if any, by the condemned prisoner. The paper-books shall be printed in the form prescribed for paperbooks by the Supreme Court.Immediately after the receipt of the printed paper-books, an order shall be taken from the Senior Judge on the Bench hearing Criminal appeals for placing Confirmation Case on Board for hearing.Notwithstanding anything contained in these rules, the Confirmation case together with the Appeal, if any, shall be placed on the top of the Daily Board subject to a part heard case, if any, as ordered by the Senior Judge.One copy of the printed paper-book shall be supplied free of charge to the Government Pleader and one copy free of charge to the Advocate appearing for the condemned prisoner. If the Government Pleader or the Advocate for the condemned prisoner requires additional copies, each additional copy shall be paid at the rate of 25 paise per page and Rs.l/-per plan or map and the amount payable shall be collected by means of court fee stamps affixed to the application [or e-payment receipt accompanied with the application] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.] for such copies.In every case where the High Court confirms the sentence of death or passes sentence of death, the Court shall arrange to supply immediately the certified copy of the judgment free of cost where accused applied for such copy or not.
