Section 371 in The Code of Criminal Procedure, 1973
371. Procedure in cases submitted to High Court for confirmation.
- In cases submitted by the Court of Session to the High Court for the confirmation of a sentence of death, the proper officer of the High Court shall, without delay, after the order of confirmation or other order has been made by the High Court, send a copy of the order, under the seal of the High Court and attested with his official signature, to the Court of Session.
