Section 379 in The Code of Criminal Procedure, 1989 (1933 A. D.)
379. 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, or life imprisonment, the proper officer of the High Court shall, without delay, after the order of conformation or other order has been made by the [the High Court,] [Substituted by A. L O. 2008 for 'His Highness'.] send a copy of the order, under the seal of the High Court and attested with his official signature, to the Court of Session.
