Section 254 in High Court of Chhattisgarh Rules, 2005
254.
File A in Criminal Appeals, References and Revisions shall consist of the following papers: -(1)Index.(2)The memorandum of appeal or petition for revision or reference with a translation into English if the memorandum or petition is in the vernacular.(3)Depositions of parties or witnesses taken in this Court or by the lower Court on remand.(4)Order-sheet.(5)Judgment or order of the High Court.(6)Warrant.(7)Power of attorney and memorandum of appearance.
