321. Any petition presented by a prisoner or prisoners for revision of a sentence from which no appeal lies, or from which an appeal has been made and rejected, shall be forwarded by the superintendent of the jail direct to the High Court of Judicature, the following particulars being noted on it:-
(a)the name of the sentencing authority.(b)the offence committed with section and Act under which sentence was passed.(c)the date of sentence.(d)the order or sentence.(e)whether any appeal was preferred against the order or sentence, and, if so, with what result.(f)and the date of decision of appeal (if any).Such a petition shall be drawn up like a petition of appeal, but no copy of any judgement or order need accompany it.
