350. Superintendent not to accept petition of appeal or application, without certain documents.
(1)Except under circumstances mentioned in rule 351, no petition of appeal or application shall be accepted by the Superintendent unless in the case of appeals and applications for revision, it is accompanied by documents specified in sub-rule (2) or (3) of rule 348.(2)In the case of petition of appeal of several prisoners convicted together at the same trial, the petition may be accompanied by a single copy of the judgement or order appealed against.
