Section 188 in Criminal Rules of Practice and Circular Orders, 1990
188. Compensation otherwise than under Section 357 of the Code:
- Compensation awarded under Sections 250 arid 358 of the Code, and compensation and all other sums recoverable like fine under any other provision of law and not creditable to 'Administration of Justice' should be dealt with in the manner provided in the foregoing rules for compensation awarded under Section 357 provided that, if the order to pay such compensation or other sum is reversed or modified in appeal or Revision, the payment order on the Treasury shall be given to the party or parties entitled to draw the money.Reference to Government under Section 432 or Section 433 of the Code
