Section 89 in High Court of Chhattisgarh Rules, 2005
89.
(1)Jail Appeals may be received by post or otherwise. In the case of such appeals, after the office has reported that it is within time and is admissible, the Registrar (Judicial) or the Officer authorized for the purpose shall submit it with a copy of judgment or order appealed against to a Bench for orders :(2)Other Criminal Appeals may be filed in the manner prescribed for filing such appeals in normal course.
