Section 425 in The Code of Criminal Procedure, 1989 (1933 A. D.)
425. Order by High Court on appeal to be certified to lower Court.
(1)Whenever a case is decided on appeal by the High Court under this Chapter, it shall certify its judgment or order to the Court by which the finding, sentence or order appealed against was recorded or passed. If the findings, sentence or order was recorded or passed by a Magistrate other than the [Chief Judicial Magistrate] [Substituted by Act XL of 1966 for 'District Magistrate'.], the certificate shall be sent through the [Chief Judicial Magistrate] [Substituted by Act XL of 1966 for 'District Magistrate'.].(2)The Court to which the High Court certifies its judgment or order shall thereupon make such orders as are conformable to the judgment or order of the High Court; and, if necessary, the record shall be amended in accordance therewith.
