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State of Andhra Pradesh - Section

Section 259 in Criminal Rules of Practice and Circular Orders, 1990

259. Submission of Judgment in Appeals:

- Sessions Judges and Additional Sessions Judges shall within five days from the close of each month transmit to the High Court copies of all judgments delivered by them as Court of Criminal Appeal during the course of the month. The appellate Judgment should contain particulars of previous convictions, if any.