64. [ Procedure on passing sentence of death. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
- When a Court of Session passes a sentence of death, it shall forthwith commit the prisoner by a warrant in the appropriate form to the jail from which he came to stand his trial, and shall submit its proceedings to the High Court with a letter in the prescribed form (Part IX, No. 39) at the latest on the fourth day after the sentence of death has been pronounced. A certified copy of the judgment shall be funished to the prisoner free of cost immediately after the pronouncement of the judgment.][65] [Rules 65, 66, 67 and 68 renumbered as Rules 62, 63, 64 and 65 by Notification No. 504/V-b-13, dated 27th August, 1983, published in U. P. Gazette, Part II, dated 5th November, 1983, pages 55-58.]. Procedure on passing sentence of death.- When a Court of Session submits its proceedings to the High Court in the manner laid down in the preceding rule, it shall state in the prescribed Form (Part IX, No. 39) whether the prisoner has funds or not to employ counsel in the High Court, and whether, the prisoner will employ counsel or not.
