Section 228 in Criminal Rules of Practice and Circular Orders, 1990
228. When Material-Objects are to be disposed:
- Material objects exhibited at the trial of criminal cases should be retained by the Court until the Court is satisfied that the appeal time has expired and that no appeal has been presented or that any appeal presented has been disposed of. But when a case is disposed of by High Court, the material object shall ordinarily be disposed of after the expiry of 90 days from the date of judgment of the High Court, unless in the meantime, -(1)the parties interested have, on a proper application, obtained a direction from the High Court for preservation of such objects, pending disposal of an application for leave to appeal to the Supreme Court under Article 134(1)(c) of the Constitution of India, or a Special Leave Petition ; or(2)intimation of Appeal preferred to the Supreme Court of India under Article 234(1)(a) and (b) of the Constitution is received.After that, they may be destroyed or otherwise disposed of according to the Rules.
