Section 680(6) in Criminal Courts - Rules and Orders
(6)(i)Articles in evidence should be disposed of as soon as possible after the case is concluded. If no orders for disposal are received within a reasonable time, a reference should be made by the nazir to the Court concerned.(ii)Where an appeal or revision is tiled the Court of appeal or revision, as the case may be, shall send intimation thereof to the Trial Court.(iii)On receipt of such intimation the court reader shall make a note of it in the remarks column of the register of Criminal Cases for ready reference when the nazir resubmits the memorandum of property for disposal as required by Section 517 (3) of the Code of Criminal Procedure.(iv)In murder cases in which a sentence of death has been passed the property shall not be disposed of until the sentence has been executed :Provided that where a proceeding arising from a murder case is pending, against an approver the property shall not be disposed of until the proceeding has been finally decided.
