314. The result of every appeal from a sentence under which the appellant is in confinement shall for his information be notified by the Appellate Court in the prescribed form (No. 23 of Schedule V) under the signature of the presiding officer, direct to the officer in charge of jail in which the appellant is confined :
Provided that when the Appellate Court is the High Court of Judicature, the result shall be so notified by the Court from whose order the appeal was preferred.
