Section 36 in The High Court of Karnataka Rules, 1959
36. Except as otherwise provided in [rules 26 and 28 to 35] [Substituted by Notification No. RPS-121 dt 27.7.1979 w.e.f. 1.8.1979] above (both inclusive) the provisions of rules 8 to 24 shall apply mutatis mutandis to criminal appeals on the certificate issued by the High Court.
IV. Criminal Appeals by Special Leave of the Supreme Court :
