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State of Andhra Pradesh - Section

Section 114 in Criminal Rules of Practice and Circular Orders, 1990

114. Manuscript copy of Judgment to be returned to prisoner in Jail:

- The Court disposing of an Appeal by a convict in Jail shall, in communicating its order to the prisoner return to him through the Jail authorities, the copy of the judgment appealed against which accompanied the petition of appeal when such copy if in manuscript