Section 134(1) in The General Rules (Criminal), 1980
(1)When the sentence under which the applicant is in confinement is reversed or modified, the appellate court shall issue a fresh warrant in conformity with its judgment or order, after including therein all appropriate endorsements on the original warrant, and shall send the new warrant direct to the Officer-in-charge of the jail in which the appellant is confined. A copy thereof will be sent to the Court from whose order the appeal was preferred to be attached to the original record.The Presiding Officers submitting record to the appellate or revisional court shall see that the original warrant, if necessary, has been drawn and placed on record.
