Section 22 in Rules for the Administration of Justice and Police in the Garo Hills District
22. Provision for appeal to High Court and for revision.
(1)An appeal shall lie to the High Court from any sentence passed by the Deputy Commissioner or Additional Deputy Commissioner.Such appeal must be presented within thirty days of the date of the order appealed against, excluding the time required for procuring a copy of the order :Provided that an appeal from a sentence of death shall be preferred within seven days from the date of the sentence.(2)The High Court or the Deputy Commissioner may call for the proceedings of any officer subordinate to it or him and reduce and enhance, cancel or alter any sentence passed or remand the case for re-trial.
