Section 79 in Criminal Court Rules of the High Court of Judicature at Patna
79.
Petitions of appeal against the sentence or orders of Sessions Judges, presented to officers in charge of jails shall be forwarded by such officers direct to the Registrar of the High Court, intimation of the fact being at once given, in each instance, to the Judges whose sentence or order is appealed against by sending him a copy of the letter [in Form no. (M) 18, Volume III] addressed to the Registrar with a forwarding memo.Note - Sessions Judges need not send the records of such cases to the High Court until they are requested to do so upon the admission of the appeal. - (G.L. no. 1 of 4th January, 1901.)
