103. [ When High Court to be informed if accused has funds. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
- In the case of an appeal under Section 378 or of a revision under Sections 397 and 401 of the Code where notice is given to the accused to show cause why the order passed should not be set aside and a sentence of death passed, the Chief Judicial Magistrate shall, while returning the notice state thereon whether the accused has funds or not to employ counsel in the High Court and also whether he proposes to employ such counsel or not. The Chief Judicial Magistrate shall also make a similar report when notice is sent by the High Court to a convicted person to show cause why his sentence should not be enhanced.]
