Section 66 in Criminal Court Rules of the High Court of Judicature at Patna
66.
(a)Sessions Judges and Magistrates should forward to the Defence Department (Army Branch) of the Government of India copies of judgments of all cases in which Commissioned Officers have been tried for criminal offences. In the case of other ranks, it is not necessary to supply copies of judgments, but the Defence Department should be supplied with copies of the conviction and sentence only.Whenever a military pensioner is convicted and sentenced to imprisonment, a copy of the judgment should be sent by the Criminal Court concerned to the Deputy Controller of Military Pensions, Allahabad.(b)In the case of a reservist of the Army who may be sentenced by a Criminal Court to imprisonment for any term exceeding three months, a report should be made to the Officer Commanding of the appropriate Reserve Centre. [Home Department letter no. F-1032-31-Judicial, dated the 2nd December, 1931.]A list of Reserve Centres will be found in Appendix VII.
