Section 265(b) in Criminal Courts - Rules and Orders
(b)When a District Magistrate receives, under Rule 884 of the Jail Manual, a petition for mercy from a prisoner other than a condemned prisoner, he shall observe the following instructions :(i)Where the original sentence has been passed by the Sessions Court, the District Magistrate shall forward the petition through the Sessions Judge, who shall forward it to the Provincial Government with his remarks, if any.(ii)The District Magistrate shall note in his forwarding remarks whether an appeal has been or can still be preferred, and whether the appeal (if preferred) is pending or has been decided.(iii)When submitting such petition the District Magistrate or the Sessions Judge shall submit the record of the case only when a recommendation is made that clemency by shown to the petitioner. In all other cases only a concise statement of the facts of the case shall be submitted.
