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State of Chattisgarh - Section

Section 88 in High Court of Chhattisgarh Rules, 2005

88.

Any order passed by the Court under Sections 368, 415 or 416 of the Code of Criminal Procedure shall be forwarded forthwith to the Court concerned and a copy thereof shall also be sent to the Superintendent of Jail where the accused is lodged.
(C)Criminal Appeal by Accused against Conviction