Section 167 in Criminal Rules of Practice and Circular Orders, 1990
167. Order of High Court on Appeal and Revision:
- Whenever the High Court certifies its judgment or order to a lower Court Section 388 or 405 of the Code, it is the 'duty of the latter Court to issue the necessary warrant of release or modification of sentence, or order for the refund of a fine, and in doing so it shall be governed by the provisions of Rules 106, 108 to 111.
