Category of Bare Act | Name of the Act | Year of Promulgation |
---|---|---|
Criminal Laws | Code of Criminal Procedure | 1973 |
Act Number | Enactment Date | Chapter Number |
02 | 01-04-1974 | 29 |
Chapter Title | Ministry | Department |
Appeals | Ministry of Home Affairs | Department of Internal Security |
The rules contained in Chapter XXVII as to the judgment of a Criminal Court of original jurisdiction shall apply, so far as may be practicable, to the judgment in appeal of a Court of Session or Chief Judicial Magistrate:
Provided that unless the Appellate Court otherwise directs, the accused shall not be brought up required to attend, to hear judgment delivered.