Code of Criminal Procedure Act, 1973

371.Procedure in cases submitted to High Court for confirmation.-

In cases submitted by the Court of Session to the High Court for the confirmation of a sentence of death, the proper officer of the High Court shall, without delay, after the order of confirmation or other order has been made by the High Court, send a copy of the order, under the seal of the HIGH Court and attested with his official signature, to the Court of Session.