Report No. 268

20. Substitution of new section for section 437A.-

For section 437A of the Code of Criminal Procedure, the following section shall be substituted, namely:-

"437A. Personal bond to require accused person to appear before next appellate Court.-

(1) Where the person accused of an offence is acquitted by the trial Court or the appellate Court as the case may be, the person so acquitted shall execute a personal bond for appearance before the higher Court, if so required, which shall remain in force for a period of one hundred and eighty days from the date of the judgment.

(2) If such person fails to appear, the personal bond stand forfeited and the procedure under section 446 shall apply.".