Code of Criminal Procedure 1973 , Section 387

387. Judgments of subordinate Appellate Court.

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.