Section 1C in Rajasthan Case Flow Management Rules, 2006
1C. Criminal Appeals are broadly classified as under. - Track 1. - In this category, shall fall the cases involving Capital punishment rape, sexual offences, dowry deaths.
Track 2. - In this category, shall fall all cases where the accused is not granted bail and he is in Jail.Track 3. - In this category, shall fall cases which effect large number of persons such as Mass Cheating, economic offences, illicit liquor tragedy and food adulteration cases, offence of sensitive nature etc.Track 4. - In this category, shall fall cases involving offences which are tried by special courts such as POTA/TADA, NDPS, Prevention of Corruption Act, etc.Track 5. - In this category, shall fall cases involving all other offences.All effects shall be taken to complete the trial of Track 1 cases within a period of six months, Track 2 within a period of nine months, Track 3 cases within a year, Track 4 and Track 5 within fifteen months.
