Section 60 in The Rajasthan Law And Judicial Department Manual, 1952
60. Facility for Inspection of records in Sessions cases.
- If the Public Prosecutor is to appear in a Sessions case before a Sessions Judge or Additional Sessions Judge at whose head quarters he does not reside, the Judge concerned should arrange to send the record and the case diary as early as may be, under confidential cover to the District Magistrate of the district in which the Public Prosecutor resides to enable the Public Prosecutor to take inspection thereof at his head quarters. If a case is committed too late to permit of this arrangement, it should be set down for hearing by the Sessions Judge towards the end of the Sessions, and the Public Prosecutor allowed access to it during the earlier trials. The inspection by the Public Prosecutor under this rule must be governed strictly by the rules regulating the inspection of criminal records.
