Section 117 in The Rajasthan Law And Judicial Department Manual, 1952
117. Responsibility of officer-in-charge for production of evidence.
- During the trial of the case the officer-in-charge shall be responsible for the production of all available evidence and shall assist the Public Prosecutor to the best of his ability. In particular, he shall ascertain if oral evidence is available on any issue on which oral evidence is required, and shall keep the Public Prosecutor fully informed of the existence of such evidence.
