Section 34(2) in The Rajasthan Law And Judicial Department Manual, 1952
(2)When a Private Legal Practitioner is engaged to represent Government in any criminal case before the High Court, he shall receive fees at the following rates:-(i)for each appeal- Rs. 35/-.(ii)for reference or revision or miscellaneous criminal proceeding (not specifically provided for) involving any number of persons, whether they have applied jointly or severally but subject to the proviso that there is a joint hearing in respect of all- Rs. 25/-:Provided that when two or more persons convicted in a single case appeal, whether jointly or severally, and the appeals are all heard together, the case fee shall be at the rate of Rs. 15/- for each appellant, subject to a minimum of Rs. 40/- and a maximum of Rs. 95/-.
