Section 917 in Rules of the High Court of Judicature for Rajasthan, 1952
917. Parts 'A' and 'B'.
- Part 'A' shall consist of the following papers, namely-(a)in original trials-(1)General Index.(2)Record of the lower Court.(3)Paper book.(4)Record of evidence.(5)Commission, the return thereto and depositions.(6)Orders by the presiding Judge.(7)Warrant or other paper returned on execution of sentence.(8)Copy of order, commuting a sentence or suspending the execution thereof or remitting punishment.(9)Unreturned exhibits.(10)Any other paper directed by the Court to be included in Part 'A'.(b)In appeals, revisions and references-(1)General index.(2)Ground of appeal, application for revision or reference.(3)Copy of the lower Court's judgment filed.(4)Notice with report of service.(5)Judgment.(6)Warrant.(7)Printed paper-book, if any.(8)Any other paper directed by the Court to be included in Part 'A'.All other papers shall be placed in Part 'B'.
