Section 311(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)Every petition of appeal or application for revision shall state-(a)the name, and where the appeal or revision is not on behalf of the State, the address of each appellant or applicant;(b)the name and, where the opposite party is not the State, the address of each opposite party;(c)the Court from whose order the appeal or revision is filed and the name of the Presiding Officer of such Court;(d)the nature of the order passed including the sentence awarded, if any, by such Court:(e)the provision of law defining the offence of which the accused person was convicted or acquitted by such Court or under which he was dealt with by such Court;(f)the ground or grounds, numbered consecutively, of objection to the order from which the appeal or revision is filed: and(g)the relief sought: and shall be signed by the appellant or the applicant, as the case may be, or by an Advocate on his behalf.
