Section 96 in The Rajasthan Law And Judicial Department Manual, 1952
96. Counsel to be engaged in time: Copies of records to be made available to him.
- Counsel in such cases should be appointed in time to enable him to study the necessary documents which should be supplied free of cost. These documents in the Courts of Session will ordinarily be copies of -(a)the evidence recorded by the committing Magistrate, the charge and the order of commitment;(b)the police record including not the Zimnis, but such documents as the first information report, the inquest report and the plan of the spot.
