Section 360(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)Copies of judgments in sessions trials received monthly from Sessions Judges shall remain with the Superintendent, Judicial Department, for two months from the last date of the month in which such judgments are received and shall thereafter be submitted without delay to Judges for perusal and orders in groups as approved by the Chief Justice. The same group shall be submitted to one and the same Judge for two consecutive months. Before such judgments are submitted to Judges, they shall be duly entered in the appropriate register and a note made on each judgment after an examination of relevant registers whether an appeal or application for revision from such judgment has been received or filed in Court. Where no appeal lies to the High Court, a note shall be made on the judgment to that effect, judgments shall be submitted to Judges in separate batches under appropriate heads.
