Section 7(2)(c) in The Rajasthan Law And Judicial Department Manual, 1952

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State of Rajasthan - Subsection

Section 7(2)(c) in The Rajasthan Law And Judicial Department Manual, 1952

(c)to represent Government in the High Court in the following cases, namely :-

(i)all civil or criminal cases on the original side including prosecutions under the provisions of the [Code of Criminal Procedure, 1898 (V of 1898)] [Reference to old Criminal Procedure Code, 1898 Is deemed to have reference to the new Criminal Procedure Code, 1974.], before the High Court:

(ii)Criminal cases which the High Court transfers from any other court in the State for trial before itself:

(iii)Appeals to the High Court against the judgment of any Judge of the Court exercising jurisdiction on the original side:

(iv)Appeals by accused persons against capital sentences and against convictions for murder in any of its forms;

(v)Appeal by Government against orders of acquittal;

(vi)Appeals by accused persons against decisions of Sessions Judges, set down for hearing both parties, in which counsel appears for the appellant;

(vii)Revisions in which applications have been filed by Government;

(viii)Revisions filed on behalf of private persons and set down for hearing both parties in which counsel appears for the applicant;

(ix)Proceedings regarding the transfer of cases, which have been set down for hearing both parties;

(x)Any other proceedings in which his service may be requisitioned by Government;

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State of Rajasthan - Subsection

Section 7(2)(c) in The Rajasthan Law And Judicial Department Manual, 1952