Section 330(D) in Rules of the High Court of Judicature for Rajasthan, 1952
(D)Papers relating to trial by Magistrate (in case of an appeal against acquittal(i)Complaint, if any;(ii)Statements of witnesses recorded by the Magistrate;(iii)Examination of the accused and his written statement, if any;(iv)The charge framed against the accused and his plea;(v)Important exhibits other than those covered under head (A);(vi)Judgment.
