Section 56 in The Rajasthan Law And Judicial Department Manual, 1952
56. Notice of appeal in court of Session.
- The Public Prosecutor is the officer appointed under Section 422 of the [Code of Criminal Procedure, 1898 (V of 1898)] [Section 422 corresponds to Section 385 of the 1974 Code.] for receiving notices of appeals filed in the Sessions court within the district for which he is appointed.
