Section 59 in The Rajasthan Law And Judicial Department Manual, 1952
59. Copies of original case diaries in Sessions cases.
- (l) A copy of the original case diary may be supplied to the Public Prosecutor by the Sessions Judge, on special application in each case. These copies need be granted only when the Sessions Judge has been unable to allow the Public Prosecutor reasonable facility for perusing the diary therefore the trial.(2)Case diaries are confidential documents and Public Prosecutors share the responsibility of the court that the contents are not divulged save in accordance with law.
