Section 319 in Rules of the High Court of Judicature for Rajasthan, 1952
319. Jail appeal to be connected with a previously filed appeal.
- Jail appeals shall be submitted to a Judge for orders after the expiry of the period of the limitation, jail appeals by accused person convicted in the same trial being submitted together. If a represented appeal arising out of the same case has been presented previously in Court, the fact shall be noted on the fly sheet before the papers are submitted to a Judge for orders and the Judge shall, if such appeal has not already been decided, direct that the appeal be admitted and connected with such previous appeal.
