Section 57 in The Rajasthan Law And Judicial Department Manual, 1952
57. Appearance of Public Prosecutors in appeals etc.
- Unless otherwise provided for by or under the rules, the Public Prosecutor shall appear for the Government in the court of Session in all appeals, references or revisions under Section 123 of the [Code of Criminal Procedure, 1898 (V of 1898)] [Section 123 corresponds to Section 122 of the Code of 1974.] including cases instituted on private complaints in which the appellant or the applicant or the person directed to furnish security as the case may be, is represented by a counsel or in which he receives notice from the Sessions Judge under Section 422 of the 'Code of Criminal Procedure, 1898 (V of 1898). In other appeals, references or applications in the court of Sessions, the Public Prosecutor shall appear only when required to do so by the District Magistrate.C. - Supply of documents and other facilities to Public Prosecutors
