Section 353 in Rules of the High Court of Judicature for Rajasthan, 1952
353. Copies of paper-books to be forwarded to the Government when sentences are passed.
- In a case in which a sentence of death has been confirmed or passed by the Court or where a sentence has been enhanced to one of death, two copies of the printed paper- book along with two copies of the Court's judgment shall be forwarded to the State Government. Where no printed paper-book has been prepared, the original paper-book containing the proceedings of the Court below shall be forwarded along with two copies of the Court's judgment to the State Government with a request that the original paper-book be returned when no longer required.
