Section 343 in Rules of the High Court of Judicature for Rajasthan, 1952
343. Material exhibits.
- When the record of a sessions case has been received in an appeal or reference under section 307 or 374 of the Code of Criminal Procedure, 1898, and there are material exhibits in the case, the office shall see whether the Judge has recorded an order as required by rule 111 of General Rules (Criminal), regarding such exhibits and whether the exhibits required by such order to be submitted to the High Court have been received. Any defect shall immediately be brought to the notice of the Sessions Judge.Where there are material exhibits in the case and no order under the rule mentioned above has been recorded by the Judge, his attention shall immediately be drawn to such omission and he shall be asked to state what material exhibits are fit for submission to the High Court and, in case they have not already been forwarded to the Court, to submit them without delay.
