Section 326 in Rules of the High Court of Judicature for Rajasthan, 1952
326. Revision arising out of an order of a Judge on a Sessions statement etc.
- Where a Judge acting under section 435 of the Code of Criminal Procedure, 1898, directs on the perusal of sessions statement or a periodical return or a judgment or otherwise that the record be sent for or that notice be given to the accused to show cause why his sentence should not be enhanced, a copy of the order accompanied by all relevant extracts and references, if any; shall be sent to the Criminal Branch of the Judicial Department and the case shall be registered, as a revision and proceeded with accordingly.
