Section 58 in The Rajasthan Law And Judicial Department Manual, 1952
58. Supply of copies in Sessions Cases
- In Sessions Cases, a copy of the charge, the reasons for commitment and the depositions of witnesses, as well as of the statement of the accused in the committing Magistrates court should be supplied by the office of the Sessions Judge to the Public Prosecutor concerned immediately after commitment. Where type written copies of depositions of witnesses recorded in Sessions cases in the Court of Session are supplied to an accused person, on payment, copies thereof will also be supplied to the Public Prosecutor concerned.
