Section 330 in Rules of the High Court of Judicature for Rajasthan, 1952
330. Paper-book in criminal appeal.
- Copies to be included in the paper-book of a criminal appeal (other than a jail appeal or an appeal under section 476-B of the Code of Criminal Procedure, 1898), or a reference under section 307 or 374 of the Code of Criminal Procedure, 1898, or a case in which the accused has been called upon to show cause why his sentence should not be enhanced shall, unless otherwise ordered, be those of the following papers or such of them as may be on the record of a case, namely:-(A)Papers relating to investigations.-(i)first information report;(ii)confession or statement recorded under section 164 of the Code of Criminal Procedure;(iii)dying declaration;(iv)injury report;(v)post-mortem report;(vi)report of the Chemical Examiner;(vii)report of the Serologist to the Government of India;(viii)record of identification proceeding; and(ix)recovery list.(B)Papers relating to magisterial enquiry.-(i)statements of witnesses recorded by the Magistrate which have been brought on the record of the Sessions Court;(ii)examination of the accused and his written statement, if any;(iii)the charge framed against the accused.(C)Papers relating to proceedings before the Sessions Court.-(i)amended charge;(ii)plea of the accused:(iii)statement of witnesses:(iv)examination of the accused and his written statements if any;(v)important exhibits other than those covered under heads (A) &(B).(vi)in the case of a trial by jury, the heads of the charge to the Jury recorded under sub-section (5) of section 367 of the Code of Criminal Procedure; and(vii)Judgment.(D)Papers relating to trial by Magistrate (in case of an appeal against acquittal(i)Complaint, if any;(ii)Statements of witnesses recorded by the Magistrate;(iii)Examination of the accused and his written statement, if any;(iv)The charge framed against the accused and his plea;(v)Important exhibits other than those covered under head (A);(vi)Judgment.(E)High Court papers-Petition of Appeal
