Section 313 in Rules of the High Court of Judicature for Rajasthan, 1952
313. Copies of judgments or order.
- Every criminal appeal or revision shall be accompanied by a copy of the judgment or order appealed against or sought to be revised and, where there has been an appeal or a revision in a subordinate Court, by copies of the judgments of all the subordinate Courts:Provided that if the copies of judgments referred to above are hand written, they shall be accompanied by uncertified typed copies thereof:Provided that the Court may for sufficient cause shown dispense with any such copy.A petition of appeal in the case of a trial by a jury shall also be accompanied by a copy of the heads of the charge to the jury recorded under sub-section (5) of section 367 of the Code of Criminal Procedure.
