Section 330(C) in Rules of the High Court of Judicature for Rajasthan, 1952
(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.
