Section 331 in Rules of the High Court of Judicature for Rajasthan, 1952
331. Paper-book in an appeal under section 476-B. Criminal Procedure Code.
- Copies to be included in the paper-book of an appeal under section 476-B of the Code of Criminal Procedure shall, unless otherwise ordered, be those of the following papers or such of them as may be on the record, namely-(a)petitions of appeal;(b)judgment or order under appeal;(c)application together with annexures, if any, made under section 476 or 476-A of the Code of Criminal Procedure;(d)reply to such application;(e)affidavit filed by the parties relating to the charge;(f)evidence recorded at the preliminary enquiry, and(g)complaint made in consequence of the judgment or order under appeal.
