Section 95 in The Rajasthan Law And Judicial Department Manual, 1952
95. Recommendations for legal assistance in Sessions Court.
(1)The Magistrate committing any person for trial to a court of Session on a charge involving a capital sentence shall report whether the accused was represented by counsel in the proceedings before him and, if not, whether the accused can afford to engage one for his trial in the Court of Session.(2)The Sessions Judge may appoint counsel on behalf of an unrepresented accused if he thinks fit, even when the committing Magistrate has considered that the accused has means enough to engage counsel himself.
