- The Record of the case shall, unless otherwise ordered by the Court, be printed in the following cases :-(1)An appeal by Government against an order of acquittal of an offence under Section 302 of the Indian Penal Code.(2)An appeal against an order of acquittal in respect of any other offence where the number of accused is more than four and the record of the case is in the opinion of the Registrar very heavy.(3)An application for revision filed by Government for enhancement of sentence passed for an offence under Section 302 of the Indian Penal Code.(4)An appeal in which a notice has been issued by the Court for enhancement of sentence passed in respect of an offence under Section 302 of Indian Penal Code.(ii)Where the record is required to be printed, only one typed copy of the paper book typed on one side of the paper shall be called for from the lower Court.(iii)The office shall make a requisition for printing within 3 weeks of 35 copies of the paper-book which shall be printed in the form prescribed for paper books by the Supreme Court.
