Section 330(A) in Rules of the High Court of Judicature for Rajasthan, 1952
(A)Papers relating to investigations.-(i)first information report;(ii)confession or statement recorded under section 164 of the Code of Criminal Procedure;(iii)dying declaration;(iv)injury report;(v)post-mortem report;(vi)report of the Chemical Examiner;(vii)report of the Serologist to the Government of India;(viii)record of identification proceeding; and(ix)recovery list.
