Section 318(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)Rules 307, 311 and 314 shall not apply in the case of a petition of appeal or an application for revision presented by an accused who is confined in jail to the officer-in-charge of the jail. Where a petition of appeal or an application for revision has been so presented, the officer- in-charge of the jail shall have recorded thereon the name and other particulars of the applicant or appellant, as the case may be, the particulars of the case from which the appeal or revision arises and the dates when the application for copy of judgment was despatched, when the copy was received and when the appeal or application was presented by the accused, and forwarded such petition or application along with the requisite copies to the Court with as little delay as possible.
