Section 333 in Rules of the High Court of Judicature for Rajasthan, 1952
333. Paper-book in a reference under section 438, Criminal Procedure Code.
- The paper-book of a reference under section 438 of the Code of Criminal Procedure, 1898, other than one in which the recommendation is that the sentence passed upon the accused be enhanced, shall, in addition to the fly-sheet and the index, consist of-(i)the order for reference,(ii)the explanation, if any, of the Court against whose order the reference has been made.(iii)the judgment or order under reference.(iv)the memorandum of appeal or revision filed in the Court making the reference.
