Section 351 in Rules of the High Court of Judicature for Rajasthan, 1952
351. Issue of orders after decision.
(1)Where a sentence of death has been confirmed or passed by the Court, an order in the prescribed form shall be issued immediately to the Court concerned. Such order shall be signed by two Judges.In a case in which a sentence has been set aside or a conviction has been reversed or there has been a reduction or alteration in the nature of the sentence or an accused who is on the bail has been ordered to surrender to his bail on decision of the case, a copy of the relevant entry in the order-sheet shall at once be forwarded to the Court concerned along with a letter in the prescribed form.A copy of the judgment shall in every such case be certified to the Court concerned in due course.(2)In other cases an order in the appropriate form shall be issued to the Court concerned as soon as the judgment or order of the Court has been received in the office and shall be accompanied by a copy of such judgment or order.
