Section 133 in The Rajasthan Law And Judicial Department Manual, 1952
133. Procedure of documents at the first hearing.
- The Public Prosecutor should in every case, whether he is appearing as plaintiff counsel or defence counsel insist at the hearing under the provisions of rule 1 of Order XIII of the First Schedule of the Code of Civil Procedure, 1908 (V of 1908) upon the production of all documentary evidence and note upon his brief that he did so, and that the other side produced or declined to produce its documents, as the case may be. After this, he should protest against the admission of any document which was not produced when first called for.
