Section 327 in Rules of the High Court of Judicature for Rajasthan, 1952
327. Notices.
- Notices in different classes of cases shall, unless otherwise ordered, be issued as indicated below, namely-(1)Appeal-Where an appeal has not been dismissed summarily a notice of the time and place at which such appeal will be heard, shall be given to-(i)the appellant or his Advocate or where the State is the appellant, to the Government Advocate, and(ii)where the State is not the appellant, to the Government Advocate and where the State is the appellant, to the respondents as also to the Court appealed from.(2)Revision. - Where notice has been directed to be issued, notice shall be given to the applicant, if any, or his Advocate and the Government Advocate, as also to such opposite parties, as may be arrayed in the application. Where the State is the applicant, notice shall be given to the Government Advocate and such opposite parties, as may be arrayed in the application.Where the Court acting under section 439 of the Code of Criminal Procedure, 1898, otherwise than on a reference made to it under section 438 directs notice to be issued, notice shall be given to the Government Advocate and the accused or, in a case in which there has been no conviction or acquittal, the parties affected by the order passed in the case.(3)Reference. - Where notice has been directed to be issued on a reference under section 438 of the Code of Criminal Procedure, notice shall be given in accordance with clause (2).On a reference under section 307 of the Code of Criminal Procedure, 1898, notice shall be given to the Government Advocate and the accused.On a reference under section 374 of the Code of Criminal Procedure 1898. notice shall be given to the Government Advocate and the accused.On a reference under section 341 of the Code of Criminal Procedure, 1898, notice shall be given to the Government Advocate and, if possible, to the accused or his guardian or Advocate.(4)Miscellaneous Application. - In a miscellaneous application notice shall be given to the applicant, the Government Advocate and the opposite parties and where the application is on behalf of the State, to the Government Advocate and the opposite parties.
