Section 295 in Rules of the High Court of Judicature for Rajasthan, 1952
295. Paper-Book.
- As soon as the record has been received, a paper-book shall be prepared. The paper-book shall contain, as nearly as may be copies of the following papers, namely-(i)first information report;(ii)confession or statement recorded under section 164 of the Code of Criminal Procedure;(iii)dying declaration;(iv)injury report;(v)post-mortem examination report;(vi)Chemical Examiner's report;(vii)report of Serologist to the Government of India;(viii)record of identification proceedings;(ix)other documentary evidence except the site plan;(x)complaint, report or information upon which the offence was taken cognizance of by the Court making the commit-(sic)(xi)statement of witnesses recorded by the Court making the commitment;(xii)examination of the accused;(xiii)charge framed against the accused;(xiv)order of commitment;(xv)calendar;(xvi)such other paper or papers as the Court may direct; and(xvii)site plan.The paper-book shall contain a fly-sheet and an index of the papers included therein arranged in the order indicated above.
