Section 342 in Rules of the High Court of Judicature for Rajasthan, 1952
342. Number of type-written paper-books.
(1)Where a type-written paper-book is prepared, two copies thereof shall be prepared in a case which may be heard by a Judge sitting alone and three in other cases, one copy being given in either case to the Government Advocate for his use.(2)The Advocates for the parties may, except in a case of contempt of Court, apply for the preparation of as many copies of such paper-book as may be required for their use on payment at such rates as may be fixed by the Chief Justice from time to time. Such copies may be supplied if the Registrar can conveniently arrange to have them prepared by the office. No application for such copies shall be considered if made after the lapse of thirty days from the date on which the appeal is admitted or in the case of a reference under section 307 or 341 of the Code of Criminal Procedure, 1898, after the lapse of thirty days from the date on which such reference is received by the Court, or in a case in which notice has been given to the accused to show cause why his sentence should not be enhanced, after the lapse of thirty days from the date on which such notice is served.In the case of an appeal under section 417 of the Criminal Procedure Code (Act No. V of 1898), the application may be made within thirty days of the date on which notice of the appeal is served on the accused or a warrant issued for his arrest is executed.(3)In case of an appeal under section 417. Criminal Procedure Code and in case where notice is given to the accused to show cause why his sentence should not be enhanced, provided the accused has not filed an appeal against his conviction, a copy of the paper-book shall be given to the accused free of cost.The number of copies to be prepared in such cases shall be increased accordingly.(4)The amicus curiae appointed in a case under section 302, I.P.C. shall get a copy of the paper-book free of cost.
