Section 61 in The Rajasthan Law And Judicial Department Manual, 1952
61. Supply of copies to Public Prosecutors in cases before a court of Session.
- In appeal, revision or reference before Sessions court in which the services of the Public Prosecutor are considered necessary he should invariably be supplied with a copy of the judgment or order concerned but not of the other record except where typed copies are supplied to accused. The Public Prosecutor shall have access to the original records in the Sessions court.Responsibility of Public Prosecutor in criminal cases
