Section 97 in The Rajasthan Law And Judicial Department Manual, 1952
97. Recommendation for legal assistance in High Court.
(1)When an accused person has been called upon by the High Court to show cause why a lesser sentence should not be enhanced to a sentence of death, the District Magistrate on receipt of a notice for service upon the person called upon to show cause if he is satisfied that the accused is unable, because of poverty to engage counsel for his defence, furnish a certificate that the accused is entitled to be defended at Government expense.(2)When a sentence of death is referred by a Sessions Judge to the High Court for confirmation under the provisions of Section 374, Code of Criminal Procedure, 1898 (V of 1898) the Sessions Judge shall note whether the accused person was represented by counsel in his court, whether the accused can afford to engage counsel for his defence in the High Court.
