Section 97(2) in The Rajasthan Law And Judicial Department Manual, 1952
(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.
