Section 311 in Rules of the High Court of Judicature for Rajasthan, 1952
311. Particulars to be contained in a petition of appeal and application for revision.
(1)Every petition of appeal or application for revision shall state-(a)the name, and where the appeal or revision is not on behalf of the State, the address of each appellant or applicant;(b)the name and, where the opposite party is not the State, the address of each opposite party;(c)the Court from whose order the appeal or revision is filed and the name of the Presiding Officer of such Court;(d)the nature of the order passed including the sentence awarded, if any, by such Court:(e)the provision of law defining the offence of which the accused person was convicted or acquitted by such Court or under which he was dealt with by such Court;(f)the ground or grounds, numbered consecutively, of objection to the order from which the appeal or revision is filed: and(g)the relief sought: and shall be signed by the appellant or the applicant, as the case may be, or by an Advocate on his behalf.(2)A petition of appeal from an appellate order of acquittal or an application for the revision of an order passed in appeal or revision shall also state the name and description of the Court which tried the case in the first instance and the nature of the order passed by it.(3)In a case in which a sentence of imprisonment has been awarded, the petition of appeal or the application for revision or an application under section 561-A. Criminal Procedure Code shall also contain a certificate signed by the Advocate for the appellant or the applicant, as the case may be, stating that the accused was not on bail or that, if he was on bail, he has surrendered to it. In a case in which bail has been granted by the Court appealed from undersub-section (2-A) of section 426 of the Code of Criminal Procedure, the fact shall be stated in the petition of appeal.
