Section 3C in Rajasthan Case Flow Management Rules, 2006
3C. In appeals against acquittals, steps for appointment of amicus curie or State Legal Aid counsel in respect of the accused who do not have a lawyer of their own would be undertaken by the Registry/State Legal Services Committee immediately after completion of four weeks of service of notice. It shall be presumed that in such an event the accused is not in position to appoint counsel, and within two weeks thereafter counsel will be appointed and will be furnished all the papers.
Note. - Whenever there is any inconsistency between these rules and the provisions of either the Code of Civil Procedure, 1908 or the Code of Criminal Procedure 1973 or the High Court Act or any other statute, the provisions of such Codes and statute shall prevail.
