Section 327(3) in Rules of the High Court of Judicature for Rajasthan, 1952
(3)Reference. - Where notice has been directed to be issued on a reference under section 438 of the Code of Criminal Procedure, notice shall be given in accordance with clause (2).On a reference under section 307 of the Code of Criminal Procedure, 1898, notice shall be given to the Government Advocate and the accused.On a reference under section 374 of the Code of Criminal Procedure 1898. notice shall be given to the Government Advocate and the accused.On a reference under section 341 of the Code of Criminal Procedure, 1898, notice shall be given to the Government Advocate and, if possible, to the accused or his guardian or Advocate.
