Section 93 in The Rajasthan Law And Judicial Department Manual, 1952
93. Report of result in cases.
- When the Government is represented by counsel, counsel shall report the result of the case through the District Magistrate of the district to the complaining court, making such recommendation as he may consider justify and attaching a copy of the judgment. When the Government is not represented by counsel, the Magistrate trying the case shall simply forward a copy of the judgment to the complaining court through the District Magistrate of the district. The complaining court shall examine the judgment and decide whether further action is necessary desirable.
