Section 311(3) in Rules of the High Court of Judicature for Rajasthan, 1952
(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.
