Section 20(7) in Karnataka Conduct of Government Litigation Rules, 1985
(7)The Director of Prosecutions and Government Litigation shall forward the certified copy of the order or judgment, whether original, appellate or revisional, passed by the Sessions Judge or by a Magistrate in respect of an offence, the maximum punishment for which is 10 years of imprisonment or more, to the Department of Law & Parly. Affairs along with his opinion as to the feasibility of filing an appeal or revision against such order or judgment. If that order or judgment is of an appellate or revisional authority and if he recommends an appeal or revision, a copy of the order or judgment of the original court shall also be sent. All the said papers should reach the Dept. of Law & Parly. Affairs atleast 10 days before the last date for filing of the appeal or revision, as the case may be, and such last date shall be indicated in the communication in bold letters.
