Section 25(iv) in High Court of Chhattisgarh Rules, 2005
(iv)A revision filed by a private party under Section 397 of the Code of Criminal Procedure or suo moto revision entertained under Section 401 of the Code of Criminal Procedure against acquittal in respect of offences punishable with sentence of death or imprisonment for life or imprisonment for more than 10 years and triable by Court of Sessions.
