Section 63 in The Rajasthan Law And Judicial Department Manual, 1952
63. Further report when decision is adverse.
- Where in any criminal case the decision is adverse to the prosecution, the Public Prosecutor in charge of the case shall, not later than seven days from the date of the order or judgment, submit to the District Magistrate a detailed report on the case, together with his opinion as to the advisability of filing a revision or appeal and a draft of the grounds therefore if a revision or appeal is advised. A copy of the report shall be forwarded simultaneously to the District Superintendent of Police.
