Section 25 in High Court of Chhattisgarh Rules, 2005
25.
The following matters shall be heard and disposed of by a Division Bench:-(i)An appeal or reference in a case in which a sentence of death or imprisonment of life or a sentence of more than 10 years has been passed.(ii)An application for leave filed under sub-section (3) of Section 378 of the Code of Criminal Procedure in respect of offences punishable with sentence of death or imprisonment for life or in cases where the maximum sentence provided is of more than 10 years and are triable by Court of sessions.(iii)An appeal by the State Government under Section 378 of the Code of Criminal Procedure from an order of acquittal in Sessions Trial in respect of offences punishable with sentence of death or imprisonment for life or where the maximum sentence is more than 10 years.(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.(v)A proceeding in which notice has been issued to an accused who has been sentenced to imprisonment for a term of five years or more to show cause why the sentence should not be enhanced.(vi)A proceeding in which notice is issued to a convicted person requiring him to show cause why his conviction should not be altered to one of an offence punishable only with death or imprisonment for life.(vii)An appeal under Section 377 of Cr. P.C. against an accused who has been sentenced to undergo imprisonment for a period of 5 years or more.(viii)Appeals from conviction of offences against the State punishable with imprisonment for life.(ix)A petition for a writ in the nature of Habeas Corpus.(x)Cases under Contempt of Courts Act, 1971 where a case for criminal contempt is made out.(xi)A proceedings coming before the Court in the exercise of its ordinary and extraordinary original criminal jurisdiction.Full Bench
