Section 14(3) in Conduct of the Government Litigation, Rules, 2000
(3)Any other Government officer connected with the prosecution or the Public Prosecutor, who desires to file an appeal against the order of acquittal or for enhancement of sentence or any other appeal or to file a revision or other application against the decision of any subordinate court to the High Court in any criminal matter, shall forward his opinion along with the opinion of the Public Prosecutor concerned and all the relevant case papers, as required under sub-rule (1) above, to the Legal Remembrancer, Law Department.
