Section 64 in The Rajasthan Law And Judicial Department Manual, 1952
64. Responsibility of District Magistrates
- Special attention should be paid to the provisions of Section 417 of the [Code of Criminal Procedure. 1898 (V of 1898)] [Section 417 corresponds to Section 378 of the Code of 1974. ], enabling Government to appeal against orders of acquittal. District Magistrates should bear in mind the responsibility which rests upon them of bringing to notice instances of perverse or careless acquittals in which the importance of the case and the probability of securing a conviction justify a resort to this exceptional procedure.
