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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Chattisgarh - Subsection

Section 25(iii) in High Court of Chhattisgarh Rules, 2005

(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.