Section 13(4) in Conduct of the Government Litigation, Rules, 2000
(4)When the decision is adverse to the prosecution:-In case the Public Prosecutor is not so inclined to recommend an appeal against the order of acquittal or an appeal for enhancement of sentence or any revision or other application to be filed in the High Court, he shall forward the certified copy of judgement along with his opinion giving reasons for the same to the Superintendent of Police concerned and the Legal Remembrancer. In such case if the Superintendent of Police or the Government Officer concerned differs from the Public Prosecutor and considers the case fit for moving the High Court he may towards the copy of judgement in that case with his remarks for consideration directly to the Legal Remembrancer, Law Department.
