Section 15 in Conduct of the Government Litigation, Rules, 2000
15. Reporting of the result of the case.
- As soon as the appeal, revision or other criminal proceeding has been decided by a Court the Public Prosecutor shall inform the result of the case to the Legal Remembrancer, Law Department. He shall also apply immediately for a certified copy of judgement. If the Court upholds the State appeal, revision or other application or passes order in favour of the State, the Public Prosecutor concerned shall send the certified copy of judgement to the Government officer concerned, who proposed the appeal, revision or other application and to the Legal Remembrancer.
