(2)Under the Union Government's instructions, an appeal against an acquittal should be filed within three months of the order of acquittal and the Senior Government Advocates requires the records to reach him within two months of the order of acquittal. Whenever, therefore, the Deputy Commissioner thinks that an appeal should be filed against an order of acquittal, he should send his recommendation, with the original records, to the Legal Remembrancer, Assam, within one month from the date of the judgement to be appealed against.(DD)Procedure in Moving for Enhancement of Sentence
