Section 417(4) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(4)If, in any case, the application under sub-section (2) for the grant of special leave to appeal from an order of acquittal is refused, no appeal from that order of acquittal shall lie under section (1)].[Explanation. - For the purposes of this section the expression "Public Prosecutor" shall include and shall be deemed always to have included the [Advocate General, Senior Additional Advocate General, Additional Advocate General and Government Advocate] [Explanation inserted by Act XXVII of 1957.], [Dy. Advocate General.] [Substituted by Act XI of 2006, Section 2.]]
