Section 14(1) in Conduct of the Government Litigation, Rules, 2000
(1)(a)Where in any trial, criminal appeal, revision or any other criminal proceeding, the decision of he court is adverse to the prosecution and the Public Prosecutor proposes filing of appeal under section 378 of the Code of Criminal Procedure against the order of acquittal of the accused or an appeal under section 377 of the said Code for enhancement of sentence or any other appeal or an application for revision or any other application to be filed in the higher Court, he shall submit his proposal to that effect to the Legal Remembrancer or the Joint Legal Remembrancer Law Department along with the following informations and case papers:-(i)A copy of grounds of appeal, revision or other application;(ii)One clean certified copy of judgement;(iii)The last date of limitation period on which an appeal, revision or other application is to be filed;(iv)A list of correct address of the accused against whom appeal, revision or other application is to be filed;(v)Copies of extracts of relevant evidence and copies of depositions of important witnesses and other material record of the case;(b)He shall, on receipt of the report from the Public Prosecutor under clause (b) of sub-rule (1) above, send his report immediately to the Legal Remembrancer or the Joint Legal Remembrancer Law Department, as the case may be.
