Section 20(18) in Karnataka Conduct of Government Litigation Rules, 1985
(18)The practice of Superintendents of Police attending and watching the proceedings in Session Courts when session cases are being tried is slowly disappearing. That practice had the salutary effect on the functioning of the lower Police Officer and the Law Officers resulting in better conduct of the case. It is necessary to enforce that practice strictly. The Superintendent of Police should invariably attend the session Courts and watch the trial of sessions cases especially murder and other heinous offences.Part-X Miscellaneous
