Section 20(5) in Karnataka Conduct of Government Litigation Rules, 1985
(5)In every case ending in acquittal or where there is a conviction only for a minor offence, the accused having been acquitted of more serious offence, or where the court gives a lesser sentence or where the case ends in acquittal of some of the accused before the court by any Magistrate or Sessions Judge the Prosecutor in charge of the said case shall obtain a certified copy of the judgment and submit it within 15 days from the date of judgment along with his opinion indicating the grounds for filing or not filing an appeal, to the concerned Deputy Director of Prosecutions. Wherever a Prosecutor recommends an appeal or revision etc. against the judgment or order an appellate or revisional court he shall invariably send the certified copies of the judgment or order of the trial court also along with the copy of the order of the appellate court.
