Section 14(5) in Conduct of the Government Litigation, Rules, 2000
(5)If the appeal is to be filed under section 378 of the Code of Criminal Procedure, the proposal under sub-rules (1), (2), (3) and (4) along with the relevant case papers shall be forwarded to the Legal Remembrancer or the Joint Legal Remembrancer, Law Department, as soon as possible and except in special cases not later than fifteen days from the date of judgement and if the appeals is to be filed for enhancement of sentence or an application for revision or other application is to be filed in the Higher Court, the proposal to that effect, with all relevant case papers shall be forwarded as soon as possible and except in special cases not later than ten days from the date of judgement.Note: - Limitation for filing an appeal in the High Court against the order of acquittal under sub-sections (1) and (3) of section 378 of the Code of Criminal Procedure, is 90 days, excluding the period for obtaining certified copy of the judgement, under Article 114 of the Limitation Act, 1963 and the limitation for filing an appeal in the High Court against the sentence under sub-section (1) or section 377 of the said Code or against any order not being an order of acquittal is 60 days, excluding the period for obtaining certified copy of judgement, under Article 115 of the Limitation Act, 1963.
