Section 16 in Conduct of the Government Litigation, Rules, 2000
16. If decision is adverse to the State.
(1)If the decision of the Court in any criminal matter is wholly or partially adverse to the State, the Public Prosecutor concerned in the Court shall within fifteen days, submit his detailed report to the Legal Remembrancer, Law Department, with copies to all the Government officer concerned, giving therein the specific reasons as to why the decision should be acquiesced in or appealed against. If he proposes to challenge the decision of the Court, his report shall be accompanied by the grounds of the appeal, the certified copy of the judgement, the Paper-Book and other relevant case papers.(2)If Government in the Law Department decided to acquiesce in the decision of the Court, the legal Remembrancer, shall communicate the Government decision to all the officers concerned.
