Section 14(6) in Conduct of the Government Litigation, Rules, 2000
(6)If an appeal is filed by a complainant under section 378(4) of the Code of Criminal Procedure, a notice is served by the High Court on the Public Prosecutor concerned in the High Court. In such cases the Public Prosecutor concerned in the High Court shall immediately forward the High Court notice and other enclosures to the Legal Remembrancer or the Joint Legal Remembrancer, Law Department and seek Government's instructions whether the State should support he appeal or not.
