Section 13(1) in Conduct of the Government Litigation, Rules, 2000
(1)The Public Prosecutor in the Sessions Court shall deal with the Superintendent of Police concerned in regard to Criminal matters filed in the Sessions Court. The Superintendent of Police concerned or the Investigating Officer or some other responsible officer, fully acquainted with the case, shall be deputed to instruct and assist the Public Prosecutor in the conduct of the Sessions Trial, Criminal Appeal, revision or reference or any other criminal proceeding before the Sessions Court on behalf of the State.
