Section 378(2) in The Code of Criminal Procedure, 1973
(2)If such an order of acquittal is passed in any case in which the offence has been investigated by the Delhi Special Police Establishment constituted under the Delhi Special Police Establishment Act, 1946 (25 of 1946), or by any other agency empowered to make investigation into an offence under any Central Act other than this Code,[the Central Government may subject to the provisions of sub-Section (3), also direct the Public Prosecutor to present an appeal-(a)to the Court of Session, from an order of acquittal passed by a Magistrate in respect of a cognisable and non-bailable offence;(b)to the High Court from an original or appellate order of an acquittal passed by any Court other than a High Court [not being an order under clause (a)] or an order of acquittal passed by the Court of Session in revision.]
