Section 161 in Criminal Court Rules of the High Court of Judicature at Patna
161.
When a Divisional Commissioner requires the record of a criminal trial in order to satisfy himself whether Government should be moved to direct an appeal against an original or appellate judgement of acquittal under [section 378] [Substituted by C.S. No. 60.] or an application for enhancement of sentence under [sections 399 or 401] [Substituted by C.S. No. 60.] of the Criminal Procedure Code, the Sessions Judges should comply with the application. [G.L. 1/20]
