Section 68 in The Rajasthan Law And Judicial Department Manual, 1952
68. Applications to District Magistrates from private persons.
- In any case in which a private person makes an application to the District Magistrate, requesting him to move Government under Section 417 of the [Code of Criminal Procedure, 1898 (V of 1898)] [Section 417 corresponds to Section 378 of the Code of 1974.], to present an appeal against acquittal, he may decline to do so if he sees no adequate reason to move Government. If, however, he is of opinion that an appeal should be presented, he should follow the procedure laid down in rules 65, 66 & 67.B.- Revision cases
