Section 117(7) in The General Rules (Criminal), 1977
(7)Every case in which an accused person is acquitted under Section [247] [Now see Section 256 of Cr. P.C., 1973 (2 of 1974).] or [248] [Now see Section 257 of Cr. P.C., 1973 (2 of 1974).] of the Code.
