If a Deputy Commissioner thinks it desirable that Government should be represented in any criminal appeal or application before the High Court, he shall at once send a letter to the Senior Government Advocate in Form C annexed to these Rules, giving a short statement of the facts of the case and his reasons for the requisition. A copy of the letter shall at the same time be forwarded to the Legal Remembrancer, Assam for information.(D)Procedure in Appeal Against Acquittal
