Section 105 in Criminal Rules of Practice and Circular Orders, 1990
105. Notice of Appeal to whom given:
- Notice of Appeal under Section 385 of the Code shall be given to the following Officers: -(1)The Public Prosecutor, or the Additional Public Prosecutor, as the case may be, in appeals heard by the Sessions Judge, the Additional Sessions Judge or the Assistant Sessions Judge.(2)The General Manager of the Railway concerned in appeals against convictions in connection with that Railway.(3)The District Forest Officer in appeals against convictions for forest offences except in case of offences relating to unserved lands in which cases notices shall be given to the Revenue Divisional Officer who ordered the prosecution.(4)The Superintendent of Excise concerned in appeals against convictions under the A.P. Excise Act(5)The Commercial Tax Officer in appeals against convictions for sales tax and other taxation offences with which commercial taxes department is concerned.(6)The Commissioner, Corporation of Hyderabad in appeals against convictions in cases initiated by the Corporation.(7)The Municipal Commissioner in appeals against convictions in Municipal and Food Adulteration cases and the Executive Officers of the Panchayats in appeals against convictions in Food Adulteration cases.Every notice issued under this rule shall be accompanied by a copy of the grounds of appeal on plain paper. The officer receiving notice should acknowledge receipt of the notice immediately. But the hearing of the appeal will not be delayed for want of such acknowledgement
