Section 320 in Rules under the United Provinces Excise Act, 1910
320. Procedure to be adopted in appeal or revision.
(1)When the District Magistrate considers-(a)that an appeal should be preferred by the Government under Section 417 of the Code of Criminal Procedure, 1898, against an original or Appellate judgment of acquittal passed by a Sessions Judge or a Magistrate, or(b)that an application should be preferred for the revision of a judgment or order passed by Session Judge or a Magistrate, he shall submit to the Excise Commissioner a brief narrative of the facts of the case with his reasons for considering the desirability of filing appeal or revision along with all the original records.(2)In the case of a proposed appeal to certified copies of the judgment appeal against and the case of the proposed revision three certified copies of the judgment of Sessions Judge or the Magistrate must also be submitted.(3)The District Magistrate should send his letter in duplicate and should also send two copies of the District Government Counsel's opinion and of other relevant papers, if any, which he considers necessary to be forwarded with the records.
