Section 374(3) in The Code of Criminal Procedure, 1973
(3)Save as otherwise provided in sub-section (2), any person, -(a)convicted on a trial held by a Metropolitan Magistrate or Assistant Sessions Judge or Magistrate of the first class, or of the second class, or(b)sentenced under Section 325, or(c)in respect of whom an order has been made or a sentence has been passed under Section 360 by any Magistrate, may appeal to the Court of Session.
