Section 421 in Bharatiya Nagarik Suraksha Sanhita, 2023
421. Special right of appeal in certain cases.
Notwithstanding anything in this Chapter, when more persons than one are convicted in one trial, and an appealable judgment or order has been passed in respect of any of such persons, all or any of the persons convicted at such trial shall have a right of appeal.[Similar to Section 380 from Old CrPC-Also Refer]
