Section 415 in The Code of Criminal Procedure, 1989 (1933 A. D.)
415. Proviso to section 413 and 414.
- An appeal may be brought against any sentence referred to in section 413 or section 414 by which 4[punishment therein mentioned is combined with any other punishment], but no sentence which would not otherwise be liable to appeal shall be appealable merely on the ground that the person convicted is ordered to find security to keep the peace.Explanation.- A sentence of imprisonment in default of payment of fine is not a sentence by which two or more punishments are combined within the meaning of this section.
