Section 386(c) in The Code of Criminal Procedure, 1973
(c)in an appeal for enhancement of sentence -(i)reverse the finding and sentence and acquit or discharge the accused, or order him to be re-tried by a Court competent to try the offence, or(ii)alter the finding maintaining the sentence, or(iii)with or without altering the finding, alter the nature or the extent, or the nature and extent, of the sentence, so as to enhance or reduce the same;
