Section 415(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)Save as otherwise provided in sub-section (2), any person,-(a) convicted on a trial held by Magistrate of the first class, or of the second class; or(b) sentenced under section 364; or(c) in respect of whom an order has been made or a sentence has been passed under section 401 by any Magistrate, may appeal to the Court of Session.
