Section 14A(1) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
(1)Notwithstanding anything contained in the Code of Criminal Procedure,1973 (2 of 1974), an appeal shall lie, from any judgment, sentence or order, not being an interlocutory order, of a Special Court or an Exclusive Special Court, to the High Court both on facts and on law.
