Section 409 in The Code of Criminal Procedure, 1989 (1933 A. D.)
409. [ Appeals to Courts of Session how heard. [Substituted by Act XXXVII of 1978, Section 59.]
(1)Subject to the provisions of this section, an appeal to the Court of Session or Sessions Judge shall be heard by the Sessions Judge or by an Additional Sessions Judge or an Assistant Sessions Judge :Provided that no such appeal shall be heard by an Assistant Sessions Judge unless the appeal is of a person convicted on a trial held by any Magistrate of second [x x x] [Proviso to sub-section (6) of section 401 added by Act XLII of 1956.] class.(2)An Additional Sessions Judge or an Assistant Sessions Judge shall hear only such appeals as the [High Court] [Substituted by Act XL of 1966 for 'Government'.] may, by general or special order, direct or as the Sessions Judge of the division may make over to him].
