Section 418(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)If such conviction is in a case in which the offence has been investigated by any agency empowered to make investigation into an offence under any Central Act other than this Sanhita, the Central Government may also direct the Public Prosecutor to present an appeal against the sentence on the ground of its inadequacy-(a) to the Court of Session, if the sentence is passed by the Magistrate; and(b) to the High Court, if the sentence is passed by any other Court.
