Section 413 in The Code of Criminal Procedure, 1989 (1933 A. D.)
413. [ No appeal in petty cases. [Section 413 substituted by Act XXVII of 1957.]
- Notwithstanding anything hereinbefore contained, there shall be no appeal by a convicted person in cases in which the High Court passes a sentence of imprisonment not exceeding six months only or fine not exceeding two hundred rupees only or in which Court of Session passes a sentence of imprisonment not exceeding one month only, or in which a Court of Session or [Chief Judicial Magistrate or other Judicial Magistrate] of the first class passes a sentence of fine not exceeding fifty rupees only.Explanation. - There is no appeal from a sentence of imprisonment passed by such Court or Magistrate in default of payment of fine when no substantive sentence of imprisonment has also been passed].
