Section 101(3) in The Juvenile Justice (Care and Protection of Children) Act, 2015
(3)No appeal shall lie from,-(a)any order of acquittal made by the Board in respect of a child alleged to have committed an offence other than the heinous offence by a child who has completed or is above the age of sixteen years; or(b)any order made by a Committee in respect of finding that a person is not a child in need of care and protection.
