Section 419(6) in Bharatiya Nagarik Suraksha Sanhita, 2023
(6)If, in any case, the application under sub-section (4) for the grant of special leave to appeal from an order of acquittal is refused, no appeal from that order of acquittal shall lie under sub-section (1) or under sub-section (2).[Similar to Section 378 from Old CrPC-Also Refer]
