Section 377(2) in The Code of Criminal Procedure, 1973
(2)If such conviction is in a case in which the offence has been investigated by the Delhi Special Police Establishment, constituted under the Delhi Special Police Establishment Act, 1946 (25 of 1946), or by any other agency empowered to make investigation into an offence under any Central Act other than this Code, [the Central Government may also direct] [Substituted by Act 45 of 1978, Section 29, for "the Central Government may direct", w.e.f. 18.12.1978.] 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.]
