Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 458] [Entire Act] Union of India - Subsection Section 458(2) in The Code of Criminal Procedure, 1973 (2)An appeal shall lie against any such order to the Court to which appeals ordinarily lie from convictions by the Magistrate.
