Section 416 in Bharatiya Nagarik Suraksha Sanhita, 2023
416. No appeal in certain cases when accused pleads guilty.
Notwithstanding anything in section 415, where an accused person has pleaded guilty and has been convicted on such plea, there shall be no appeal,-(i) if the conviction is by a High Court; or(ii) if the conviction is by a Court of Session or Magistrate of the first or second class, except as to the extent or legality of the sentence.[Similar to Section 375 from Old CrPC-Also Refer]
