Section 375 in The Code of Criminal Procedure, 1973
375. No appeal in certain cases when accused pleads guilty.
- Notwithstanding anything contained in Section 374, where an accused person has pleaded guilty and has been convicted on such plea, there shall be no appeal, -(a)if the conviction is by a High Court; or(b)if the conviction is by a Court of Session, Metropolitan Magistrate or Magistrate of the first or second class, except as to the extent or legality of the sentence.
