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Union of India - Section

Section 374 in The Code of Criminal Procedure, 1973

374. Appeals from convictions.

(1)Any person convicted on a trial held by a High Court in its extraordinary original criminal jurisdiction may appeal to the Supreme Court.
(2)Any person convicted on a trial held by a Sessions Judge or an Additional Sessions Judge or on a trial held by any other court in which a sentence of imprisonment for more than seven years [has been passed against him or against any other person convicted at the same trial] [Substituted by Act 45 of 1978, Section 28, for "has been passed", w.e.f. 18.12.1978.], may appeal to the High Court.
(3)Save as otherwise provided in sub-section (2), any person, -
(a)convicted on a trial held by a Metropolitan Magistrate or Assistant Sessions Judge or Magistrate of the first class, or of the second class, or
(b)sentenced under Section 325, or
(c)in respect of whom an order has been made or a sentence has been passed under Section 360 by any Magistrate, may appeal to the Court of Session.
(4)[ When an appeal has been filed against a sentence passed under section 376, section 376A, section 376AB, section 376B, section 376C, section 376D, section 376DA, section 376DB or section 376E of the Indian Penal Code, the appeal shall be disposed of within a period of six months from the date of filing of such appeal] [Inserted by Criminal Law (Amendment) Act, 2018 (22 of 2018), dated 11.8.2018.]
PUNJAB.- In relation to the specified offences, sub-section (3) of Section 374 of the Code shall be so read as if for the words "Magistrate of the first class", "Executive Magistrate" were substituted. [Punjab Act 22 of 1983, Section 9, w.e.f. 27.6.1983].CHANDIGARH.- Same as Punjab