Section 408 in The Code of Criminal Procedure, 1989 (1933 A. D.)
408. Appeal from sentence of Assistant Sessions Judge or any other Magistrate.
- Any person convicted on a trial held by an Assistant Sessions Judge, [or a Judicial Magistrate or any person sentenced under 349 or in respect of whom an order has been made or a sentence has been passed under section 380 by a Judicial Magistrate] [Substituted by Act XL of 1966 for certain words.], may appeal to the Court of Session:Provided as follows(a)when in any case an Assistant Sessions Judge or [a Chief Judicial Magistrate or where there is no Chief Judicial Magistrate an Additional District Magistrate] [Substituted by Act XXXVII of 1978, Section 59.] passes any sentence of imprisonment for a term exceeding four years, the appeal of all or any of the accused convicted at such trial shall lie to the High Court ;(b)when any person is convicted by a Magistrate of an offence under section 124-A of the Ranbir Penal Code, the appeal shall lie to the High Court.
