Section 371(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)Case of person sentenced to death or life imprisonment. - When the accused is sentenced to death [or imprisonment for life] [Inserted by Law Department Notification No. 7-L/86 published in Government Gazette dated 14th Bhadon 1986.] by a Sessions Judge, such Judge shall further inform him of the period within which, if he wishes to appeal, his appeal should be preferred.
