Section 408(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(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 ;
