Section 265H in The Code of Criminal Procedure, 1989 (1933 A. D.)
265H. Finality of the Judgement.
- The judgement delivered by the court under section 265-G shall be final and no appeal (except the special leave petition under Article 136 and writ petition under Articles 226 and 227 of the Constitution of India or writ petition under section 103 of the Constitution of Jammu and Kashmir) shall lie in any court against such judgement.
