Section 3(1) in The Bengal Suppression of Terrorist Outrages (Supplementary) Act, 1932
(1)An appeal shall lie to the High Court of Judicature at Fort William in Bengal, from-(a)any sentence passed by a Special Magistrate in any trial held under the local Act in the presidency- town of Calcutta,(b)any sentence of transportation for a term exceeding two years, or of imprisonment for a term exceeding four years passed by a Special Magistrate in any trial under the local Act held outside the presidency- town of Calcutta.
