Section 418(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)An appeal may lie on a fact as well as a matter of law [x x x].[x x x] [Sub-section (2) omitted by Act XXXVII of 1978, Section 61.]Explanation. - The alleged severity of a sentence shall for the purposes of this section, be deemed to be a matter of law.]
