Section 420 in Bharatiya Nagarik Suraksha Sanhita, 2023
420. Appeal against conviction by High Court in certain cases.
Where the High Court has, on appeal, reversed an order of acquittal of an accused person and convicted him and sentenced him to death or to imprisonment for life or to imprisonment for a term of ten years or more, he may appeal to the Supreme Court.[Similar to Section 379 from Old CrPC-Also Refer]
