Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 310 in Criminal Courts - Rules and Orders

310. The following are the officers to whom notices of appeal shall be given under Section 422 of the Code:-

(a)the District Magistrate in all appeals filed before the Court of Sessions or the High Court of Judicature,
(b)the prosecuting inspector or sub-inspector of police in appeals to the District Magistrate's Court or to Courts of Magistrates subordinate to the District Magistrate.