Section 8 in The Tribunals Of Criminal Jurisdiction Act, 1952.
8. Appeals and revision.—
(1)Any person convicted on a trial held by a Tribunal may appeal to the High Court.(2)The State Government may direct a Public Prosecutor to present an appeal to the High Court from an order of acquittal passed by a Tribunal.(3)An appeal under this section shall lie either on a matter of fact or on a matter of law or on both.(4)The period of limitation for an appeal under sub-section (1) shall be thirty days from the date of the sentence and for an appeal under sub-section (2) shall be thirty days from the date of the order of acquittal.(5)The High Court may call for the record of the proceedings of any case tried by a Tribunal and may in respect of such case exercise any of the powers conferred on a Court of Appeal under section 423, section 426, section 427 and section 428 of the Code.
