Section 16 in High Court of Madhya Pradesh Rules, 2008
16. Criminal Appeal.
- Ordinarily, following cases shall be registered as a Criminal Appeal-(1)an appeal under Section 341 of the Code of Criminal Procedure, 1973;(2)an appeal under Section 351 of the Code of Criminal Procedure, 1973;(3)an appeal under Section 374 of the Code of Criminal Procedure, 1973;(4)an appeal under Section 377 of the Code of Criminal Procedure, 1973;(5)a miscellaneous criminal case under Section 378 of the Code of Criminal Procedure, 1973, after grant of leave to appeal by the Court;(6)an appeal under Section 449 (ii) of the Code of Criminal Procedure, 1973;(7)an appeal under Section 454 of the Code of Criminal Procedure, 1973;or(8)any other criminal appeal provided or permissible under any other law, for the time being in force.
