Section 428 in Bharatiya Nagarik Suraksha Sanhita, 2023
428. Judgments of subordinate Appellate Court.
The rules contained in Chapter XXIX as to the judgment of a Criminal Court of original jurisdiction shall apply, so far as may be practicable, to the judgment in appeal of a Court of Session or Chief Judicial Magistrate: Provided that, unless the Appellate Court otherwise directs, the accused shall not be brought up, or required to attend, to hear judgment delivered.[Similar to Section 387 from Old CrPC-Also Refer]
