Section 377(3) in The Code of Criminal Procedure, 1973
(3)When an appeal has been filed against the sentence on the ground of its inadequacy,[the Court of Session or, as the case may be the High Court] [Substituted by the Code of Criminal Procedure (Amendment) Act, 2005 (25 of 2005), Section 31 (b), for "the High Court" (w.e.f.23-6-2006).] shall not enhance the sentence except after giving to the accused a reasonable opportunity of showing cause against such enhancement and while showing cause, the accused may plead for his acquittal or for the reduction of the sentence.
