Section 418(1) in Bharatiya Nagarik Suraksha Sanhita, 2023
(1)Save as otherwise provided in sub-section (2), the State Government may, in any case of conviction on a trial held by any Court other than a High Court, direct the Public Prosecutor to present an appeal against the sentence on the ground of its inadequacy-(a) to the Court of Session, if the sentence is passed by the Magistrate; and(b) to the High Court, if the sentence is passed by any other Court.
