Section 427 in The Code of Criminal Procedure, 1989 (1933 A. D.)
427. Arrest of accused in appeal from acquittal.
- When an appeal is presented under section 417, the High Court may issue a warrant directing that the accused be arrested and brought before it or any subordinate Court, and the Court-before which he is brought may commit him to prison pending the disposal of the appeal, or admit him to bail.
