256. Appeal against any order made under Section 4-J.
- (i) Any person convicted on a trial held by the High Court in the exercise of its jurisdiction under section 45-J of the Act may appeal to the High Court.(a)against the conviction on any ground of appeal which involves a matter of law only.(b)with the leave of the appellate Court or upon the certificate of the Judge who tried the case that it is a fit case for appeal, against the conviction on any ground of appeal which involves a matter of fact only, or a matter of mixed law and fact, or any other ground which appears to the Appellate Court to be a sufficient ground of appeal, and(c)with the leave of the Appellate Court, against the sentence passed unless the sentence is one fixed by law.(ii)The Liquidator may appeal to the High Court against any order of acquittal on any ground of appeal which involves a matter of law only.
