Section 377(1) in The Code of Criminal Procedure, 1973
(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.]
