Section 6(2) in The Uttar Pradesh First Offenders Probation Act, 1938
(2)When an order has been made under Sections 3, 4 or 5 of this Act in respect of an offender, the High Court may on appeal, when there is a right of appeal to such Court, or when exercising its powers of revision, set aside such order and in lieu thereof, pass sentence on such offender according to law; Provided that it shall not inflictions a greater punishment than might have been inflicted by the court by which the offender was convicted.
