Section 372 in The Code of Criminal Procedure, 1973
372. No appeal to lie unless otherwise provided.
- No appeal shall lie from any judgment or order of a Criminal Court except as provided for by this Code or by any other law for the time being in force.[Provided that the victim shall have a right to prefer an appeal against any order passed by the Court acquitting the accused or convicting for a lesser offence or imposing inadequate compensation, and such appeal shall lie to the Court to which an appeal ordinarily lies against the order of conviction of such Court.] [Inserted by the Code of Criminal Procedure (Amendment) Act, 2008 (5 of 2009), Section 29.]
