Section 486(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)Any person sentenced by any Court under section 480 or section 485 [or section 485-A] [Inserted by Act XLII of 1956.] may, notwithstanding anything hereinbefore contained, appeal to the Court to which decrees or orders made in such Courts are ordinarily appealable.
