Section 412 in The Code of Criminal Procedure, 1989 (1933 A. D.)
412. No appeal in certain cases when accused pleads guilty.
- Notwithstanding anything hereinbefore contained, where an accused person has pleaded guilty and has been convicted [by the High Court, a Court of Sessions] [Substituted by Act XXVII of 1957 by a Court of Sessions.] or [Judicial Magistrate of the first class] [Substituted by Act XL of 1966 for Magistrate of the First Class.] on such plea, there shall be no appeal except as to the extent or legality of the sentence.
