Section 374(2) in The Code of Criminal Procedure, 1973
(2)Any person convicted on a trial held by a Sessions Judge or an Additional Sessions Judge or on a trial held by any other court in which a sentence of imprisonment for more than seven years [has been passed against him or against any other person convicted at the same trial] [Substituted by Act 45 of 1978, Section 28, for "has been passed", w.e.f. 18.12.1978.], may appeal to the High Court.
