Section 410(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)[ When an appeal has been filed against a sentence passed under section 376, 376A, section 376AB, section 376B, section 376C, section 376D, section 376 DA, section 376DB, section 376E of the Ranbir Penal Code, the appeal shall bedisposed of within a period of six months from the date of filing of such appeal.] [Inserted by Jammu and Kashmir Act 35 of 2018, dated 7.12.2018.][411. Appeal from sentence of Special Judge. - Any person convicted on a trial held by a Special Judge, appointed under section 259-A of this Code, may appeal to the High Court.] [Inserted vide Act XII of 1980, Section 16.][411A. Appeal from sentences of High Court. - (1) Any person convicted on a trial held by the High Court in the exercise of its original criminal jurisdiction may, notwithstanding anything contained in section 418 [x x x] [Section 411-A inserted by Act XXVII of 1957, Section 60.] or in the Letters Patent or law by which the High Court is constituted or continued, appeal to the High Court-(a)against the conviction on any ground of appeal which involves a matter of law only ;(b)with the leave of the Appellate Court, or upon the certificate of the Judge who tried the case that it is a fit case for appeal, against the conviction on any ground of appeal which involves a matter of fact only, or a matter of mixed law and fact, or any other ground which appears to the Appellate Court to be a sufficient ground of appeal ; and(c)with the leave of the Appellate Court, against the sentence passed unless the sentence is one fixed by law.
