Section 250(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)A complainant or informant who has been ordered under sub-section (2) by a Magistrate of the second [x x] [Words 'or third' omitted by Act XL of 1966.] class to pay compensation or has been so ordered by any other Magistrate to pay compensation exceeding fifty rupees may appeal from the order, in so far as the order relates to the payment of the compensation, as if such complainant or informant had been convicted on a trial held by such Magistrate.
