LexSection 420 — Appeal against conviction by High Court in certain cases.
Bharatiya Nagarik Suraksha Sanhita, 2023
Where the High Court has, on appeal, reversed an order of acquittal of an accused person and convicted him and sentenced him to death or to imprisonment for life or to imprisonment for a term of ten years or more, he may appeal to the Supreme Court.Open in Lexace · Ask the AI about this section