LexSection 423 — Petition of appeal.
Bharatiya Nagarik Suraksha Sanhita, 2023
Every appeal shall be made in the form of a petition in writing presented by the appellant or his advocate, and every such petition shall (unless the Court to which it is presented otherwise directs) be accompanied by a copy of the judgment or order appealed against.Open in Lexace · Ask the AI about this section