No appeal shall lie from any judgment or order of a Criminal Court except as provided for by this Code by any other law for the time being in force: 1 [Provided that the victim shall have a right to prefer an appeal against any order passed by the Court acquitting the accused or convicting for a lesser offence or imposing inadequate compensation, and such appeal shall lie to the Court to which an appeal ordinarily lies against the order of conviction of such Court.]Open in Lexace · Ask the AI about this section
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