Section 115 — Under the Code of Criminal Procedure, 1898 (5 of 1898)

Under the Code of Criminal Procedure, 1898 (5 of 1898)— (a) from a sentence of death passed by a court of session or by a High Court in the exercise of its original criminal jurisdiction; Thirty days. The date of the sentence. (b) from any other sentence or any order not being an order of acquittal— (i) to the High Court Sixty days. The date of the sentence or order. (ii) to any other court Thirty days. The date of the sentence or order.

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