High Court Appeal

Appeal by state

The State Govt. can appeal to the High court for enhancement of the sentence of the accused in case it finds that the sentence is inadequate. The High Court can enhance the sentence but it has to give a reasonable opportunity to the accused person to challenge the said enhancement. Furthermore, the accused person can also plead for acquittal or for reduction of sentence in such cases. The state can also appeal against order of acquittal passed by any court to the High Court. The appeal against acquittal can only lie to the High Court. The appeal can be entertained by the High Court only if it grants leave for the same to the appellant