Section 28 in Bombay High Court Letters Patent, 1866
28. Hearing of referred cases and revision of criminal trial. - And we do further ordain that the said High Court of Judicature at Bombay shall be a court of reference and revision from the Criminal Courts subject to its appellate jurisdiction, and shall have power to hear and determine all such cases referred to it by the Sessions Judges or by any other officers now authorised to refer cases to the said High Court, and to revise all such cases tried by any officer or court possessing criminal jurisdiction as are now subject to reference to, or revision by the said High Court.
