Section 25 in Bombay High Court Letters Patent, 1866
25. No appeal from High Court exercising original jurisdiction Court may reserve points of law. - And we do further ordain that there shall be no appeal to the said High Court of Judicature at Bombay from any sentence or order passed or made in any criminal trial before the Court of original criminal jurisdiction which may be constituted by one or more Judges of the said High Court. But it shall be at the discretion of any such Court to reserve any point or points of law for the opinion of the said High Court.
