Section 30 in Bombay High Court Letters Patent, 1866
30. Offenders to be punished under Indian Penal Code. - And we do further ordain that all persons brought for trial before the High Court of Judicature at Bombay, either in the exercise of its original jurisdiction, or in the exercise of its jurisdiction as a court of appeal, reference, or revision, charged with any offence for which provision is made by Act No. XLV of 1860, called the "Indian Penal Code", or by any Act amending excluding the said Act which may have been passed prior to the publication of these presents, shall be liable to punishment under the said Acts, and not otherwise.
Exercise of Jurisdiction Elsewhere than at the Ordinary Place of Sitting of the High Court
