Section 24 in The Rajasthan High Court Ordinance 1949
24. High Court to review on points reserved.
- On such point or points of law being so reserved as aforesaid, the High Court shall have full power and authority to review the case, or such part of it as may be necessary and finally determine such point or points of law, and thereupon to alter the sentence passed by the Court of original jurisdiction and pass such judgment and sentence as to the High Court shall seem right.
