Section 27 in Bombay High Court Letters Patent, 1866
27. Appeals from Criminal Courts in the Province. - And we do further ordain that the said High Court of Judicature at Bombay shall be a court of appeal from the Criminal Courts of the Presidency of Bombay and from all other Courts subject to its superintendence, and shall exercise appellate jurisdiction in such cases as are subject to appeal to the said High Court by virtue of any law now in force.
