Section 26 in The Rajasthan High Court Ordinance 1949
26. Hearing of referred cases and revision of criminal trials.
- The High Court 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 authorised by law for the time being in force to refer cases to the 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 any of the High Courts or Courts of equal status of the covenanting States.
