Section 25 in The Rajasthan High Court Ordinance 1949
25. Appeals from other Criminal Courts in the State.
- The High Court shall be a Court of Appeal from the Criminal Courts of the State and from all other Courts subject to its superintendence and shall exercise appellate jurisdiction in such cases as are at the commencement of this Ordinance or may thereafter be declared, subject to appeal to the High. Court by virtue of any law in force for the time being.
