Section 35 in The Rajasthan High Court Ordinance 1949
35. Offenders not to be punished except under laws in force.
- All persons brought for trial before the High Court either in the exercise of the extraordinary original criminal 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 any law analogous to the Indian Penal Code, 1860, or by any other enactment for the time being in force in the State, shall be liable to punishment under the said law or enactment and not otherwise.Power of Single Judges and Division Courts
