Section 743(a) in Rules of the High Court of Judicature for Rajasthan, 1952
(a)Any person convicted on a trial held by a single Judge of the High Court under section 45-J of the Act may appeal to the Division Bench:-(i)against the conviction on any ground of appeal which involves a matter of law' only,(ii)with the leave of the Appellate Court or upon the certificate of the Judge who tried the case that it is a fit case for appeal, against the conviction on any ground of appeal which involves a matter of mixed law and fact, or any other ground which appears to the Appellate Court be a sufficient ground of appeal; and(iii)with the leave of the Appellate Court, against the sentence passed unless the sentence is one fixed by law.
