Section 41 in Bombay High Court Letters Patent, 1866
41. Appeal in criminal cases, etc. - And we do further ordain that from any judgement, order, or sentence of the said High Court of Judicature at Bombay made in the exercise of original criminal jurisdiction, or in any criminal case where any point or points of law have been reserved for the opinion of the said High Court in manner hereinbefore provided, by any Court which has exercised original jurisdiction, it shall be lawful for the person aggrieved by such judgement, order, or sentence, to appeal to Us, Our heirs or successors, in Our or Their Privy Council, provided the said High Court shall declare that the case is a fit one for such appeal, and under such conditions as the said High Court may establish or require, subject always to such rules and orders as We may. with the advice of Our Privy Council, hereafter make in that behalf.
