Section 10(f) in Rules of the High Court of Judicature for Rajasthan, 1952
(f)to admit a petition of an appeal from the decision of a subordinate Criminal court other than an appeal under section 417 or under section 420 of Criminal Procedure Code and determine whether notice under section 422 of Criminal Procedure Code shall be issued at once or the appeal shall be put for hearing and orders under section 421 of the Code;
