Section 23 in The Rajasthan High Court Ordinance 1949
23. No appeal from High Court exercising extraordinary original jurisdiction, Court may reserve points of law.
- There shall be no appeal to the High Court from any sentence or order passed or made in any criminal trial before the Court of extraordinary original criminal jurisdiction which may be constituted by one or more Judges of the High Court. But it shall be at the discretion of any such Court to reserve any point or points of law for the opinion of the High Court.
