Bengal Criminal Law Amendment (Supplementary) Act, 1925 (PDF)
Bengal Criminal Law Amendment (Supplementary) Act, 1925 1. Short title. 2. Definitions. 3. Appeals and confirmations. 4 to 6. The Bengal Criminal Law Amendment (Supplementary) Act, 1925
WB237
[30th March, 1925.]
No number was given to this Act.
An Act to supplement the Bengal Criminal Law Amendment Act, 1925.
Whereas it is expedient to supplement the Bengal Criminal Law Amendment Act, 1925; It is hereby enacted as follows:-
- Short title. - This Act may be called the Bengal Criminal Law Amendment (Supplementary) Act, 1925.
- Definitions. - In this Act,-
(a) "Code" means the Code of Criminal Procedure, 1898; and
(b) "local Act" means the Bengal Criminal Law Amendment Act, 1925.
- Appeals and confirmations. - (1) Any person convicted on a trial held by Commissioners under the local Act may appeal to the High Court of Judicature of Fort William in Bengal, and such appeal shall be disposed of by the High Court in the manner provided in Chapter XXXI of the Code.
(2) When the Commissioners pass a sentence of death, the record of the proceedings before them shall be submitted to the High Court and the sentence shall not be executed unless it is confirmed by the High Court which shall exercise, in respect of such proceedings, all the powers conferred on the High Court by Chapter XXVII of the Code.
4 to 6. - Repealed by Act 8 of 1932.
