(See section 407)
To the Officer in charge of the Jail at..............
WHEREAS at the session held before me on the..................day of............., 20...................., .....................(name of prisoner), the (1st, 2nd, 3rd, as the case may be), prisoner in case No. ................. of the Calendar for 20.............. at the said Session, was duly convicted of the offence of culpable homicide amounting to murder under section .......................of the Bharatiya Nyaya Sanhita, 2023, and sentenced to death, subject to the confirmation of the said sentence by the..................Court of...............
This is to authorise and require you to receive the said...................... (prisoner's name) into your custody in the said Jail, together with this warrant, and him there safely to keep until you shall receive the further warrant or order of this Court, carrying into effect the order of the said ...................Court.
Dated, this................... day of................. , 20 ............ .
| (Seal of the Court) |
(Signature) |
---------------
