(See sections 453 and 454)
To the Officer in charge of the Jail at.........
WHEREAS..................(name of the prisoner), the (1st, 2nd, 3rd, as the case may be) prisoner in case No. ............ of the Calendar for 20............ at the Session held before me on the..................day of ................., 20 .............. , has been by a warrant of the Court, dated the................ day of ................. , committed to your custody under sentence of death; ................... and whereas the order of the High Court at .................confirming the said sentence has been received by this Court.
This is to authorise and require you to carry the said sentence into execution by causing the said...................to be hanged by the neck until he be dead, at....................(time and place of execution), and to return this warrant to the Court with an endorsement certifying that the sentence has been executed.
Dated, this.................. day of................... , 20 ............ .
| (Seal of the Court) |
(Signature) |
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