| [Repealed by Act 32 of 1940, S. 2 and Sch. I] |
| [Passed by the Indian Legislature.] |
| (Received the assent of the Governor General on the 19th February 1931.) |
An Act to supplement the Criminal Procedure (Punjab Amendment) Act, 1930.
Whereas it is expedient to supplement the Criminal Procedure (Punjab Amendment) Act, 1930 (Punj. Act IV of 1930); It is hereby enacted as follows:-
1. Short title:- 1[* * *]
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Prior to repeal by Act 32 of 1940, Section 1 read as:
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1. Short title.- This Act may be called the Punjab Criminal Procedure Amendment (Supplementary) Act, 1931.
1 Repealed by Act 32 of 1940, S. 2 and Sch. I
2. Definitions:- 1[* * *]
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Prior to repeal by Act 32 of 1940, Section 2 read as:
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2. Definitions.- In this Act,-
(a) "Code" means the Code of Criminal Procedure, 1898 (V of 1898); and
(b) "local Act" means the Criminal Procedure (Punjab Amendment) Act, 1930 (Punj. Act IV of 1930).
1 Repealed by Act 32 of 1940, S. 2 and Sch. I
3. Appeals and confirmations:- 1[* * *]
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Prior to repeal by Act 32 of 1940, Section 3 read as:
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3. 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 at Lahore, 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.
1 Repealed by Act 32 of 1940, S. 2 and Sch. I