| [West Bengal Act No. 8 of 1925]1 | [30th March, 1925] |
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:-
1 For Statement of Objects and Reasons, see the Gazette of India, 1925 Pt. V page 79.
1. Short title.- This Act may be called the Bengal Criminal Law Amendment (Supplementary) Act, 1925.
2. Definitions.- In this Act,-
(a) "Code" means the Bengal Criminal Procedure, 1898 (Act V of 1898); and
(b) "local Act" means the Bengal Criminal Law Amendment Act, 1925.
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 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. [Repealed].- 1[* * *]
1 Rep. by s. 5 of the Bengal Criminal Law Amendment (Supplementary) Act, 1932 (VIII of 1932).
5. [Repealed].- 1[* * *]
1 Rep. by s. 5 of the Bengal Criminal Law Amendment (Supplementary) Act, 1932 (VIII of 1932).
6. [Repealed].- 1[* * *]
1 Rep. by s. 5 of the Bengal Criminal Law Amendment (Supplementary) Act, 1932 (VIII of 1932).