Commitments from Andamans Act, 1870 [Repealed]
(Received the assent of the Governor General on the 16th December 1870).
An Act to authorise the committal of European British subjects by Courts in the Andamans to the High Court at Fort William.
PREAMBLE
Whereas Act No. XXI of 1863 (to constitute Recorders Courts for the Towns of Akyab, Rangoon and Moulmein in British Burmah, and to establish Courts of Small Causes in the said towns), section forty-one, enacts that European British subjects arrested for, or guilty of, certain offences in the Tenasserim Provinces shall be committed to, and tried by, the Recorder at Maulmain; And whereas the Andaman Islands form part of the said Provinces; And whereas it is expedient that the jurisdiction so given to the Recorder at Maulmain should, so far as regards the said Islands, be transferred to the High Court of Judicature at Fort William; It is hereby enacted as follows:
Section 1. European British subject charged in the Andamans with certain offences to be committed to the High Court Fort William
Every European British subject charged in the Andaman Islands with any offence which a Justice of the Peace is not competent to punish, shall, if there be sufficient grounds for committing him for trial, be committed to and tried by, the said High Court in the exercise of its ordinary original criminal jurisdiction.
Section 2. Act XXI of 1863, section forty-one, repealed as to the Andamans
Act No. XXI of 1863, section forty-one, so far as it relates to the Andaman Islands, is hereby repealed.