Section 2(1) in Assam Criminal Law Amendment (Supplementary) Act, 1934
(1)Any person convicted on a trial held by Commissioners under the Assam Criminal Law Amendment Act, 1934 (Assam 3 of 1934), may appeal to the High Court of Judicature at Fort William in Bengal, and such appeal shall be disposed of by the said High Court in the manner provided in Chapter XXXI of the Code of Criminal Procedure, 1898 (5 of 1898).
