Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 3] [Entire Act]

Bengal Presidency - Subsection

Section 3(1) in The Bengal Criminal Law Amendment (Supplementary) Act, 1925

(1)Any person convicted on a trial held by Commissioners under the local Act may appeal to the High Court of Judicature of 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.