Section 15 in The Assam Criminal Law (Amendment) Act, 1934
15. Appeals and confirmations.
(1)Any person convicted on a trial held by Commissioners under this Act may appeal to High Court for the State of Assam 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 by the High Court by Chapter XXVII of the Code.
