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Union of India - Section
Section 7 in The Prisoners Act, 1900
7. Delivery of persons sentenced to imprisonment or death by High Court
.Where any person is sentenced by the High Court in the exercise of its original criminal jurisdiction to imprisonment or to death, the Court shall cause him to be delivered to the Superintendent together with its warrant, and such warrant shall be executed by the Superintendent and returned by him to the High Court when executed.| [Maharashtra].In its application to the State of Maharashtra, in Section 7,(a) for the words criminal jurisdiction, substitute or appellate tribunal jurisdiction or by the Court of Session for Greater Bombay;(b) for the words the Court, substitute the High Court or the Sessions Court, as the case may be;(c) for the words returned by him to the High Court when executed, substitute when executed returned by him to the High Court or the Sessions Court, as the case may be;(d) in the marginal note, after the words High Court, add or Sessions Court.Bombay Acts 7 of 1949 and 15 of 1959.[Tamil Nadu].In its application to the State of Tamil Nadu, for Section 7, substitute the following section, namely:7. Delivery of persons sentenced to imprisonment or death by High Court or Court of Session.Where any person is sentenced by the High Court or by a Court of Session to imprisonment for life or to imprisonment or to death, the Court shall cause him to be delivered to the Superintendent, together with its warrant, and such warrant shall be executed by the Superintendent, and returned by him to the High Court or Court of Session, as the case may be, when executed.Madras Act 11 of 1958, Section 3 (w.e.f. 4-6-1958). |