Section 3 in The Bengal Criminal Law Amendment (Supplementary) Act, 1925
3. Appeals and confirmations. -
(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.(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 on the High Court by Chapter XXVII of the Code.
