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Bengal Presidency - Act

The Bengal Criminal Law Amendment (Supplementary) Act, 1925

BENGAL PRESIDENCY
India

The Bengal Criminal Law Amendment (Supplementary) Act, 1925

Rule THE-BENGAL-CRIMINAL-LAW-AMENDMENT-SUPPLEMENTARY-ACT-1925 of 1925

  • Published on 30 March 1925
  • Commenced on 30 March 1925
  • [This is the version of this document from 30 March 1925.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Bengal Criminal Law Amendment (Supplementary) Act, 1925[30th March, 1925.]No number was given to this Act.An Act to supplement the Bengal Criminal Law Amendment Act, 1925.Whereas it is expedient to supplement the Bengal Criminal Law Amendment Act, 1925; It is hereby enacted as follows:-

1. Short title. -

This Act may be called the Bengal Criminal Law Amendment (Supplementary) Act, 1925.

2. Definitions. -

In this Act,-
(a)"Code" means the Code of Criminal Procedure, 1898; and
(b)"local Act" means the Bengal Criminal Law Amendment 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.

4. to 6. -

Repealed by Act 8 of 1932.