[Cites 0, Cited by 8]
[Entire Act]
Union of India - Section
Section 8 in The Prisoners Act, 1900
8. Delivery of persons sentenced to transportation by High Court
.Where any person is sentenced by the High Court in the exercise of its original criminal jurisdiction to transportation [- - -] [The words "or penal servitude" omitted by Act 17 of 1949, Section 4 (w.e.f. 6.4.1949).], the Court shall cause him to be delivered for intermediate custody to the Superintendent, and the transportation [- - -] [The words "or penal servitude" omitted by Act 17 of 1949, Section 4 (w.e.f. 6.4.1949).] of such person shall be deemed to commence from such delivery.| [Maharashtra].In its application to the State of Maharashtra, in Section 8,(a) for the words criminal jurisdiction, substitute or appellate criminal jurisdiction or by the Court of Session for Greater Bombay;(b) for the words the Court, substitute the High Court, the City Court or the Sessions Court, as the case may be;(c) in the marginal note, after the words High Court, add or the Sessions Court.Bombay Acts 7 of 1949 and 15 of 1959.[Tamil Nadu].In its application to the State of Tamil Nadu, Section 8 shall be omitted.Madras Act 11 of 1958. |