Section 2(2) in Assam Criminal Law Amendment (Supplementary) Act, 1934
(2)When the said Commissioners pass a sentence of death, the record of the proceedings before them shall be submitted to the said 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 2Chapter XXVII of the Code of Criminal Procedure, 1898 (5 of 1898).
