533B. Action where an accused surrenders to his bail.
- Where an accused surrenders to his bail in the Appellate Court, such Court in every case in which the sentence is reversed on appeal, shall discharge him. And in every case in which the sentence is modified or confirmed on appeal, such Court shall forward the accused in charge of a police officer with the modified or original warrant to the District Magistrate with directions to commit him to custody as in cases (2) and (3) of paragraph 533-A.Note I. Wherever a Sessions Division consists of more districts than one, the District Magistrate in this paragraph shall be held to be the Magistrate of District in which the Sessions Court is sitting for the hearing of appeals.II. - The following form of warrant is prescribed for use by Appellate Court when a sentence is modified or altered on appeal :-In the Court of the ______________________ at______________To the Officer in charge of the Jail _______________at _________________Whereas _______________________son of _________________________ of village _____________________Pargana ___________________ police station _____________ in the district of ____________________________ was convicted by ______________________________, Magistrate of __________________, of the offence of _____________________________ and was sentenced on the __________ day of __________ 19 _______ to ______________ which conviction and sentence have been modified on appeal by this court, and in lieu thereof the said _________ has been convicted of the offence of _______________ and sentenced on the ________ day of ______ 19 ___________ to ____________This is to authorise and require you the said Superintendent to receive the said ___________________________________________________ into your custody in the said jail, together with this warrant and carry the aforesaid sentence into execution according to law, and this is further to authorize and require to you return to this Court the original warrant of commitment in lieu whereof this warrant is issued.Given under my hand and the seal of the court this ____________________________day of ___________________________19Sessions Judge or Magistrate.
