WARRANT OF EXECUTION OF A SENTENCE OF DEATH

 

(Seesection 414)

 

 

The Officer in charge of the Jail at _____

 

 

 

WHEREAS ______________ (name of prisoner), the (1st , 2nd , 3rd, as the case may be) prisoner in case No. _____ of the Calendar for 19 at the Session held before me on the day of _____, 20____ has been by a warrant of the Court, dated the ______ day of ______ , committed to your custody under sentence of death; _________ and whereas the order of the High Court at _________ confirming the said sentence has been received by this Court;

This is to authorise and require you to carry the said sentence into execution by causing the said __________ to 

 

be hanged by the neck until he be dead, at (time and place of execution), and to return this warrant to the Court with an endorsement certifying that the sentence has been executed.

 

Dated, this ________ day of _____.

 

Seal

 

Signature