WARRANT OF COMMITMENT UNDER SENTENCE OF DEATH
(See section 366)
To the Officer in charge of the Jail at _____
WHEREAS at the Session held before me on the day of _________ , 20____, ____________ (name of prisoner), the (1st, 2nd,3rd, as the case may be) prisoner in case No._____ of the Calendar for 20_____ at the said Session, was dulyconvicted of the offence of culpable homicide amounting to murder under section of the Indian Penal Code, and sentenced to death, subject to the confirmation of the said sentence by the Court, of _______
This is to authorise and require you to receive the said _________ (prisoner’s name) into your custody in the said Jail, together with this warrant, and him there safely to keep until you shall receive the further warrant or order of this Court, carrying into effect the order of the said Court.
Dated, this _______ day of ______, 20____
Seal of the Court
(Signature)
(Signature)
