WARRANT OF COMMITMENT ON A SENTENCE OF IMPRISONMENT OR FINE IF PASSED BY A MAGISTRATE
(See sections 248 and 255)
To the Officer in charge of the Jail at _______
WHEREAS on the day of _________, (name of prisoner), the (1st, 2nd, 3rd, as the case maybe) prisoner in case No. _____of the Calendar for 20_____ , was convicted before me __________ (name and official designation) of the offence of ________________ (mention the offence or offences concisely under section (or sections) ___________ of the Indian Penal Code (or of Act), and was sentenced to (state thepunishment fully and distinctly);
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 thereby carry the aforesaid sentence into execution according to law.
Dated, this _______ day of ______, 20____
Seal of the Court
(Signature)
