Warrant of Commitment under Sentence of Death

(See section 366 Criminal Procedure Code)

To the Officer in charge of the Jail at.

WHEREAS at the Session held before me on the day of, 19, (name of prisoner), the (1st, 2nd, 3rd, as the case may be) prisoner in case No. of the Calendar for 19 at the said Session, was duly convicted 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..........19.

(Seal of the Court) (Signature)