Warrant of Execution of a Sentence of Death
(See
section 414 Criminal Procedure Code)
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, 19, 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............19.
(Seal
of the Court) (Signature)