Report No. 250
4. Bengal Criminal Law (Amendment) Supplementary Act, Act 8 of 1925
Category: Criminal Justice
Recommendation: Repeal after consultation with the State of West Bengal
The Act supplemented the Bengal Criminal Law Amendment Act, 1925. The Act provided that any person convicted on a trial held by Commissioners under the Bengal Criminal Law Amendment Act, 1925 may appeal to the High Court of Judicature at Fort William in Bengal, and such appeal was to be disposed of by the High Court in the manner provided by the Code of Criminal Procedure, 1898.
The 1898 Code has been repealed by the Code of Criminal Procedure, 1973 but corresponding amendments have not been made to this Supplementary Act. Consequently, the Act is now redundant. There is no evidence of recent use of this Act. Hence, the Central Government should repeal this Act after consultation with the State of West Bengal.
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