Code of Criminal Procedure 1973 , FORM NO 41

FORM NO. 41. Warrant After a Commutation of a Sentence

WHEREAS at a Session held 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 said Session, was convicted of the offence of……………….punishable under section…………………. of the Indian Penal Code, and sentenced to……………and was thereupon committed to your custody; and whereas by the order of the………….Court of …………….(a duplicate of which is hereunto annexed) the punishment adjudged by the said sentence of commuted to the punishment of imprisonment for life;

This is to authorize and require you safely to keep the said.……………(prisoner's name) in your custody in the said jail, as by law is required, until he shall be delivered over by you to the project authority and custody for the purpose of his undergoing the punishment of imprisonment for under the said order.

or

if the mitigated sentence is one of imprisonment, say ,after the words "custody in the said jail", and there to carry into execution the Punishment of imprisonment under the said order according to law".

Dated, this…………………………….day of……………..,20….

(Seal of the Court)

(Signature)

1. Subs. by act 45 of 1978, sec. 35, for "(See section 396)" (w.e.f. 18-12-1978).