Code of Criminal Procedure 1973 , FORM NO 42

FORM NO. 42. Warrant of execution of a sentence of death

WHEREAS……………………….(name of the prisoner), the (1st, 2nd, 3rd, as the case may be) prisoner incase No………………….of the Calendar for 20……………at the Session held before me on the…………………day of…………20………..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 to carry the said sentence into causing the said ……………………… to be hanged by neck until he be dead, at…………… (time and place of execution) and to return this to the court with an endorsement certifying that the sentence has been executed.

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

(Seal of the Court)

(Signature)

1. Subs. by Act 45 of 1978, sec. 35, for "(See section 414)" (w.e.f. 18-12-1978).