Report No. 35

Appendix V

Capital Offences in Various Countries1-2

(Offence Wise)

Offences against Life or Body

1.	Murder	Afghanistan, Western Pacific Islands, Belgium (b), Burma, Canada, (if capital murder) Ceylon, Chile, China (Taiwan), Ivory Coast, Dahomey, Spain, United States of America (c), Federation of Malaya, France, Gambia, Ghana, Gibraltar, Greece, Guatemala, Hong Kong, Mauritius, India, Iraq, Iran, Japan, Laos, Lebanon, Liberia, Luxembourg (b), Morocco, Nicaragua (d), Nigeria, Netherlands, New Guinea, Nyasaland, Pakistan, Philippines, Poland, United Arab Republic, Central African Republic, Republic of Viet-Nam, Republic of South Africa, Northern Rhodesia, United Kingdom (if capital murder), El Salvador, Seychelles, Somalia (Northern), Sudan, Surinam, (c) Tanganyika, Czechoslovakia, Thailand, Togo, Turkey, U.S.S.R. (e), Yugoslavia, Zanzibar.
2.	Wilful homicide	Federation of Malaya, Gambia, Ghana, India, Nigeria, Netherlands, New Guinea, Nyasaland, Pakistan, Phillippines, Poland, Republic of South Africa, Northern Rhodesia, Seychelles, Somalia (Northern), Sudan, Tanganyika, Thailand, Zanzibar.
3.	Poisoning	Belgium (b), Ivory Coast, Dahomey, France, Guatemala, Mauritius, Iraq, Japan, Laos, Luxembourg (b), Morocco, United Arab Republic, Central Afrian Republic, Republic of Viet-Nam, Togo.
4.	Patricide; Infanticide	Belgium (b), Chile, China (Taiwan), Ivory Coast, Dahomey, Spain, France, Guatemala, Mauritius, Iraq, Japan Laos, Lebanon, Luxembourg (b), Morocco, Nicaragua (d), Philippines, El Salvador, Thailand, Togo, Turkey.
5.	Homicide accompanied by another crime (robbery, highway robbery, piracy).	Western Pacific Islands, Belgium (b), Burma, Canada (if falling under capital murder), Chile, China (Taiwan), Ivory Coast, Dahomey, France, Gibraltar, Gautemala, Hong Kong, India, Iraq, Japan, Lebanon, Luxembourg (b), Nicaragua (d), Nyasaland, Pakistan, Philippines, United Arab Republic, Central African Republic, Republic of Viet-Nam, United Kingdom (if capital murder), El Salvador, Seychelles, Sudan, Surinam (c), Thailand, Togo, Turkey.
6.	Killing of a policeman or of an official on duty.	Burma, Ivory Coast, Dahomey, Gibraltar, India, Iraq, Laos, Pakistan, United Kingdom, Somalia (Northern), Sudan, Thailand.
7.	Kidnapping of a minor-Simple Followed by death.	Chile, Dahomey, United States of America (c), Federation of Malaya, Philippines, Ivory Coast, France, Morocco, Central African Republic, Republic of Viet-Nam, Togo.
8.	Aggravated assault-causing death of a child.	Ivory Coast, Dahomey, France, Morocco, Central African Republic, Republic of Viet-Nam, Togo.
9.	Wrongful detention-with torture	China (Taiwan), Dahomey, France, Guatemala, Iran, Laos, Philippines, Czechoslovakia, Togo.
Perjury
10.	Perjury (false-witness) or unlawful arrest causing sentence of death and execution.	Ceylon, Ivory Coast, Dahomey, France, India, Iraq, Luxembourg (b), Morocco, United Arab Republic, Somalia (Northern), Somalia (Central and Southern), Sudan, Togo, Turkey.
11.	Recidivism after sentence to hard labour for life; commission of more than one offence punishable with hard labour for life.	Chile, Ivory Coast, Dahomey, Iraq, Moracco, Somlia (Central and Southern), Togo, Turkey, U.S.S.R. (c).
12.	Castration followed by death	Ivory Coast, Dahomey, Mauritius, Laos, Morocco, Central African Republic, Togo.
13.	Rape-Simple Followed by death	China (Taiwan), United States of America, Nayasaland, Republic of South Africa, Northern Rhodesia. Japan, Philippines, Turkey.
Suicide
14.	Aiding in the suicide of a child or of a person of unsound mind or under the influence of drink.	Ceylon, India, Somalia (Northern), Sudan.
Arson
15.	Arson, wilful inundation, sabotage, dynamiting causing death. See also Sabotage.	Belgium (b), Chile, China (Taiwan), Ivory Coast, Dahomey, United States of America (c), France, Gibraltar, Guatemala, Mauritius, Iraq, Iran, Japan, Morocco, United Arab Republic, Central African Republic, United Kingdom, Somalia (Northern), Togo, Turkey, Yugoslavia.
Narcotics
16.	Traffic in narcotics (aggravated)	China (Taiwan), United States of America (c), Iran, Turkey.
Crimes against Property
17.	Robbery (armed burglary)	Ivory Coast, Dahomey, United States of America (c), France, Greece, Netherlands, New Guinea, Republic of South Africa, Togo.
18.	Piracy (aggravated)	Western Pacific Islands, Canada, Chile, Spain, Gibraltar, Guatemala, Hong Kong, Nyasaland, Philippines, Seychelles.
19.	Aggravated hoarding, unlawful raising of prices, misappropriation of public funds.	China (Taiwan), Spain, Republic of Vietnam, Yugoslavia.
Economic Crime
20.	Counterfeiting currency; currency speculation.	Poland, U.S.S.R. (e).
21.	Grave crimes against socialised property.	Poland, U.S.S.R. (e), Yugoslavia.
Crimes against the security of the State
22.	Attempt on the life of the sovereign or the Head of State.	Australia (a), Belgium (b), Spain, Greece, Guatemala, Indonesia, Iran, Laos, Luxembourg (b), Morocco, Netherlands, New Guinea, New Zealand, Surinam (c), Thailand, Turkey, Yugoslavia.
23.	Treason	Netherlands, Antilies, Western Pacific Islands, Australia (a), Belgium (b), Burma, Canada, Ceylon, Chile, China (Taiwan), Ivory Coast, Dahomey, Spain, United States of America, Federation of Malaya, France, Gambia, Ghana, Gibraltar, Greece, Guatemala, Hong Kong, Mauritius, India, Indonesia, Iraq, Iran, Japan, Lebanon, Liberia, Luxembourg (b), Morocco, Nigeria, New Zealand, Pakistan, Philippines, Poland, United Arab Republic, Central African Republic, Republic of Viet-Nam, Republic of South Africa, Northern Rhodesia, United Kingdom, El Salvador, Seychelles, Somalia (Central and Southern), Tanganyika, Czechoslovakia, Thailand, Togo, Turkey, U.S.S.R. (e), Yugoslavia, Zanzibar.
24.	Spying: disclosure of national defence secrets.	China (Taiwan), Dahomey, Spain, United States of America (e), France, Greece, Iran, Luxembourg (b), Morocco, Poland, United Arab Republic, Central African Republic, Republic of Viet-Nam, El Salvador, Somalia (Central & Southern), Czechoslavokia, Togo, Turkey, U.S.S.R. (e), Yugoslavia.
25.	Assisting the enemy (collaboration)	Netherlands, Antilies, Westein Pacific Islands, Australia (a), Belgium (b), China (Taiwan), Indonesia, Iraq, Iran, Japan, Lebanon, Luxembourg (b), New Zealand, Pakistan, Philippines, Central African Republic, United Kingdom, Surinam (c), Turkey, Yugoslavia.
26.	Crimes against the country's integrity and independence.	Australia (a), China (Taiwan), Spain, France, Greece, Iraq, Japan, Luxembourg (b), Poland, Northern Rhodesia, Somalia (Central and Southern), Surinam (c), Yugoslavia, Zanzibar.
27.	Mutiny: incitement to mutiny, if followed by mutiny.	Netherlands Antilies, Ceylon, Ghana, Mauritius, India, Indonesia, Iraq, Iran, Pakistan, United Kingdom, Somalia (Northern), Sudan, Surinam (c).
28.	Armed rebellion; insurrection; conspiracy against the State.	Australia (a), Burma, China (Taiwan), Spain, France, Ghana, Guatemala, Mauritius, India, Iraq, Iran, Japan, Laos, Morocco, New Zealand, Pakistan, Poland, Central African Republic, Somalia (Northern), Somalia (Central and Southern), Sudan, Czechoslovakia, Turkey, U.S.S.R. (e), Yugoslavia.
Sabotage, etc.
29.	Looting, Massacre; sabotage, devastation divisionism (e). See also "Arson".	Westein Pacific Islands, China (Taiwan),. Spain, France, Greece, Iraq, Laos, Lebanon, Poland, Central African Republic, Somalia (Central and Southern), Czechoslovakia, U.S.S.R. (e), Yugoslavia.

1. Based mainly on U.N. Publication on Capital Punishment (1962), Table at the end.

2. Countries are listed in French alphabetical order.

3. Position regarding U.K. is stated as in November, 1964.

Note.- The indication "AC" means that the crime is punishable with death only if committed with aggravating circumstances.

(a) For Australia and the United States, only the provisions of federal law are taken into account.

(b) Belgium and Luxembourg have abolished the death penalty de facto, but the penalty continues to appear in their penal codes.

(c) The indication (c) means that list of capital crimes is incomplete or has not been supplied at all.

(d) In Nicaragua, the death penalty is applicable only in the very exceptional, cases of the most odious crimes committed with aggravating circumstances.

(e) The term "diversionism" has been adopted by Soviet authors to describe a counter-revolutionary act of sabotage which in their eyes constitutes a "diversionist manoeuvre", precisely in that it seriously hampers efforts to build socialism (translator's note under Article 68 of the Penal Code of the Russian Soviet Federative Socialist Republic in Reforms Penale Sovieties published by the Centre francais de Droit compre Paris 1962).