Report No. 35

Part.-Position in some other countries

Austria (Europe)

A person under 20 years cannot be sentenced to death1.

Canada

No exemption for age seems to have been enacted by statute.

France

A person under 18 years cannot be sentenced to death

New Zealand

No death sentence can be ordered in respect of a person under 18 years at the time of offence-Section 16, Crimes Act, 1961.

United Kingdom

No death sentence can be ordered in respect of a person who "appears to the court" to have been under 18 years at the time of offence.

Section 53, children and young persons Act, 1933 as substituted by section 9(3), Homicide Act (1957).

1. U.N. Publication, Capital Punishment, (1962), p. 25, para. 70.