Report No. 35
Appendix IX
Capital Crimes in Some Countries of the British Commonwealth (Detailed Statement)
| Note.-Expl. of Symbols : | + = Capital murder |
| .. = Not Capital murder |
Australia |
Canada |
Ceylon |
New Zealand |
U.K. |
|
1 |
2 |
3 |
4 |
5 |
|
| General Note | (Queensland has totally abolished death sentence. See Criminal Code of Amendment Act, 1922) | (See Criminal Code of Canada as amended 1960-1961 Statutes; Chapter 44). | Penal Code (Revised Laws) 1960-Chapter 19 (suspended in 1958 and restored by Act 25 of 1959. | (See Crimes Act, 1961). |
|
| Murder | + Commonwealth of Australia. | + If Capital murder. | + |
.. |
+ (Certain cases of murder. See Homicide Act, 1957). |
| Section 24, Act, 1914-1960 for treason and Ordinances for Territories for murder. | |||||
| + Victoria section 475, Crimes Act, 1958. | |||||
| + South Australia Section 11, Criminal Law Consolidation Acts, 1935-1952. | |||||
| + Tasmania sections 56 and 158, Criminal Code Act, 1924. | |||||
| + Western Australia If wilful. See section 37 and 282 Criminal Code Act, 1913 amended in 1961. | |||||
| .. Queensland | |||||
| .. New south Wale.- N.S.W. abolished for most offences by Crimes (Amendment) Act, 1955. | |||||
| Privacy | + New South Wales | + |
|||
| Treason | + Commonwealth of Australia | + |
+ |
+ |
+ |
| + Victoria | |||||
| + Tasmania | |||||
| + Western Australia | |||||
| + New South Wales. | |||||
| Rape | ( In Canada it was previously capital) | + |
|||
| Setting fire to H.M. Ships of War and dockyards | |||||
| Arson | "See setting fire". |
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