Report No. 35
Appendix X
Countries in Which Death Sentence is Mandatory1 for Certain Offences
List of countries in which death sentence is mandatory for certain offences
Country |
Mandatory |
| Europe | |
| U.K. (Position as in November, 1964 | Mandatory for five cases of "capital murder", specified in the Homicide Act, 1957. |
| Spain | Mandatory for banditry and terrorism. (Sentence to be awarded by military courts). |
| Greece | Mandatory for crimes against national integrity. |
| North America | |
| Canada | Mandatory for capital murder, for piracy, and also for conviction in military courts for certain crime against national defence and for treason in time of war. |
| U.S.A | Mandatory in certain States. |
| South America | Mandatory in certain cases. Discretionary in others. |
| Australia | Under the federal legislation, mandatory for treason. Under the legislation of certain States, general mandatory for murder and treason. |
| Africa | Mandatory in some cases. Discretionary in others. |
| Asia: | |
| Burma | Mandatory for (i) murder committed by a convict serving a life or long-term sentence and for (ii) murder committed in the course of other crimes, and for (iii) certain aggravated forms of murder. |
| Japan | Mandatory for certain crimes against security of the State. |
| India | Mandatory for murder committed by a convict serving a sentence of life imprisonment for (section 303, Indian Penal Code). |
| Malaya | Mandatory for certain aggravated forms of murder. |
| Pakistan | Mandatory for murder committed by a convict serving a life or long-term sentence. |
| Iran, Iraq and Lebanon | Mandatory in certain cases. |
| Ceylon | Mandatory for certain aggravated forms of murder. |
| Hong Kong | Mandatory for certain aggravated forms of murde |
1. Based on mainly "Capital Punishment", published by the United Nations, (1952), pp. 11 and 12, paras. 15 to 19.
Back
