Report No. 35
Appendix XXXI
Supreme Court Statement of Criminal Appeals and Special Leave Petitions Involving Capital Sentences (1957 to 30th September, 1963)
Supreme Court
Statement of Special Leave Petitions involving capital sentence in respect of the period from.-1-1957 to 31-3-1962
Year |
No. filed |
Granted |
Dismissed in limine |
1 |
2 |
3 |
4 |
1957 |
162 |
25 |
137 |
1958 |
196 |
16 |
180 |
1959 |
229 |
15 |
214 |
1960 |
210 |
17 |
193 |
1961 |
195 |
16 |
179 |
1962 (Upto 31-3-1962) |
66 |
8 |
55 |
Total |
1058 |
97 |
958 plus 3 pending on 31-3-1962. |
Statement of criminal appeals involving Capital Sentence in respect of the period from.-1-1957 to 31-3-1962
Year |
No. Filed |
Appeals by Certificate etc. |
Appeals by Special Leave |
Pending at the end of the year |
|||
Granted |
Dismissed |
Granted |
Dismissed |
||||
1957 |
32 |
.. |
1 |
9@ |
20 |
2 |
|
1958 |
17 |
.. |
2 |
2(a) |
12 |
3 |
|
1959 |
27 |
2 |
2 |
2% |
14 |
10 |
|
1960 |
20 |
.. |
4 |
4£ |
6 |
16 |
|
1961 |
20 |
2* |
4 |
2 |
16 |
12 |
|
1962 (Upto 31-3-1962) |
10 |
.. |
1 |
.. |
33 |
18 |
(2 Appeals by certificate and 16 by Special Leave pending on 31-3-1962) |
Total |
126 |
4 |
14 |
19 |
71 |
18 |
Pending on 31-3-1962. |
* Reduced to Life Imprisonment.
@ Out of 9 matters in 3 matters Capital Sentence has been reduced to life, in one matter sentence has been reduced to 7 years, in one the case was remanded for retrial.
(a) Out of 2 matters in 1 matter Capital Sentence has been reduced to life.
% Out of 2 matters in one sentence has been reduced to that of life.
£ Out of 4 matters, in one sentence has been reduced to that of life.
Statement of criminal appeals involving Capital Sentence in respect of the period from.-1-1962 to 30-9-1963.
Year |
No. Filed |
Appeals by Certificate etc. |
Appeals by Special Leave |
Pending at the end of the year |
|||
Granted |
Dismissed |
Granted |
Dismissed |
||||
1962 |
28 |
1 |
2 |
10* |
22 |
5 |
12 Pending at the end of 1961 |
1963 (Upto 30-9-1963) |
11 |
1 |
1 |
8@ |
5 |
1 |
By Special Leave |
Total |
39 |
2 |
2 |
18 |
27 |
6 |
Pending on 30-9-1963. |
* Out of 10 matters in 3 matters Capital Sentence has been reduced to life imprisonment.
@ Out of 8 matters in 1 matter Capital Sentence has been reduced to 3 years' rigorous imprisonment and in 1 matter State Government commuted the sentence to life, out was acquitted by this Court.
Statement of Special Leave Petitions involving capital sentence in respect of the period from.-1-1962 to 30-9-1963
Year |
No. filed |
Granted |
Dismissed in limine |
1 |
2 |
3 |
4 |
1962 |
215 |
25 |
190 |
1963 (Upto 30-9-1963) |
172 |
9 |
162 plus one pending as on 30-9-1963 |
Total |
387 |
34 |
352 plus pending on 30-9-1963. |
Statement of criminal appeals involving capital sentence in respect of the period from.-1-1963 to 31-12-1963
Year |
No. Filed |
Appeals by under Art. 134(1)(a) |
Appeals by Special Leave |
Pending at the end of the year |
||
Granted |
Dismissed |
Granted |
Dismissed |
|||
1963 |
21 |
1 |
1 |
9+ |
7 |
9* |
Statement of Special Leave Petitions involving capital sentence in respect of the period from.-1-1963 to 31-12-1963
Year |
No. filed |
Granted |
Dismissed limine |
1 |
2 |
3 |
4 |
1963 |
237 |
17 |
200 plus 30 pending as on.-1-1964 |
* Out of 9 matters pending at the end of the year one was appeal under Article 134(1)(a).
+ Out of 9 matters granted in Appeals by Special Leave in 3 matters Capital Sentence has been reduced.
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