Report No. 35

Assam High Court

Statement showing the number of capital punishment cases which came to from 1957 to 1961

Year	No. of cases which came to Assam High Court in appellate or confirming jurisdiction	Sentence altered by Assam High Court	Sentences confirmed by Assam High Court	Remark
1957	1	x	1
1958	4	1	2
				In one case accused died during the pendency of the case.
1959	4	2	2
1960	1	1	x
1961	x	x	x

Statement showing the number of cases relating to offences punishable with sentence of death filed in the High Court of judicature at Bombay, during the period from.-1-1957 to 31-12-1961

Year	Appeals against acquittal is under section 302, of I.P.C.					Revision for enhancement of life Imprisonment under section 302 of I.P.C.				Jury Reference					Confirmation cases
	(a) Total number of cases filed.					(a) Total number of case filed.				(a) Total number of case filed.					(a) Total number of cases filed.
	(b) Number of cases dismissed.					(b) No of cases dismissed.				(b) No. of cases rejected.					(b) Number of cases in which accused acquitted.
	(c) No. of cases allowed.					(c) No. of cases allowed.				(c) No. of cases accepted.					(c) No. of cases in which sentence-reduced to imprisonment for life or for lesser term.
	(d) No. of cases in which death sentence awarded.					(d) No. of cases in which death sentence awarded.				(d) No. of cases in which death sentence awarded					(d) No. of cases in which sentence Death confirmed.
	(e) No. of cases in which sentence other than death sentence awarded									(e) No. of cases in which sentence other than death sentence awarded
	(a)	(b)	(c)	(d)	(e)	(a)	(b)	(c)	(d)	(a)	(b)	(c)	(d)	(e)	(a)	(b)	(c)	( d)
1957	1957	1957	1957	1957	1957	1957	1957	1957	1957	1957	1957	1957	1957	1957	1957	1957	1957	1957
Bom. Nag.	29	27	..	..	..	..	..	..	..	5	2	3	1*	..	16	14	6	6
	..	..	..	..	..	1	1	..	..	..	..	..	..	..	..	7	..	7
1958	1958	1958	1958	1958	1958	1958	1958	1958	1958	1958	1958	1958	1958	1958	1958	1958	1958	1958
Bom. Nag.	73	40	12	..	12	3	3	..	..	5	3	2	5	5	27	6	11	11
	..	..	..	..	..	..	..	..	..	..	..	..	..	..	5	..	4	1
1959	1959	1959	1959	1959	1959	1959	1959	1959	1959	1959	1959	1959	1959	1959	1959	1959	1959	1959
Bom. Nag.	62	41	12	..	12	1	1	..	..	6	2	4	..	..	34	6	24	9
	..	..	..	..	..	..	..	..	..	..	..	..	..	..	3	1	2	..
1960	1960	1960	1960	1960	1960	1960	1960	1960	1960	1960	1960	1960	1960	1960	1960	1960	1960	1960
Bom. Nag.	43	34	18	..	18	..	..	..	..	4	2	1	..	..	32	6	18	21
	..	..	..	..	..	..	..	..	..	..	..	..	..	..	7	1	5	1
1961	1961	1961	1961	1961	1961	1961	1961	1961	1961	1961	1961	1961	1961	1961	1961	1961	1961	1961
Bom. Nag.	52	39	16	..	16	..	..	..	..	3	2	2	..	4	28	4	19	10
	..	..	..	..	..	..	..	..	..	..	..	..	..	..	5	..	5	..
Total	259	181	58	..	58	5	5	..	..	23	11	13	..	9	164	38	101	57

Explanatory Notes:

(1) This High Court does not exercise Original Jurisdiction in Criminal matters.

(2) Figures of institutions for a particular year may not tally exactly with the figures of disposals during the same year as some of the matters disposed of during a particular year would include cases instituted in the last few months of the previous year also, and some of the cases instituted during the year may be disposed of in the following year.

(3) Jury Reference: The result of a Jury Reference will depend upon the nature of the Reference and therefore there may be conviction both when it is accepted and also when it is rejected. Similarly there may not be any conviction depending upon the nature of the Reference even when it is accepted or rejected.

(4) The figures shown in sub-column (c) of Column 5 may not be exclusive of the figures in sub-column (b) of the same column as the accused acquitted in confirmation cases in respect of the charge under section 302 of the Indian Penal Code might have been convicted and sentenced for a lesser offence e.g., section 326, Indian Penal Code.

(5) This statement does not include the number of cases instituted and disposed of in the Saurashtra and Kutch Regions, as the record of those cases is not available here, the same having been transferred to the Gujarat High Court, after the bifurcation of the Bombay State on.-5-1960.

* Remanded.

High Court, Appellate side, Bombay, 18th July, 1962.

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