Report No. 35
Calcutta High Court
Statement of Capital Punishment coming before the High Court at Calcutta in its Appellate and Original Jurisdiction and sentences passed by the High Court in its Appellate and Original Jurisdiction during the years 1957 to 1961
PART I (Appellate side)
Years |
Cases of Capital punishment coming before the High Court in its Appellate jurisdiction for confirmation |
Sentence passed by the High Court in its Appellate Jurisdiction. |
||
Out of the total sentence passed |
||||
Total number of sentence passed in respect of persons. |
Altered in respect of persons |
Confirmed in respect of persons |
||
(Total persons involved) |
||||
1957 |
13 |
16 |
7 |
9 |
1958 |
5 |
9 |
4 |
5 |
1959 |
13 |
5 |
5 |
Nil |
1960 |
11 |
11 |
9 |
2 |
1961 |
22 |
26 |
17 |
9* |
* Besides, the High Court awarded death sentence in a Jury, Ref. involving one accused, as the Sessions Judge, referred the case to the High Court owing to his difference with the jury.
PART II (Original side)
(a) |
(b) |
(c) |
|
Period |
Cases relating to offences punishable by law, which came to the High Court in its Ordinary Original Criminal Jurisdiction. |
Sentences passed by the High Court in its Original Criminal Jurisdiction(Sessions Court) |
Sentences altered by the High Court in its Criminal Appellate Jurisdiction under section 411A Criminal Procedure Code only. |
1957 |
10 |
3 |
Nil |
1958 |
10 |
3 |
Nil |
1959 |
15 |
2 |
One sentence of death modified to imprisonment for life. |
1960 |
9 |
Nil |
Nil |
1961 |
8 |
2 |
Pending |
From.-1-57 to 31 12-61 |
52 |
10 |
1 |
