Report No. 35
Kerala High Court
Statement of cases in which sentences of capital punishment are altered, confirmed, etc., by the High Court of Kerala during the period from.-1-1957 to 31-12-1961.
Particulars regarding the order of this High Court |
Total number of cases and year. |
||||
1957 |
1958 |
1959 |
1960 |
1961 |
|
Death sentence confirmed |
7 |
19 |
19 |
8 |
7 |
Death sentence modified |
4 |
7 |
14 |
11 |
6 |
Death sentence set aside and acquitted |
6 |
7 |
5 |
3 |
5 |
Life sentence confirmed |
46 |
73 |
65 |
63 |
38 |
Life sentence modified |
2 |
11 |
11 |
8 |
5 |
Life sentence set aside and acquitted |
7 |
25 |
20 |
15 |
5 |
Life sentence enhanced to death |
1 |
.. |
.. |
.. |
.. |
R. I. for 10 years under section 304(1) enhanced to life under section 302 |
1 |
.. |
.. |
.. |
1 |
Sentence of acquittal altered to R.I. for life |
.. |
2 |
.. |
1 |
.. |
Sentence of acquittal altered to death |
.. |
3 |
.. |
.. |
.. |
Total |
74 |
147 |
134 |
109 |
67 |
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