Report No. 35
Madras High Court
Statement showing the number of cases punishable with death by Law which came to the High Court, Madras from the District and Sessions Courts of the Madras State for the Period from.-1-1957 to 31-12-1961
Appellate Jurisdiction |
Revisional Jurisdiction |
Confirmed Jurisdiction |
||||||||
Period |
No. of cases |
Sentence passed |
Sentence altered |
Sentence confirmed |
No. of cases |
Sentence altered |
Sentence confirmed |
No. of cases |
Sentence altered |
Sentence confirmed |
From.-1-1957 to 31-12-1957 |
120 |
120 |
38 |
82 |
8 |
2 |
6 |
101 |
51 |
50 |
From.-1-1958 to 31-12-1958 |
123 |
123 |
44 |
79 |
7 |
1 |
6 |
118 |
62 |
56 |
From.-1-1959 to 31-12-1959 |
135 |
135 |
48 |
87 |
9 |
2 |
7 |
139 |
63 |
76 |
From.-1-1960 to 31-12-1960 |
134 |
134 |
57 |
77 |
10 |
2 |
8 |
117 |
66 |
51 |
From.-1-1961 to 31-12-1961 |
138 |
138 |
61 |
77 |
10 |
2 |
8 |
129 |
68 |
61 |
Total |
650 |
650 |
248* |
402 |
44 |
9* |
35 |
604 |
310* |
294 |
The particulars under the head Ordinary Criminal Jurisdiction of the High Court, Madras are nil, as the City of Madras has been constituted into a sessions Division.
* Includes acquittal also.
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