Report No. 35
Orissa High Court
Statement showing the cases of Capital Punishment received in the High Court of Orissa in its original, appellate, revisional or confirming jurisdiction and the sentences passed, altered or confirmed therein during the period from.-1-1957 to 31-12-1961
1. |
Cases received in the Original, appellate and revisional jurisdiction |
Nil |
2. |
Cases received in the confirming jurisdiction: |
Year |
No. of cases received during the year |
Sentence passed |
No. of cases in which sentences were altered |
No. of cases in which sentences were reversed and accused acquitted |
No. of cases in which sentences were confirmed |
1957 |
D.R. 1/57 |
Reference discharged and accused persons are acquitted |
.. |
1 |
1 |
1958 |
D.R.1/58 |
Reference accepted and sentence confirmed |
.. |
.. |
1 |
D.R. 2/58 |
Do |
||||
1959 |
D.R. 1/59 |
Reference discharged and sentence altered to imprisonment for life |
1 |
.. |
.. |
1960 |
D.R. 1/60 |
Reference discharged and accused acquitted |
.. |
.. |
.. |
D.R. 2/60 |
Reference discharged and the sentence altered imprisonment for life |
1 |
.. |
.. |
|
D.R. 3/60 |
Reference discharged and accused acquitted |
.. |
.. |
.. |
|
1961 |
.. |
.. |
.. |
.. |
.. |
Back
