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Report No. 35

Andamans

Particulars regarding murder cases during last ten years

Year

No. of murders reported to the police.

No. of cases of murder prosecuted

No. of cases of murder convicted in Sessions Court

No. of
murder cases in which sentences of
death were passed by
the Sessions Judge.

No. of
murder cases in which sentences of
imprisonment for life were passed
by the Sessions Judge.

No. of cases of murder acquited or
in which sentence reduced
by High Court or Supreme Court

No. of
cases in which sentence
of death commuted

Net number of
cases of murder in which the sentences
of death was executed.

Remarks in
respect of each case.

(1)

(2)

(3)

(4)

(5)

(6)

(7)

(8)

(9)

(10)

1953

4

3

4

Nil

Nil

Nil

Nil

Nil

(1) Convicted and sentenced to 6 months' R.I. On 18-6-1953.
(2) Convicted and sentenced to 10 years' R.I. on 31st Dec. 1953.
(3) (a) Convicted and sentenced, to 5 years' R.I. On 14-11-1953.
(b) Convicted and sentenced to 7 years' R.I. On 14-11-1953.
(4) Accused not known

1954

4

3

2

Nil

1

Nil

Nil

Nil

(1) Convicted and sentenced to 9 years' R.I. and also to pay a fine of Rs. 500 payable to heirs of the deceased in default to suffer R.I. for a further period of one year more on 14-9-1954.
(2) Convicted and sentenced to transportation for life on.-6-1954.
(3) One case was not committed to Sessions Court.
(4) Accused not known.

1955

5

5

4

1

Nil

Nil

Nil

Nil

(1) Convicted and sentenced to 5 years' R.I. and one years R.I. under two different sections of I.P.C. On 23-6-1955. Sentences to run concurrently.
(2) Case was dropped and filed as the sole accused died on 23-9-1955.
(3) Convicted and sentenced to death on.-12-1956. Pending in High Court.
(4) Convicted and sentenced to 6 months' R.I. On 18-4-1956.
(5) Convicted and sentenced to 7 years' R.I. and I year's R.I. under two different sections of I.P.C. Sentences to run concurrently.

1956

5

4

3

2

Nil

Nil

Nil

2

(1) All the accused acquitted on 22-5-1957.
(2) Accused not known.
(3) Convicted and sentenced to death on.-10-1956. Sentence of death executed on 20-12-57.
(4) Convicted and sentenced to 5 years R.I on.-3-1956.
(5) Convicted and sentenced to death on 13-8-1957. Sentence of death executed on.-11-1958.

1957

3

3

1

Nil

Nil

Nil

Nil

Nil

(1) Accused acquitted on.-8-1958.
(2) (a) Convicted and sentenced to 10 years' R.I. On.-5-1958.
(b) Convicted and sentenced to 10 years' R.I. On.-5-1958.
(c) Convicted and sentenced to 5 years' R.I. On.-5-1958.
(d) Acquited on.-5-1958.
(e) Do.
(3) One case was not committed to Sessions Court.

1958

4

4

2

Nil

Nil

Nil

Nil

Nil

(1) One case was not committed to Sessions Court.
(2) Accused acquitted on 25-7-1959.
(3) Convicted and sentenced to 2 years' R.I. On 10-9-1958.
(4) Convicted and sentenced to 1 year's R.I. and to pay a fine of Rs.200 in default further 3 months' R.I. on 19-5-1959.

1959

3

2

2

1

Nil

Nil

Nil

Nil

(1) Convicted and sentenced to death on 12-9-1959. Sentence of death reduced to imprisonment for life by High Court on 25-3-1960.
(2) (a) Convicted and sentenced to 4 years' R.I. On.-6-1960.
(b) (1) and (3) acquitted on.-6-1960.
(c) The accused was not committed to Sessions Court.
(3) Accused not known

1960

1

1

1

Nil

Nil

Nil

Nil

Nil

(1) Convicted and sentenced to 1 year's R.I. and to pay a fine of Rs. 100 in default further R.I. of 3 months on10-10-1960.

1961

3

3

2

2

Nil

Nil

1

Nil

(1) Not committed to Session Court.
(2) Convicted and sentenced to death on 30-9-1961. Sentence of death reduced to imprisonment for life by High Court on.-1-1963.

(3) Convicted and sentenced to 2 years' R.I. and also to death under three different sections of I.P.C. On 21-3-1963. Sentences set aside by High Court and case directed to be retired.

1962

10

10

8

3

2

Nil

Nil

Nil

(1) Convicted and sentenced to death on 18-7-1963. Sentence confirmed by High Court on 20-3-1964.
(2) Convicted and sentenced to R.I. for life on 18-3-1964.
(3) Pending in Sessions Court
(4) Convicted and sentenced to death on 17-8-963.Pending in High Court.
(5) Convicted and sentenced to 6 months' R.I. And 3 months R.I. under two different sections of I.P.C. On 28-10-1963. Sentences to run concurrently.
(6) Convicted and sentenced to 4 years' R.I. On 17-4-69.
(7) (1) and (2) convicted and sentenced to 7 years' R.I. each on 29-6-1963.
(8) Convicted and sentenced to death on 15-4-1963. Pending in High Court.
(9) Convicted and sentenced to imprisonment for life on 23-1-1963.
(10) Accused persons acquitted on 29-2-1964.






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