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Report No. 35

Appendix XLI

Abolitionist and Retentionist Countries, and Rates of Homicide, 1962 (Alphabetically Arranged)

Abolitionist and retentionist1 countries, and homicide rates 1962

(Note.-Abolitionist countries whose rates for 1962 were higher than India are underlined)

Note.- (i) The rates are the number of deaths per 1,00,000 of the population, and taken from U.N. Demographic Year Book, 1962, and are subject to the observations made in the U.N. Publication.2 They include deaths from war as well as deaths from homicide.

Note.- (2) The rates are, in most cases, for the year 1960, or 1961.

Homicide rates in various countries

Explanations of symbols

A.- Abolitionist De Jure

A.-Abolitionist De facto

A.-Almost completely abolitionist

R-Retentionis

Abolitionist and Retentionist countries



Rate

Afghanistan

R

Arab Republic

See U.A.R.

Argentina (1922) (includes accidents, suicides also)

A J

46.1

Australia (except two States)

R

1.5
(for whole country)

Australia (Queensland)

AJ

Australia (New South Wales)

AC

Austria (1945) except in the event of proclamation of a state of emergency

A J

1.1

Belgium (1867)

A F

0.7

Brazil (1889)

A J

10.8

Burma

R

1.5

Cambodia

R

Canada

R

1.2

Central African Republic

R

Ceylon

R

3.3

Chile

R

4.0

China (Taiwan)

R

0.7

Colombia (1910)

A J

36.4

Costa Rica (1882)

A J

3.0

Cuba

R

Czechoslovakia

R

58.5

Dahomey

R

Denmark (1930)

A J

0.5

Dominican Republic (1924)

A J

2.1

Ecuador (1897) (includes accidents, suicides also)

A J

65.9

El Salvador

R

Federal Republic of Germany

See 'Germany'

Finland (1949)

A J

2.5

France

R

2.3

Gambia

R

Germany (Federal Republic) (1949)

AJ

1.2

Ghana

R

Gibraltar

R

Greece

R

1.5

Greenland (1954)

AJ

Guatemala

R

11.0

Hong Kong

R

0.9

Iceland (1940)

A J

0.6

India

R

2.6 (Based on 'Crime in India', 1962)

Indonesia

R

Iran

R

Iraq

R

Ireland

R

0.2

Italy (1944)

AJ

1.5

Ivory Coast

R

Japan

R

1.7

Laos

R

Lebanon

R

Liberia

R

Liechtenstein (1798)

A F

Luxembourg

A F

0.9

Malaya

R

Mauritius

R

0.9

Mexico
(four States out of 29 i.e. the States of Morelos, Oaxaca, San Luis Potosi and Tabasco)

R

33.2
for whole only

Mexico
(25 States out of 29 and the federal territory) Constitution, 1931

A J

Morocco

R

0.4

Netherlands (1870)

A J

Netherlands (Antilles) (1957)

A J

Netherland New Guinea

R

New Zealand
(retains for treason only. See Crimes Act, 1961, sections 74 and 172).

AC

1.1

Nicaragua

AC

21.9

Nigeria

R

3.3 (Nigeria Re-Union)
4.4 Nigeria (Lagos Federal Territory)

Northern Rhodesia

R

Norway (1905)

AJ

0.4

Nyasaland

R

Pakistan

R

Philippines

R

2.1

Poland

R

1.4

Portugal (1867)

AJ

1.4

San Marino (1865)

AJ

Senegal

R

Seychelles

R

Somalia (Northern)

R

Somalia (Central and Southern)

R

South Africa

R

Spain

R

0.8

Sudan

R

Surinam

R

Sweden (1921)

AJ

0.6

Switzerland (1937)

AJ

0.6

Tanganyika

R

Thailand

R

Togo

R

Turkey

R

United Arab Republic

R

3.1

United Kingdom
(for capital murder)

R

7.0

United Kingdom-England & Wales.
0.8

United Kingdom-Northern Ireland.
0.5
Scotland.

United States of America
Alaska (1957), Delaware (1958), Hawaii (1957), Maine (1887), Minnesota (1911), Wisconsin (1853).

A J

4.7
for whole country

United States of America
Michigan (1847), North Dakota (1915), Rhode Island (1852)

AC

United States of America
(in principle 42 States out of 50, District of Columbia and the Federal System).

R

Union of Soviet Socialist Republics

R

Uruguay (1907)

A J

4.5

Vatican City State

A F

1

Venezuela (1863)

AJ

Vietnam

R

Western Pacific Islands

R

Yugoslavia

R

Zanzibar

R

1. Rates are compiled from figures given in U.N. Publication-Demographic Year Book, (1962), pp. 554-572.

2. U. N. Demographic Year Book, (1962), pp. 554-572.







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