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Report No. 35

Appendix XLIII

India-Analysis of Sentences Passed by Sessions Judges in Capital Cases (In Certain States) (Based on Selected Decisions)

Analysis for the period from 1957 to 1%0 in respect of Death Sentence, or Life Imprisonment passed by the Sessions Courts in certain States and the decisions of the respective High Courts on appeal etc.

(Prepared on the basis of certain reported decisions, and illustrative only)

State

Sessions Court

High Court

1.

Andhra Pradesh

Death Sentence

14

2 acquitted

3 life imprisonment

9 reduction of sentence

Life Imprisonment

8

5 acquitted

1 confirmed

2 reduction of sentence

2.

Assam

Life Imprisonment

1

1 confirmed

3.

Bihar (Patna)

Death Sentence

2

1 confirmed

*1 altered to life imprisonment

Life Imprisonment

5

2 confirmed

3 reduction of sentence

4.

Bombay (Maharashtra)

Death Sentence

2

2 changed to life imprisonment

Life Imprisonment

4

3 confirmed

1 acquitted

5.

Gujarat (1960)

Nil

6.

Kerala

Death Sentence

4

3 confirmed

1 changed to life imprisonment

Life Imprisonment

7

5 confirmed

1 reduction of sentence

1 acquitted

7.

Madras

Death Sentence

8

2 confirmed

1 acquitted

5 changed to life imprisonment

Life imprisonment

4

1 confirmed

1 reduction of sentence

2 acquitted

8.

Orissa

Life Imprisonment

3

2 acquitted

1 reduction of sentence

9.

Punjab

Death Sentence

1

1 altered to imprisonment

Life Imprisonment

1

1 confirmed

10.

Rajasthan

Life Imprisonment

4

4 confirmed

Acquitted

2

2 life imprisonment

11.

Uttar Pradesh

Death Sentence

17

8 confirmed

5 altered to life imprisonment

4 acquitted

Life Imprisonment

22

19 confirmed

1 reduction of sentence

2 acquited

12.

West Bengal

Nil

Note.-'Gujarat' has been left unnumbered in the Report published by the Law Commission. Therefore, the total number of entries in this list is shown in that Report as 11.







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