Report No. 262
(ii) The Death Penalty and Non-Homicide offences
2.5.6 Several offences for which the death penalty is prescribed include non-homicide offences, and do not meet the threshold of "most serious crimes" as required by international law.116 These include:
116 Article 6(2), ICCPR, "In countries which have not abolished the death penalty, sentence of death may be imposed only for the most serious crimes in accordance with the law in force at the time of the commission of the crime and not contrary to the provisions of the present Covenant and to the Convention on the Prevention and Punishment of the Crime of Genocide. This penalty can only be carried out pursuant to a final judgement rendered by a competent court."