Summary of The Consultation Paper on Mode of Execution of Death Sentence And Ancillary Matters | Mode of Execution of Death Sentence and Incidental Matters | Law Commission of India Reports | Law Library

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Report No. 187

Position in India:

In India, over a hundred years, the mode of death penalty has remained the same. Section 368 (1) of the Code of Criminal Procedure, 1898 provide as under:

"When any person is sentenced to death, the death sentence shall direct that he be hanged by the neck till he is dead."

This provision has been retained in Section 354 (5) of Criminal Procedure Code of 1973.

Mode of Execution of Death Sentence and Incidental Matters

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