Report No. 58
Some figures
3.21. Considered from this point of view, it may be relevant to indicate the position in regard to the number of criminal appeals in the Supreme Court during the last 3 years.
3.22. We may refer to a few figures at this stage. The number of criminal appeals to the Supreme Court during the last three years was as follows1:--
| 1969 | 1970 | 1971 | ||
| (a) | Number of appeals at the opening of the year | 563 | 505 | 538 |
| (b) | Number of appeals instituted during the year | 262 | 234 | 338 |
| (c) | Number of appeals disposed of during the year | 220 | 201 | 289 |
Note:- These figures are both under Article 134 and Article 136 of the Constitution. Separate figures are not available.
These figures show, a slow but steady increase.
1. Statement No. S-4.
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