Contents |
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Volume I |
Chapter I |
Preliminary |
Topic Number 1 ot 5 |
Reference to the Law Commission |
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Reference to the Law Commission |
Chapter II |
Move for Abolition |
Topic Number 6 |
History of the abolition move in India |
Topic Number 7 |
History of abolition move in England |
Topic Number 8 |
Abolition move in United States of America and Central and South America |
Topic Number 9 |
Capital Punishment-Abolition in Europe, Australia and New Zealand |
Topic Number 10 |
Abolition move in Canada |
Topic Number 11 |
Abolition in Asia |
Topic Number 12 |
Abolition move in United Nations |
Chapter III |
Existing Law |
Topic Number 13 |
Existing provisions of the Indian Penal Code regarding Capital offences |
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Stages of approach in culpable homicide and murder |
Topic Number 14 |
Vicarious or constructive liability |
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Section 149, Indian Penal Code |
Chapter IV |
Abolition or Retention |
Topic Number 15 |
Major question of abolition or retention |
Topic Number 16 |
Arguments for retention |
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Proportionate to crime |
Topic Number 17 |
Arguments for abolition |
I to IV. |
General |
V to VII. |
Irrevocable |
VIII. |
Deterrent and other objects not achieved |
A. |
Deterrent effect not achieved |
B. |
Retributive object criticised |
IX. |
Counter-arguments for abolition |
X to XII. |
Experiment of abolition worth making |
Topic Number 18 |
Abolition or retention-Replies to Question No. 1 |
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To be dovetailed into main volume |
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Arguments for abolition |
Topic Number 19 |
Arguments for abolition considered |
Topic Number 20 |
Irrevocability |
Chapter 5 |
Objects of Capital Punishment |
Topic Number 21 |
Objects of capital punishment |
Topic Number 22 |
Objects of Capital Punishment-Answer to Question 2(a) |
Topic Number 23 |
Conclusion regarding object-Deterrent object strongest justification-retributive object how relevant |
Topic Number 24 |
Deterrent effect--Detailed discussion |
I. |
Deterrent Effect-experience of countries where capital punishment abolished, or abolished and restored |
II. |
Reasons for restoration in foreign countries |
III. |
Comparison of figures of abolition and non-abolition States for the same period |
IV. |
Specific illustrations of deterrent effect |
V. |
Special position in India |
VI. |
Punishment not the only deterrent |
VII. |
Deterrent use unjustified-Wrong to punish A to deter B |
VIII. |
Other arguments regarding deterrent effect |
IX. |
Some important points |
X. |
The basic argument |
XI. |
Discussion in other Reports |
XII. |
Abolition in Indian States |
XIII. |
Result of U.N. Survey as to deterrent effect |
Topic Number 25 |
Deterrent effect how far achieved-Replies to Question 2(b) summarised (1) |
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Deterrent effect how far achieved-Replies to Question 2(b) summarised (2) |
Topic Number 26 |
Conclusion regarding deterrent effect |
Chapter VI |
Detailed Consideration of Offences |
Topic Number 27 |
Replies to question No. 3(a) |
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Section 132-Abetment of mutiny by a member of the armed forces |
Topic Number 28 |
Retention or abolition for each offence considered |
Topic Number 29 |
Whether other offences to be capital-Replies to Question 3(b) |
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Black marketing |
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Homicide by negligence |
Topic Number 30 |
Other offences-whether to be made capital |
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Kidnapping and abduction |
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Negligence-homicide by |
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English law relating to homicide by negligence-Murder |
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Profiteering |
Chapter VII |
Discretion of the Court |
Topic Number 31(a) |
Replies to Question No. 4 (1) |
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Replies to Question No. 4 (2) |
Topic Number 31(b) |
How discretion exercised |
Topic Number 31(c) |
Recommendation regarding discretion of the Court |
Topic Number 31(d) |
Lesser sentence for offences under sections 302 and 303 |
Topic Number 32(a) |
Considerations guiding the discretion of the court |
Topic Number 32(b) |
Replies to Question No. 5 (1) |
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Replies to Question No. 5 (2) |
Topic Number 32(c) |
Conclusion regarding codification of considerations |
Topic Number 33 |
Apprehension about discretion |
Chapter VIII |
Categories of Murders |
Topic Number 34(a) |
Division of murders-Introductory |
Topic Number 34(b) |
Categories of murder-General discussion, and Homicide Act, 1957 |
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Position in Canada |
Topic Number 34(c) |
Replies to Question 6(a)(b) (1) |
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Replies to Question 6(a)(b) (2) |
Topic Number 34(d) |
Categories suggested in the various replies considered |
Topic Number 35 |
Conclusion as to categories of murders |
Topic Number 36 |
Premeditation |
Topic Number 37 |
Scheme in the Burmese Code |
Topic Number 38 |
Intent to kill |
Chapter IX |
Normal Sentence |
Topic Number 39(a) |
Replies to Question No. 7 |
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Aggravating circumstances |
Topic Number 39(b) |
Whether normal sentence should be imprisonment for life |
Topic Number 40 |
Whether normal sentence should be death |
Chapter X |
Reasons for Sentence |
Topic Number 41 |
Replies to Question No. 8 |
Topic Number 42 |
Conclusion, regarding necessity of provision requiring reasons for lesser sentence |
Chapter XI |
Exemption in Particular Cases |
Topic Number 43 |
Replies to Question 9 |
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Pregnant women |
Topic Number 44 |
Exemption on the ground of young age |
Topic Number 45 |
Exemption to women generally |
Topic Number 46 |
Exemption for pregnant women |
Topic Number 47 |
Infanticide |
Chapter XII |
Diminished Responsibility |
Topic Number 48 |
Diminished Responsibility |
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Negative Illustrations |
Topic Number 49 |
Other exemptions considered |
Chapter XIII |
Some Procedural Questions |
Topic Number 50(a) |
Replies to question 10 |
Topic Number 50(b) |
Scope of appeal in criminal cases where a sentence of death is in issue |
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Cases not appealable at present without certificate etc |
Topic Number 51 |
Plea of guilty |
Topic Number 52 |
Medical Examination of the accused |
Chapter XIV |
Mercy |
Topic Number 53(a) |
Existing powers of commutation |
Topic Number 54 |
Replies to question 11(a) |
Topic Number 55 |
Dual prerogative |
Topic Number 56 |
Need for retaining the Power |
Topic Number 57(a) |
Principles and procedure for exercise of prerogative of mercy |
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Procedure-replies regarding |
Topic Number 57(b) |
Principles for mercy-whether codification desirable |
Topic Number 57(c) |
Procedure for exercise of mercy-whether any provisions needed |
Chapter XV |
Execution of Sentences |
Topic Number 58(a) |
Method of execution of death sentence |
Topic Number 58(b) |
Replies to question 12 |
Topic Number 58(c) |
Conclusion as to method of execution |
Topic Number 58(d) |
Execution in public, and publicity to be given to execution |
Chapter XVI |
Miscellaneous |
Topic Number 59 |
Other points made in the replies to Questionnaire |
Topic Number 60 |
Interval to be allowed between death sentence and execution |
Topic Number 61 |
Conduct of prisoners after release, and rules regarding remission |
Topic Number 62 |
Legal aid to persons concerned in capital cases |
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Summary of Main Conclusion and Recommendations |
Appendix I |
Questionnaire Issued by the Law Commission on Capital Punishment |
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Questionnaire Issued by the Law Commission on Capital Punishment |
Appendix II |
Analysis of Certain Illustrative Cases in Relation to the Sentence Imposed for Murder |
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Analysis of Certain Illustrative Cases in Relation to the Sentence Imposed for Murder |
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Subject-Wise Index to Analysis of Cases |
Case No. 1 to 5 |
Kashmira Singh v. State of Madhya Pradesh, AIR 1952 SC 159: 1952 SCR 526 |
Case No. 6 to 10 |
Pran Das v. State, AIR 1954 SC 36 (Not in SCR) |
Case No. 11 to 15 |
Sunder Singh v. State of Uttar Pradesh, AIR 1956 SC 411 (Not in SCR) |
Case No. 16 to 20 |
Brij Bhukhan v. State of Uttar Pradesh: AIR 1957 SC 474 (Not in SCR) |
Case No. 21 to 25 |
K. Subba Rao, Raghubar Dayal and J. R. Mudholkar Court 1787-(1962) 2 SCR 395 |
Case No. 26 to 30 |
Piare Dusadh v. Emperor, AIR 1944 FC 1 (14): ILR 23 Pat 159: ILR 1944 Nag 300: (1944) 6 FCR 61 |
Case No. 31 to 35 |
Kali v. Emperor, AIR 1923 All 474(2): ILR 45 All 143 |
Case No. 36 to 40 |
Tola Ram v. Emperor, AIR 1937 Lah 674: ILR 8 Lah 684 |
Case No. 41 to 45 |
Emperor v. Bhagwan Din, AIR 1931 Oudh 89(1) |
Case No. 46 to 50 |
Kartar Singh v. Emperor, AIR 1932 Lah 259 (260) |
Case No. 51 to 55 |
Rangappa Goundan (in re:), AIR 1935 Lah 337 |
Case No. 56 to 60 |
Gurdev Singh v. Emperor, AIR 1948 Lah 58 |
Case No. 61 to 65 |
Serajuddin v. State, AIR 1951 All 834 (836) |
Case No. 66 to 70 |
Govindaswami (in re:), AIR 1953 Mad 372 |
Case No. 71 to 75 |
Khan v. The State, AIR 1955 Cal 146 |
Case No. 76 to 80 |
Munirathnam Reddy (in re:), AIR 1955 Andh 118 |
Case No. 81 to 85 |
State of Bihar v. Ramautar Singh, AIR 1956 Pat 10 (15) |
Case No. 86 to 90 |
State v. Basu Tanti, AIR 1957 Pat 462: ILR 34 Pat 462 |
Case No. 91 to 95 |
Dasrath Paswan v. State of Bihar, AIR 1958 Pat 190 |
Case No. 96 to 101 |
Balbir Singh v. State, AIR 1959 Punj 332: ILR 1959 Punj 1473 |
Appendix III |
Table of Abolitionist Countries or States, with Date of Abolition |
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Table of Abolitionist Countries or States, with Date of Abolition |
Appendix IV |
Country-Wise Statement of Abolition or Retention1-3 |
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Explanation of Symbols |
Appendix V |
Capital Offences in Various Countries1-2 |
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Offences against Life or Body |
Appendix VI |
Position Regarding Appeals from Death Sentences in Certain Countries |
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Position Regarding Appeals from Death Sentences in Certain Countries |
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Considerations Governing Review on Certiorari |
Appendix VII |
Provisions Regarding Pregnant Women and Death Sentence |
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Pregnant Women |
Appendix VIII |
Age and Capital Punishment-Position in Certain States of India and in Certain Other Countries Age |
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Position in some States of India |
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Position in some other countries |
Appendix IX |
Capital Crimes in Some Countries of the British Commonwealth (Detailed Statement) |
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Capital Crimes in Some Countries of the British Commonwealth |
Appendix X |
Countries in Which Death Sentence is Mandatory1 for Certain Offences |
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List of countries in which death sentence is mandatory for certain offences |
Appendix XI |
Extracts from the Burmese Penal Code, and Analysis of the Burma Provisions |
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Extracts from the Burmese Penal Code1 |
Appendix XII |
Ceylon Acts Regarding Capital Punishment |
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Suspension of Capital Punishment Act, (No. 20 of 1958) |
Appendix XIII |
Extracts of Sections 194, 201 and 202 of the Canadian Criminal Code |
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Extracts of Sections 194, 201 and 202 of the Canadian Criminal Code |
Appendix XIV |
Canadian Act of 1961 |
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Canadian Act of 1961 |
Appendix XV |
Table Analysing Effect of Restoration |
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Abolition Countries |
Appendix XVI |
Table Analysing Effect of Non-Restoration- |
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Table Analysing Effect of Non-Restoration- |
Appendix XVII |
Cases of Cruel Murder |
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Cases of Cruel Murder |
Appendix XVIII |
Cases of Appeals Under Articles 134 and 136 of the Constitution Relevant to the Sentence of Death |
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Cases of appeals to Supreme Court |
Appendix XIX |
Summary of Capital Statutes in the 18th Century In England |
1 to 5 |
High Treason |
6 to 10 |
Riotous offences |
11 to 15 |
Smuggling |
16 to 20 |
Stabbing |
21 to 25 |
Shooting, etc., with intent to murder, etc |
26 to 30 |
Burglary |
31 to 38 |
Offences by Bankrupts |
Appendix XX |
English Law of Treason |
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English Law of Treason |
Appendix XXI |
Death Penalty in Russia |
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Death Penalty in Russia |
Appendix XXII |
Provisions in French Penal Code Regarding Treason |
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Provisions in French Penal Code Regarding Treason |
Appendix XXIII |
Capital Punishment in Hindu Law |
A. |
Chronology |
B. |
Homicide in Hindu Law |
C. |
Capital Punishment in Hindu Period |
D. |
Principles of punishment |
E. |
Classification of punishment in Hindu Law |
F. |
Different kinds of punishment in Hindu Law |
G. |
Arguments against capital punishment in Hindu Law |
H. |
Capital punishment for various crimes in Hindu Law |
I. |
References from Manu |
J. |
Capital punishment and Buddhist rulers |
K. |
Maratha period Impaling and Trampling under Feet by Elephants |
Appendix XXIV |
Capital Punishment in India During the Muslim Period |
I. |
Introductory |
II. |
Muslim Law as in Force at the Advent of British Rule |
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Detailed Analysis |
A. |
Homicide |
B. |
Types of illegal homicide under Muslim Law |
C. |
Other Capital Offences under Muslim Law |
Appendix XXV |
Capital Punishment Under the British Rule But Before the Enactment of the Indian Penal Code |
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Capital Punishment under the British rule but before the enactment of the Indian Penal Code |
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Regarding insane persons, Act 4 of 1849 provided as follows |
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Sections 1 and 2 of Act 16 of 1857 may be quoted |
Appendix XXVI |
List of Capital Offences Under Bombay Regulation XVI of 1827, and Provisions therein Regarding Offences which are now Capital |
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List of Capital Offences Under Bombay Regulation XVI of 1827, and Provisions therein Regarding Offences which are now Capital |
Appendix XXVII |
Recommendations of the Indian Law Commissioners |
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Recommendations of the Indian Law Commissioners |
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General view of criminal law as prevailing in 1837 |
Appendix XXVIII |
Amendments Relevant to Capital Punishment, after the Passing of the Indian Penal Code, 1860 |
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Amendments to Indian Penal Code after it was passed may be noted |
Appendix XXIX and XXX |
India-Proportion of Murders to One Million Inhabitants |
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India-No. of murders proportionate1 to one million inhabitants |
Appendix XXXI |
Supreme Court Statement of Criminal Appeals and Special Leave Petitions Involving Capital Sentences (1957 to 30th September, 1963) |
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Supreme Court Statement of Criminal Appeals and Special Leave Petitions Involving Capital Sentences |
Appendix XXXII |
High Courts-Statements Relating to Cases Involving Capital Punishment (1957 to 1962) |
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Index to High Court Figures |
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Andhra Pradesh |
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Assam High Court |
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Calcutta High Court |
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Gujarat High Court |
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Kerala High Court |
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Madras High Court |
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Capital Punishment |
|
Madhya Pradesh |
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Mysore High Court |
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Orissa High Court |
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Patna High Court |
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Punjab High Court |
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Rajasthan High Court |
Appendix XXXIII |
India-Number of Murder Cases (1953-1962) Reported to the Police |
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India Number of murder cases reported to police |
Appendix XXXIV |
India-State-Wise Figures of Homicide Cases (With Figures of two Notoriously Criminal Districts) (1953 to 1962) |
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Index to State Governments and Administrations' Figures |
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Andamans |
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Particulars regarding murder cases during last ten years |
|
Andhra Pradesh |
|
Statistics of cases of murders for the last 10 years (i.e., from 1953 to 1962) in Andhra Pradesh State |
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Bihar |
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Statement regarding capital punishment in murder cases in Bihar State |
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Gujarat |
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Statement showing the information of figures of murders in Baroda District (Gujarat State) from 1954 to 1963 |
|
Himachal Pradesh |
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Statement showing the Figures of murder cases in Himachal Pradesh for the last 10 years |
|
Kerala |
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Statement of murder cases-Capital Punishment for the year from 1954 to 1963 for Kerala |
|
Madhya Pradesh |
|
Statement showing the figures of murder in the District of Bastar |
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Madras |
|
Statement showing particuars regarding cases of Murders in Madras State |
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Maharashtra |
|
Statement showing the figures of murders for the State of Maharashtra for the last ten years |
|
Manipur |
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Murder cases reported in the last 10 years |
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Mysore |
|
Details of Murder cases for last ten years |
|
Orissa and Punjab |
|
Figures of Murder from 1954 to 1963 |
|
Tripura and Uttar Pradesh |
|
Statement of Capital Cases from 1954 to 1963 |
|
West Bengal |
|
Statement of murder case of West Bengal for the years from 1954 to 1963 |
Appendix XXXV |
India-Table Showing Noticeable Increase in the Crime of Murder in Certain States and Cities (1958-1962) |
|
India-Table Showing Noticeable Increase in the Crime of Murder in Certain States and Cities |
Appendix XXXVI |
India-Graph of Murder Cases (1953 to 1962) (Cases reported to the Police)1 |
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India-Graph of Murder Cases (1953 to 1962) |
Appendix XXXVII |
India-Detailed Analysis of Murders in India (1951-1961) |
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Murders In India In 1951 and 1952 |
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Murders In India In 1953 and 1954 |
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Murders In India In 1955 and 1956 |
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Murders In India In 1957 and 1958 |
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Murders In India In 1959 and 1961 |
|
Murders |
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Murders In India In 1951 and 1952 |
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Murders In India In 1953 and 1954 |
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Murders In India In 1955 and 1956 |
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Murders In India In 1957 and 1958 |
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Murders In India In 1959 and 1961 |
Appendix XXXVIII |
India-Number of Kidnapping and Abduction Cases (1953-1962)1 |
|
India-Number of Kidnapping and Abduction Cases (1953-1962)1 |
Appendix XL |
India-Number of Juvenile Offenders Apprehended for Murders, etc. (1958 to 1962) |
|
Number of Juvenile Offenders apprehended for murder etc. under Age Groups |
Appendix XLI |
Abolitionist and Retentionist Countries, and Rates of Homicide, 1962 (Alphabetically Arranged) |
|
Abolitionist and retentionist1 countries, and homicide rates 1962 |
Appendix XLII |
Country-Wise Rates of Homicide, 19621 (Countries Arranged Continent-Wise) |
|
Country-Wise Rates of Homicide, 19621 |
Appendix XLIII |
India-Analysis of Sentences Passed by Sessions Judges in Capital Cases (In Certain States) (Based on Selected Decisions) |
|
India-Analysis of Sentences Passed by Sessions Judges in Capital Cases |
|
Detailed Analysis |
Appendix XLIV |
Recommendations for Amendments in Certain Central Acts |
|
Recommendations for Amendments in Certain Central Acts |