Report No. 187

Mode of Execution of Death Sentence and Incidental Matters

Contents
Chapter I	Introduction
	Introduction
Chapter II	Methods of Execution through ages
(a)	Crucification
(b)	Burning at The Stake
(c)	The Wheel
(d)	Guillotine
(e)	Hanging and The Garotte
(f)	Headman's Axe
(g)	Firing Squad
(h)	Gas Chamber
(i)	Electrocution
(j)	Lethal Injection
Chapter 3	Federal Executions and Typical Execution Procedure in Different States in The U.S.A.
	The Federal Execution
	Execution in Different States
Chapter 4	Execution of Death Sentence in India
	Code of Criminal Procedure, 1973, and the Prison Manual
	Paragraph 848 Cell to be examine
	Paragraph 851 Munj mat not to be issue
	Paragraph 855 Management of keys, Conditions under which the door may be opened
	Paragraph 858 Condemned prisoners to be searched twice dail
	Paragraph 85 Diet. Precautions to be take
	Paragraph 866 Description and testing of rope
	Paragraph 871 provides for the comparative chart for general guidance of the Superintendent as follows
	Paragraph 872. Time of executions. Procedure to be adopte
	Executions in Accordance with Army Act, Air Force Act and Navy Act
	The Air Force Act, 1950
	Section 163 provides for the form of the sentence of death as
Chapter 5	Mode of Execution of Death Sentence
	New Jersey
	Montana
	Idaho
Chapter 6	Right of Appeal to The Apex Court in Cases Where Death Sentence Has Been Affirmed or Awarded by The High Court (1)
Chapter 6	Right of Appeal to The Apex Court in Cases Where Death Sentence Has Been Affirmed or Awarded by The High Court (2)
	Right of appeal to Supreme Court
Chapter 7	Proceedings of The Seminar and Public Responses to The Consultation Paper
(A)	Analysis of responses from the Judges
(B)	Analysis of the responses from persons other than Judges
(C)	Times of India poll
Chapter 8	Recommendations
Annexur I	The Law Commission of India
	Summary of The Consultation Paper on Mode of Execution of Death Sentence And Ancillary Matters
	Position in India
	Earlier Studies
	Objects
	Comparative study of present methods of executing the death sentence
	Electrocution
	Shooting by firing stone
	Gas Chamber
	Lethal Intravenous Injection
	Reducing Arbitrariness
	Right of Appeal
	Questionnaire