 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 43 7.43. Death penalty for spying not recommended.- We have also come to the same conclusion. We are aware that in some countries spying (disclosure of national defence secrets) is a capital offence1. These are China (Taiwan), Dahomay, Spain, some States of the U.S.A., France, Greece, Iran, Luxembourg2, Poland, United Arab Republic, Central African Republic, South Africa, El Salvador, Somalia (Northern), Czechoslovakia, Togo, Turkey, U.S.S.R. and Yugoslavia. But, having regard to the recent positive and unmistakable trend towards abolition of capital punishment all over the world, we do not think that death penalty for any offence under the Act would be acceptable at the present day, except during emergency or war. 1. See U.N. Publication on Capital Punishment, (1962), Table at the end. 2. Luxembourg is, however, de facto an abolitionist country.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back