Supreme Court: In the plea seeking replacement of death by hanging, the Supreme Court has asked the Central Government to give a detailed response within 3 months on whether the Legislature can consider any mode other than hanging for the death convicts.
The Court said that the Constitution of India is compassionate and recognises the sanctity of life and hence, with the invention of various modes in modern time, legislature can think of other mode for death convicts, keeping in view the dynamic progress in science.
Source: ANI
