A Delhi Court postpones the execution of death convicts in the Nirbhaya case till further orders. The execution which was scheduled for tomorrow i.e. 01-02-2020 has now stayed.
Additional Sessions Judge Dharmendra Rana reserved its order on the two applications moved by the counsel of the convicts – A.P. Singh and Vrinda Grover.
During the course of hearing, Singh (Counsel for the convicts) said that a mercy plea has been filed on behalf of one of the convicts – Vinay Kumar.
Saying only one convict’s plea is pending and the others can be hanged, Tihar Jail authorities challenged the application of three condemned prisoners in the case seeking a stay on their execution.
The convicts’ lawyer disagreed with the jail authorities and said rules dictate that when one convict’s plea is pending the others cannot be hanged.
Tihar jail authorities filed a status report in the matter and informed the court that the convicts can be hanged separately adding that convict Mukesh Singh has exhausted all the legal remedies available to him.
Advocate Seema Kushwaha, representing the victim’s side, said that the convicts herein are adopting delay tactics to thwart the speed of justice.
[Story to be updated]
[Source: Media Reports]
[Image Credits: ANI]
The convicts are already dead and such people are not living who are under death sentence and all appeal, reviews and even mercy pettions are rejeded. In this case hanging shall be just a formality. So young people had committed such a rare crime need no mercy, but repeated efforts and repeated rejections death time and again and now they are just dead bodies, could be hanged or left to suffer till death in jail.