Supreme Court: The 3-judge bench  of R Banumathi, Ashok Bhushan and Navin Sinha, JJ has said that it will hear on March 5, a petition, filed by the Union Ministry of Home Affairs, seeking directions to execute the death row convicts in the Nirbhaya gangrape and murder case separately. It is pertinent to note that a fresh death warrant has been issued for the four death row convicts, Vinay Sharma, Akshay Thakur, Pawan Gupta, and Mukesh Singh, in the case for their hanging at 6 am on March 3.

Additional Solicitor General KM Natraj, appearing for the Union of India today, submitted to the apex court that the Delhi High Court had given a week’s time to execute the death warrants. The Centre had moved the top court after the Delhi High Court had rejected its petition.

The Delhi High Court had, on February 5, stated that the death warrant of all convicts in the Nirbhaya case should be executed together. The Delhi High Court had observed that Delhi prison rules do not state whether when the mercy petition of one convict is pending, the execution of the other convicts can take place and from the trial court to
Supreme Courtall convicts have been held by a common order and a common judgment.

Meanwhile, a Delhi court on Saturday dismissed an application filed by Vinay Sharma, one of the four death row convicts in Nirbhaya case, seeking specialised medical treatment for his claimed “grievous head injury, fracture in his right arm, insanity, mental illness and schizophrenia”.

Four people, Mukesh Kumar Singh , Pawan Kumar Gupta, Vinay Kumar Sharma, and Akshay Kumar Singh, are facing execution in the infamous Nirbhaya gang-rape and murder case.

The 23-year-old paramedic student, referred to as Nirbhaya, was gang raped and brutally assaulted on the intervening night of December 16-17, 2012 in a moving bus in south Delhi by six people before being thrown out on the road. She died on December 29, 2012 at Mount Elizabeth Hospital in Singapore. Besides Mukesh, three others – Akshay, Vinay, and Pawan are facing the gallows for the heinous crime that shook the entire nation. One of the six accused in the case, Ram Singh, allegedly committed suicide in the Tihar Jail here.

On July 9, 2018 , the Court had dismissed the review pleas filed by the three convicts in the case, saying no grounds have been made out by them for review of the 2017 verdict.

On December 18, 2019, the 3-judge bench of R Banumathi, Ashok Bhushan and AS Bopanna, JJ rejected the review petition of the last convict, Akshay Kumar Singh, seeking modification and leniency.

On January 21, 2020, the 3-judge bench of R. Banumathi, Ashok Bhushan and AS Bopanna, JJ had dismissed the Special Leave Petition filed by Pawan Kumar Gupta, one of the four death row convicts in the Nirbhaya Gang rape case where he “reagitated” the plea of juvenility.

A juvenile, who was among the accused, was convicted by a juvenile justice board and was released from a reformation home after serving a three-year term. Two of the convicts are yet to file curative petitions before the Supreme Court.

Another accused, Ram Singh, allegedly committed suicide in Tihar Jail in March 2013 during the trial. Another convict, who was a minor at the time of the crime, was sent to a reform facility and released after three years of the crime.

(Source: ANI)

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