The Supreme Court declined to reconsider the constitutional validity of hanging as the method of execution for death sentences in India. The Court noted that no concrete scientific or empirical evidence was placed before it to prove that hanging is unconstitutional or that lethal injection is a more humane alternative. At the same time, it clarified that the issue is not permanently closed and may be examined again if compelling new material is presented.
Read full report: SC Refuses Review of Hanging as Method of Execution | SCC Times
