Triveniben & Ors
v.
State Of Punjab
(Supreme Court Of India)
Writ Petition (Criminal) No. 1566 Of 1985 | 11-10-1988
1. In view of the conflicting decisions in (i) T. V. Vatheeswaran v. State of Tamil Nadu; (ii) Sher Singh v. State of Punjab and (iii) Javed Ahmed Abdul Hamid Pawala v. State of Maharashtra, the question as to whether prolonged delay in execution of death sentence entitle the accused to the lesser sentence of life imprisonment has come up for consideration before the Constitution Bench. We have examined the question carefully in the light of the submissions made by counsel on both sides. We have also examined the individual cases listed for consideration. We now give only our conclusion to avoid further delay in these matters. The reasons in support of the conclusion will follow later
2. We are of the opinion that
Undue long delay in execution of the sentence of death will entitle the condemned person to approach this Court under Article 32 but this Court will only examine the nature of delay caused and circumstances that ensued after sentence was finally confirmed by the judicial process and will have no jurisdiction to re-open the conclusions reached by the court while finally maintaining the sentence of death. This Court, however, may consider the question of inordinate delay in the light of all circumstances of the case to decide whether the execution of sentence should be carried out or should be altered into imprisonment for life. No fixed period of delay could be held to make the sentence of death inexecutable and to this extent the decision in Vatheeswaran case cannot be said to lay down the correct law and therefore to that extent stands overruled
3. In the light of these principles and giving our anxious consideration to every one of these cases, we allow in part only W. P. (Cri) No. 186 of 1986 and quash the Sentence of death awarded to the accused (Harbajhan Singh). In the place of the sentence of death, we substitute the sentence of imprisonment for life to that accused
4. We dismiss all other writ petitions.
Advocates List
For
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE JUSTICE G. L. OZA
HON'BLE JUSTICE K. JAGANNATHA SHETTY
HON'BLE JUSTICE K. N. SINGH
HON'BLE JUSTICE L. M. SHARMA
HON'BLE JUSTICE M. M. DUTT
Eq Citation
(1988) 4 SCC 574
(1989) 1 GLR 622 (SC)
AIR 1989 SC 142
1989 CRILJ 870
1988 (3) CRIMES 771 (SC)
JT 1988 (4) SC 112
1988 (2) SCALE 907
LQ/SC/1988/529
HeadNote
Constitution of India — Arts. 136 and 32 — Capital punishment — Delay in execution of death sentence — Writ petition under Art. 32 — Held, Supreme Court may consider question of inordinate delay in light of all circumstances of case to decide whether execution of sentence should be carried out or should be altered into imprisonment for life — No fixed period of delay could be held to make sentence of death inexecutable — Supreme Court will only examine nature of delay caused and circumstances that ensued after sentence was finally confirmed by judicial process and will have no jurisdiction to reopen conclusions reached by court while finally maintaining sentence of death — Writ petition under Art. 32 for substitution of death sentence with life imprisonment, allowed — Penal Code, 1860, S. 302