Pradeep Yashwant Kokade vs Union Of India And Ors

B.P. Dharmadhikari, J

By these petitions under Article 226 of the Constitution of India the petitioners -convicts pray for declaration that the execution of sentence of death

in their respective cases is unconstitutional and bad in law, the directions to commute the same into punishment of imprisonment for life be issued and

death warrants be quashed and set aside. There is also challenge to orders passed by Hon'ble the President of India and Hon'ble the Governor of

Maharashtra rejecting their mercy petitions.

Before proceeding further it will be appropriate to briefly mention the grounds of attack. It is submitted that after judgment of Hon'ble Apex Court

dated 8/5/2015, there is huge delay of 1507 days i.e. 4 years 1 month and 6 days till 24/6/2019 when death sentence was to be executed. There is no

application of mind by Hon'ble the Governor and Hon'ble the President to their respective mercy petitions. After the judgment of Sessions Court dated

20/3/2012 sentencing them to death, they have continued in solitary confinement and they have thus undergone more than 8 years of solitary

confinement. This sentence inflicted upon them is in violation of Article 21 of the Constitution of India. Lastly, it is urged that issuance of death

warrant ex-parte without any opportunity to them is bad in law and unsustainable.

Dr. Chaudhary appearing for the petitioners state that the judgment of Sessions Court in Sessions Case No.284/2008 holding them guilty of offence

under section 302, 376(ii)(g), 364 and 404 read with 120-B of IPC was upheld by this Court on 25/9/2012 while dismissing Criminal Appeal

No.632/2012 filed by both the petitioners in Confirmation Case No.1/2012. On 4/7/2013 Hon'ble Apex Court issued notices confined to sentences in

Criminal Appeal No.1439/2013. On 8/5/2015 said Criminal Appeal was dismissed & therefore after 8/5/2015, the sentence of death ought to have

been executed within 90 days. Time taken thereafter is unconstitutional.

Petitioners were informed of dismissal of their appeal by Hon. Apex Court on 27/6/2015 and thereafter on 10/7/2015, they presented mercy

petitions to the Government of Maharashtra through Superintendent of Yerwada Central Prison. On 16/7/2015 that prison forwarded mercy petitions

to the Principal Secretary of Home Department of Maharashtra State and it was without complete documents. On 25/1/2016 the Home Department

finalized the process of application of mind to mercy petitions and thus complete documents were not on record. On 27/1/2016 the Yerwada prison

forwarded a copy of Sessions Court Judgment and other documents to Home Department of Maharashtra Government. On 1/2/2016 IG prison

informed Chief Secretary of Home Department accordingly. On 1/2/2016 Yerwada Central Prison sent a reminder to Talegaon Police Station calling

for information as per its letter dated 24/6/2015. Ultimately, on 29/3/2016 Hon'ble the Governor of Maharashtra rejected mercy petitions. According to

petitioners this order of rejection is mechanically processed in as much as Hon'ble the Governor has put his signature on note dated 25/1/2016

prepared by Department of State Government. At that time the judgment of learned Sessions Court was not on record. Other documents from

Talegaon police were also not received till 25.1.2016 or 1.2.2016 and the kind attention of Hon. Governor was not drawn to these lacunae.

Mr. Chaudhary, learned counsel also pointed out that on 24/6/2015 respondent No.4 Superintendent of Jail had called for 5 important documents, but

those documents did not form record till 25/1/2016 when Department of State Government finalized the note to be submitted to office of Hon'ble the

Governor. Documents forwarded on 16/7/2015 along with mercy petitions were different and then the operative order of Session Court was

forwarded. On 17/8/2015, exercise to verify filing of review petition if any, was undertaken and on 26/8/2015 Inspector General of Prison informed

State Government that no review petition was filed. Respondent No.3 then informed Respondent No.2 that all material prerequisite relevant for

thorough consideration of mercy petitions was already collected and forwarded. Despite this, Respondent No.2 State Government finalized the note on

25/1/2016 i.e. almost after 5 months. Petitioners submit that this delay was avoidable & has not been explained. After 25/1/2016 there is delay upto

29/3/2016 and that delay has not been explained again.

On 1/2/2016 Respondent No.3 informed Respondent No.2 that Respondent No.4-Jail forwarded Sessions Court Judgment and other documents to

Home Department. However, before that on 25/1/2016 note was already finalized by State Government. Simultaneously, on 1/2/2016 itself

Respondent No.4 sent reminder in relation to its letter dated 24/6/2015 for sending 5 documents. Thus, these documents were not received before

1/2/2016 and even thereafter till 29/3/2016. Learned counsel adds that in these 5 documents short crime history in English was asked for though crime

summary was already submitted on 16/7/2015 and thus this shows non application of mind.

On 6/4/2016 State Government informed Inspector General of Prison and Respondent No.4 Jail about order of Hon'ble the Governor. On 6/4/2016,

the Respondent No.2 also directed Respondent No.4 to submit nominal roll, medical reports and criminal antecedents etc. ie updated documents for

presenting the mercy petitions to Hon'ble the President. Petitioners got intimation of orders of Hon'ble the Governor on 11/4/2016.

Respondent No.3 also sent a reminder on 13/4.2016 to Respondent No.4 about updated documents called for vide letter dated 6/4/2016. On

11/4/2016 petitioners were informed about rejection of their mercy petitions. Respondent No.4 asked Talegaon Police Station about criminal

antecedents of petitioners on 12/4/2016. According to petitioners this information should have been collected before Hon'ble the Governor decided

mercy petitions. On 13/4/2016 respondent No.3 forwarded a reminder to Respondent No.4 demanding updated documents. Reply sent by Talegaon

police that petitioners have no criminal antecedents was received by respondent No.4 on 16/4/2016 and then Respondent No.4 sent the same to

Respondent No.2.

On 28/4/2016 respondent No.2 forwarded mercy petitions of petitioners to Hon'ble the President along with judgment of Sessions Court, High Court

and Hon'ble Supreme Court with order of Hon'ble the Governor rejecting mercy petitions. As per contention of petitioners updated information

received on 16/4/2016 was not sent by Respondent No.2 to Respondent No.1. According to the petitioners all these developments are instances of

avoidable delay and benefit thereof must inure to them.

On 31/5/2016 respondent No.1-Central Government requested Respondent No.2 to supply past criminal history, details of economic condition of

family of petitioners and inform whether they had filed/ have filed any review petitions. This information was demanded within 2 weeks. Again,

according to Petitioners it is an illustration of non application of mind because information (regarding the criminal antecedents or part of the judgment)

was already received on 16/4/2016 by respondent No.2.

On 11/6/2016 mother of Petitioner submitted mercy petitions to Hon'ble the President of India. It was pointed out that petitioner had traumatic and

violent childhood as their father happened to be alcoholic and abusive. One of the petitioners was then 19 years of age at the time of offence and

there were no criminal antecedents. After conviction, he was taking education and trying to reform himself in prison. His mother pointed out extreme

abuses and ostracization of his family after the offence.

On 15/6/2016 Respondent No.1 Union of India sent its reminder to Respondent No.2 in relation to documents/data demanded on 31/5/2016 and

sought compliance urgently. Mr. Chaudhary, learned counsel submits that sending of reminder itself shows avoidable delay. He also pointed out that

non filing of review petition was on record since 26/8/2015 and the note submitted by Respondent No.2 to Hon'ble the Governor on 25/1/2016 also

pointed out that no review petition was filed. Thus, time was being spent unnecessarily without verifying the records. On 22/7/2016 Respondent No.1

forwarded 2nd reminder. On 9/8/2016, the Respondent No.2 wrote to Respondent Nos.3 and 4 seeking information demanded by Respondent No.1.

This communication therefore shows non application of mind even by Respondent No.2 as necessary data was already with it. On 9/9/2016

Respondent No.4 sent a letter and informed Respondent No.2 that no review petition was filed by petitioners. On 17/9/2016 Respondent No.2 sent

letter to Talegaon Police Station inquiring about criminal antecedents though about 5 months back (on 16/4/2016) this information was already given.

On 20/9/2016 Talegaon Police Station informed Respondent No.2 about antecedents of the petitioners again. On 30/9/2016 Respondent No.2

forwarded the information received to Respondent No.1 about criminal antecedents, economic status of family and on review petition. Thus, from

31/5/2016 period of about 4 months was taken in collecting data which was already on record. On 26/12/2016 Respondent No.1 asked respondent

No.2 to clarify whether Petitioners had filed any SLP/Review petition. According to petitioners this communication ignores intimation supplied on

30/9/2016 by Respondent No.2 and demonstrates non application of mind by respondent No.1. It added to avoidable delay & plight of the petitioners.

On 16/1/2017 Respondent No.2 asked Respondent No.4 to furnish details regarding the Petitioners Review Petition though the same was already

supplied. On 22/2/2017 Respondent No.2 informed Respondent No.1 that no Review/SLP was pending and petitioners disclosed that they had decided

to file Curative/SLP petition after the decision of Hon'ble the President. Because of this treatment and anxiety one of the petitioners developed chest

pain and he was admitted in prison hospital for few days. On 4/5/2017 Respondent No.1 Union of India sent its recommendation to office of Hon'ble

the President. Though Respondent No.1 had all details, it took almost 7 months even after 10/10/2016 for forwarding the same and learned counsel

Shri Chaudhary submits that there is no explanation for this delay. On 26/5/2017, Hon'ble the President rejected mercy petitions of petitioners and its

knowledge was received by the petitioners more than three weeks thereafter. Respondent No.1 sent a letter to Respondent No.2 in this respect on

6/6/2017 and on 19/6/2017, petitioners were served with said intimation.

Mr.Chaudhary, learned counsel thereafter pointed out delay in carrying out further process towards actual execution from 19/6/2017 till

27/12/2018. Respondent No.4 forwarded on 19.06.2017 a letter to Sessions Court pointing out rejection of mercy petitions and requested that Court to

pass necessary orders on death sentence. Mr. Chaudhary, Learned counsel submits that no application seeking any judicial orders was filed by

Respondent Nos.2 to 4 before the Sessions Court and sending letters or reminders on administrative side has no sanctity in law. Application under

section 413 of Cr.P.C. ought to have been moved by Respondents. He relies upon section 413 and 414 of Cr.P.C. for this purpose. Our attention is

invited to Rule 18 of Chapter XLII of Maharashtra Prison Manual which requires State Government to take steps for fixing date of execution.

We may here mention that after the argument of parties, learned counsel for the petitioners has placed on record a comprehensive chart

incorporating the dates and steps taken by Respondents. As the document came on record as part of arguments, we inquired from learned Advocate

General and learned Additional Solicitor General about correctness of facts mentioned therein. Both of them accepted that they have received this

chart and dates mentioned therein are correct. However, while going through the matter, we found that in it, from Sr. No.46 onwards there is

reference to correspondence between advocate of petitioners and jail authorities with grievance that the said Advocate did not receive requisite co-

operation as also documents and other details. As while arguing, our attention was not invited to this aspect of matter & the respondents also did not

counter it, we are not taking it into account.

On 30/10/2018 Respondent No.2 State Government asked its Law and Judiciary Department whether the date of execution should be fixed. On

12/11/2018 Law and Judiciary Department advised Respondent No.2 and pointed out that it was for the Sessions Court to issue further orders on

execution. Petitioners state that this advise does not consider above mentioned Rule 18 of Maharashtra Prison Manual. The Sessions Court at Pune

ultimately issued death warrant on 10/4/2019 scheduling the petitioners' execution on 24/6/2019. Petitioners were not given any notice of this

proceeding or of date scheduled, before Sessions Court issued the warrant. According to learned counsel, ex-parte proceedings are unconstitutional as

observed in the case of PUDR Vs. Union of India reported at 2015 Cri. L.J. 4141 by Allahabad High Court confirmed by Hon'ble Apex Court in the

case of Shabnam Vs. Union of India and Others reported at (2015) 6 SCC 70.2 The execution warrant was served upon the petitioners on 17/4/2019.

Petitioners thereafter filed present petitions on or about 2/5/2019. Petitions were placed before the Court for orders on 6/6/2019 after summer

vacation when notice was issued and made returnable on 14/6/2019.

Mr. Chaudhary, learned counsel urges that thus there are several instances of avoidable delay, non application of mind and resultant solitary

confinement suffered by the petitioners render the execution of death sentence itself unconstitutional as it is in violation of Article 21 of the

Constitution of India. Moreover the process of issuing execution warrant ex-parte and fixing date 24/6/2019 therefor is also unconstitutional. He has

relied upon some precedents to substantiate his arguments. We will look into those judgments at appropriate stage.

Mr.Kumbhakoni, learned Advocate General with Mrs. Pai has opposed the petitions on behalf of Respondent Nos.2, 3 and 4. He relies upon the

reply affidavit on behalf of Yerwada Central Prison sworn by Superintendent Umaji Pawar to urge that the petitioners were not in solitary

confinement and there is nothing like Fansi Yard in Yerwada Central Prison. The prisoners not on death roll, are also kept in high security yard where

petitioners were kept. He explains that ‘Fansi Yard’ is antiquated and colonial description of this security yard. He has also invited our attention

to description of said security yard in paragraph Nos.28 and 29 of affidavit to show that the rooms therein are always occupied by more than one

prisoner and solitary confinement is not possible therein. Prisoners mix with each other, can play in courtyard and interact with each other either in

courtyard or in corridor or varanda in front of their rooms. He submits that claim of petitioners that after judgment of Sessions Court, they are

undergoing solitary confinement is factually incorrect. Without prejudice to this factual aspect, he contends that even in law, in present facts solitary

confinement by itself is not sufficient to commute death penalty. He has shown to Court photographs and copies of certain registers to support above

contention.

On procedure to be followed by executing Court for issuing execution warrant, he submits that Sessions Court was moved on very same day on

which the Superintendent received knowledge of rejection of mercy petitions by Hon'ble the President. Thus, Respondent No.4 took necessary steps

on 19/6/2017 itself and requested the Sessions Court to proceed further in the matter of hanging of petitioners. Time of 2 years taken thereafter by the

Sessions Court cannot be therefore used against the Respondents. He attempts to distinguish judgment of Hon'ble Apex Court in Shabnam Vs. Union

of India (supra) and press into service judgment in Yakub Abdul Razak Memon Vs. State of Maharashtra reported at (2015) 9 SCC 552. Our

attention is also invited to judgment in Review Petition No.591/2014 Jagdish vs. State of Madhya Pradesh decided by Hon. three Judges Bench of the

Apex Court to show issue of the delay has been appreciated & relief came to be granted only on account of unexplained delay of exceeding 4 years

by the State of Madhya Pradesh. Taking point of delay and alleged non application of mind, he relies upon the judgment in Bikas Chatterjee Vs. Union

of India and Ors reported at (2004) 7 SCC page 634 to submit that there is always a presumption of application of mind by High Constitutional

Authorities like Hon'ble the Governor, Hon'ble the President of India. He relies upon observation in paragraph No.10 and 13 therein. He submits that

after the two very High Constitutional Authorities reject mercy petitions, scope of interference at the hands of this Court in the matter is extremely

narrow. The petitioners were informed of rejection of their appeal by Hon'ble Apex Court on 29/5/2015 itself and still they have filed their mercy

petitions on 10/7/2015. The procedure prescribed expected them to tender mercy petitions within 7 days. He has also relied upon the judgment in

Shatrughan Chauhan & Anr. Vs. Union of India and Ors. reported at (2014) 3 SCC .1 This is the judgment on which petitioners have also placed

heavy reliance. He submits that this judgment shows that when delay is/was avoidable, extraordinary or unexplained, then only Court of Law can

interfere not otherwise. He pointed out that in the present matter there is no delay either by office of the Hon'ble Governor or by the office of Hon'ble

the President. Respondent Nos.1 and 2 have attempted to place uptodate material for consideration of these authorities, and as such efforts made by

them for that purpose or then reminders sent cannot be sighted as instances of delay. He also argued that consideration of mercy petitions cannot be

dissected into stages as attempted by the Petitioners. After mercy petitions are received, application of mind begins and relevant data looked into is

also requsitioned. There is no question of any preparatory stage and stage of hearing or consideration thereafter. Various dates mentioned on record

show continuous application of mind and hence it cannot be said that there is undue or extraordinary delay. He has also invited our attention to

observation in the judgment of Hon'ble Apex Court to show how previous mercy petitions remained pending for over 4-5 years. He states that in

present situation decision on mercy petitions by office of Hon'ble the Governor and thereafter by Hon'ble the President after their respective offices

received the same cannot be said as unduly delayed. It is within reasonable time.

Dealing with contention that even after orders of Hon'ble the President there is delay in actual execution, he invited our attention to the fact that on

19/6/2017 itself deponent Shri Pawar sent necessary communication to District and Sessions Court at Pune and pointed out all relevant facts and

sought necessary further orders on death sentence. He submits that thus after writing this letter, time taken by Sessions Court and fixing of 24/6/2019

as the date for execution of death sentence are not the events controlled by Respondent No.1 and therefore there is no delay. He submits that it is not

necessary to point out date-wise correspondence in this respect and last reminder issued on 27/12/2018 which contains reference to all previous

correspondence speaks for itself.

He adds that thus respondent nos. 2, 3 and 4 have taken required steps and complied with the communication received from respondent no. 1. The

period after 19/6/2017 therefore, cannot be used by the petitioners at all.

While dealing with the contention that while deciding the mercy petitions, there has been inordinate delay, learned Advocate General states that the

period required to collect material cannot be viewed in isolation. The function is to be discharged in terms of Constitution by highest Constitutional

Authorities and the data required therefore, must be updated and resent. The justification or explanation for the time taken by the Constitutional

Authorities therefore, cannot be strictly subjected to judicial review. To drive home the submission, support is also taken from article 74(2) and article

163(3) of Constitution of India.

The delay as alleged does not exist in the present matters. The test to be applied is whether the period taken by the high constitutional authorities is

extra-ordinary, there is no explanation whatsoever for it and whether the delays were avoidable. All three factors must be cumulatively applied and

then steps taken by these Authorities and their offices need to be considered.

Our attention is invited to affidavit of Mr. Narayan Karad, Deputy Secretary, Home Department to urge that the judgment of Sessions Court

convicting the petitioners forwarded by Superintendent of Yerawada Central Prison was not an essential requirement since the evidence on record

was not only referred to in detail but also thoroughly discussed by other equally important constitutional functionary like High Court. The Judgment of

the High Court and the judgment of the Sessions Court are further confirmed by the Hon’ble Apex Court. Hence, there was no lapse in not

placing the judgment of Sessions Court before the Hon’ble Governor and the objection raised by the petitioners is too technical. The Judgment of

Hon’ble Apex Court in Shatrughan Chavan (supra), paragraphs 55 and 57 are relied upon to show that the courts of law have while selecting the

punishment and upholding the death penalty already looked into the interest of the victim. Hence, the contention that the individual facts are not

considered by the office of the Hon’ble Governor or the office of the Hon’ble President, while rejecting the mercy petitions is erroneous and

misconceived.

Our attention is invited to the fact that the criminal antecedents, financial position of family of accused persons have been verified from time to

time. Not only this, before taking the decision, up-to-date position about filing of any review petition has also been seen.

Learned Advocate General submits that the highest constitutional authorities have discharged the functions in accordance with the constitutional

mandate and there is no scope for its review.

Learned Additional Solicitor General Mr. Singh in addition to the arguments of learned Advocate General submits that the time taken by the office

of the Hon’ble President in the present matters is about 1 year and 9 days. He states that when this period is compared with the time taken in

other similar matters, it cannot be seen as exorbitant or unreasonable. Respondent no. 1 has received mercy petition on 18/5/2016 and the Hon’ble

President has taken the decision upon it on 26/5/2017. The decision was communicated to the State Government on 6/6/2017. After receipt, the

process of application of mind began and updated information was demanded from respondent no. 2. He further states that the judgments delivered by

the Hon’ble Apex Court, High Court and Sessions Court were made available for the use by the Hon’ble President. Again judgment in

Shatrughan Chauhan (supra) para 20 has been relied upon.

Because of reference by the learned ASG to the notings dated 15/11/2016 and 22/12/2016 and mention of four dates and documents dated

03/03/2017, 29/03/2017, 29/03/2017 and 02/05/2017 this Court was required to adjourn the hearing on 21/6/2019 to 25/6/2019. This has been done by a

speaking order and the execution of both the petitioners then scheduled on 24/06/2019 came to be suspended until further orders of the court in the

matter. Hearing thereafter resumed again on 25/6/2019. On that day, reply affidavit tendered by ASG in relation to the above mentioned dates was

taken on record. An immunity was also claimed in relation to the notings dated 15/11/2016 and 22/12/2016 urging that the documents termed as

“Recommendationâ€​ are the documents that constitutes the aid and advice of the Council of Ministers to the Hon’ble President of India.

After hearing resumed, learned Advocate General briefly addressed the Court and submitted that the judgment of the Sessions Court was very

much forming part of record when the Hon’ble President applied mind. He further states that in so far as the office of the Governor is concerned,

a note was prepared by the State Government on 25/01/2016 and on 27/01/2016 respondent no. 4 Superintendent sent copy of the Sessions Court

Judgment. The order rejecting the mercy petition was passed by the Governor thereafter on 27/03/2016. He submits that the judgment of the Sessions

Court therefore was looked into by the office of the Hon’ble Governor. However, upon court question, he fairly stated that there is no record with

respondent no. 2 to demonstrate that the said judgment of the Sessions Court was forwarded to Hon’ble Governor after 27/1/2016.

In connected matter i.e. Writ Petition No. 2607 of 2019, an affidavit has been filed by Shri Karad that the additional documents received thereafter

have been looked into.

He relies upon the judgment of the Hon’ble Apex Court reported at Kehar Singh Vs. Union of India reported at (1989) 1 SCC 20 4to show

that the procedure to be followed while deciding the mercy petition is in the domain of the Hon’ble President or the Hon’ble Governor and

hence, in the present facts no case for intervention is made out. He points out that in the case of Keharsing (supra), the Hon’ble President did not

go through the merits of the matter and hence, Hon’ble Apex Court took a particular view.

In reply, Advocate Chaudhary submits that by not making available the judgment of Sessions Court to the Hon’ble Governor, respondent no. 2

has prohibited him from looking into the relevant material. As such, Hon’ble Governor did not get the opportunity to look into the material which

could have prompted him to take a particular view. This itself is sufficient to vitiate the consideration of mercy petition.

He submits that the jurisdiction to be exercised in the mercy petition by the Hon’ble Governor or the Hon’ble President is distinct and the

high constitutional authorities could arrive at different finding of facts. The finding of facts recorded and maintained by the courts of law or then

punishment or its choice are therefore, not determinative and all relevant material must be placed before these authorities. He contends that the

judgment of the High Court and Sessions Court did not point out role of petitioners at all and as per guidelines which regulate exercise of jurisdiction, it

is incumbent upon the office of the Governor to find out that role. He relies upon paragraph 103 and 104 in judgment in the case of Shatrughan

Chauhan (supra).

He further submits that though the respondents claim that rejection of appeal before the Apex Court was communicated to respective petitioners

on 27/6/2015, there is no material on record to show that they were informed about their right to file mercy petition on that date. In the petition

respective petitioner has stated that they got the legal aid demanded by them in July, 2015 and thereafter mercy petitions were filed as per paragraph

241.2 in the judgment in the case of Shatrughan Chauhan (supra). It is the duty of the State Government to provide legal assistance.

Affidavit tendered by the petitioner Pradip is relied upon by him to show that the economic condition of the petitioner was well within the

knowledge of Central Government as the communication dated 30/9/2016 containing it sent by the State Government was received by the Ministry of

Home Affairs of the Respondent no.1 on 10/10/2016. He reiterates that in this situation observations in paragraph 65 of the judgment in Shatrughan

Chavan (supra) are squarely attracted and by demanding unnecessary information, time was killed thereby unconstitutionally inflicting additional

incarceration on both the petitioners. He invites attention to the guideline to argue that whenever mercy petition remains pending for more than three

months, rebuttable presumption of avoidable delay arises.

Pointing out the communication dated 19/6/2017 sent by the Superintendent of Jail, Mr. Chaudhary relies upon paragraph 16 of the judgment of

Division Bench of this Court dated 21/07/2009 in the case of Mr. Saeed Sohail Shaikh Vs. The State of Maharashtra & Ors. In Criminal Writ Petition

No. 1377 of 2008 deprecating the practice of writing letters. He also draws support from the judgment in the case of State of Mahartasthra and Ors.

Vs. Saeed Sohail Sheikh and Ors. reported at (2012) 13 SCC 192 paragraphs 22, 25, 26 and 35.

Learned counsel adds that the petitioners have unequivocally informed that they were waiting for the decisions on their mercy petitions and were

to consider filing of writ petition thereafter. The undue verification again and again in the matter therefore, has added to unconstitutional detention or

imprisonment.

He submits that in the letter dated 19/06/2017 and reminders sent thereafter, the State Government did not communicate to the Sessions Court the

desire of the petitioners to file writ petition. Their desire in second mercy petition to file review was also not communicated to Sessions Court.

Paragraph 242.11 in the case of Shatrughan Chauhan (supra) upholds the right of the petitioners to other remedies and had the petitioners been given

opportunity of hearing, they could have requested the Sessions Court accordingly and also could have sought necessary documents and guidance. The

process of issuing death warrant exparte has therefore, caused serious prejudice to them.

To demonstrate how the consideration of interest of victim is irrelevant, he relies upon paragraph 57, 60 and 64 in the case of Shatrughan Chavan

(supra). He submits that there the Hon’ble Apex Court has considered the case of victim also and still given relief to all convicts.

Issuance of exparte death warrant must result in commutation as held by the Division Bench of Allahabad High Court in the judgment in the case

of Peoples Union Democratic Rights Vs. Union of India and Ors. reported at 2015 Cri.L.J. 4141 by Allahabad High Court.

The conclusions reached in the judgment of Division Bench of Rajasthan High Court in the case of Sawai Singh Vs. State of Rajasthan reported at

(1988) 1 WLN 649 are also relied upon to buttress the contention that all four grounds raised by the petitioners need to be appreciated and their impact

jointly and severally must be evaluated.

Lastly it is pointed out that the material on record does not show that correct age of the petitioner Pradip was put before the Hon’ble

President. His correct age was 19 years on the date of commission of the offence and as such look into the wrong age by the Authorities, has resulted

in vitiating the orders refusing the mercy petition. He adds that Hon’ble Governor as also Hon’ble President have refused to exercise

jurisdiction only because the conviction and sentence was maintained by the Hon’ble Apex Court. He draws attention to relevant pages in writ

petition for this purpose.

Learned Advocate General at the end adds that the Hon’ble Apex Court has devoted almost 5 pages of its judgment to justify the punishment

of death in the present matter. Hence, even if there be some delay, the same needs to be balanced and interest of society at large cannot be allowed

to be undermined.

Perusal of the Maharashtra Prison Manual is necessary to understand the legal provisions which regulate confinement of such convicts in prison

and also their execution. Chapter XXVII in the Prison manual is about punishment and it contains Maharashtra Prison (Punishment) Rules, 1963 made

under clause 3, 4, 28 of section 59 read with section 6 and 7 of Section 46 of the Prisons Act, 1894. This chapter deals with the punishment to be

inflicted on the prisoner through separate confinement for not more than fourteen days and cellular confinement for not more than seven days has to

be under the heading minor punishment under rule 5(a). Rule 15 deals with the discipline in cells and as per rule 15(ii), strict silence is to be maintained

among all the prisoners in confinement there. As per rule 20, a prisoner in separate confinement shall not be out of sight of other prisoners and he has

to be given one hour per day for exercise and to have his meals in association with one or more other prisoners. Section II of chapter XXVII contains

non-statutory rules. There while pointing out uses to which cell may be put, vide clause (f) it is stipulated that this can be used for confinement of

prisoners condemned to death.

Chapter XXIX is on petitions and appeals of prisoners. Section (1) therein contain statutory rules. As per rule 11 (I) the Superintendent of Jail has

to at once repeat back to the State Government by telegrams communicating orders regarding petitions of mercy by way of acknowledgment of their

receipt. All such acknowledgments where sent by telegram or by express letters are to be addressed to Secretary to Government in Home

Department. Sub rule (iii) mandates insertion of words “death sentence†before addressing any telegram and express letters relating to capital

sentence.

Chapter XXII in the Prison Manual is on prisoners sentenced to death. Section (1) therein contains statutory rules. These rules are called as

Maharashtra Prisons (Prisoners sentenced to death) Rules, 1971. As per rule 5, every convict from the date of his elevation to prison has to be

confined in the cell in physical yard apart from all other prisoners as required by section 30 of the Prisons Act, 1894. As per rule 18, the date of

execution of the convict is to be fixed by the State Government if mercy petition is rejected. As per rule 21 in case the convict is physically unfit to

receive the punishment, execution cannot be carried out. Rule 22 is on subject of delay in capital sentence. This rule 22 reads as under :

“Should any extraordinary or unavoidable delay occur in carrying out a capital sentence into execution from any cause other than the submission of

an appeal or application, the Superintendent shall immediately report the circumstances to the Sessions Judge and return the original warrant either for

the issue of a fresh warrant, or for an endorsement upon the same warrant, of an order containing a definite date for carrying the postponed sentence

into effect.â€​

Section (2) contain non-statutory rules. As per rule (4) therein if the mercy petition is forwarded to the Secretary to Government in Home

Department and no reply is received within 15 days of its despatch, the concerned Superintendent of Jail has to telegraph to the Secretary drawing his

attention to the said fact. However, in no case he can carry out the execution before receipt of reply from the State Government. Non-statutory rule

(7) stipulates that where mere act of moving the prisoner from his bed in hospital and placing him in an erect position on the scaffold .might in itself be

sufficient to cause death, execution of death sentence shall be postponed on medical grounds.

Though respective counsel have invited our attention to various judgments, we find that the judgment of Hon’ble Apex Court in the case of

Shatrughan Chavan (supra) contains necessary law on the subject. We may also point out that the Hon’ble three Judges of Apex court while

deciding Criminal Appeal No. 804 of 2019 on 24/4/2019 have reiterated this position. Attention can also be invited to the judgment dated 21/2/2019

delivered by Hon’ble three Judges of Apex Court in the case of Jagdish Vs. State of Madhya Pradesh in Review Petition No. 591 of 2014.

In Review Petition No. 591 of 2014, Jagdish Vs. State of M.P., the mercy petition was filed on 13/10/2009 and it was rejected by the President of

India on 16/7/2014. Because of this long period, petitioners requested for commutation of death sentence to life imprisonment. They also sought

review of the judgment of the Hon’ble Apex Court dated 18/09/2009 upholding the judgment of the trial court and the judgment of High Court.

Hon’ble Apex Court has from paragraph 5 onwards considered the issue of delay in dealing with the mercy petition. The judgment of

constitution Bench in V. Sriharan @ Murugan Vs. Union of India reported at (2014) 4 SCC 242 and other judgment in case of Ajaykumar Pal Vs.

Union of India and another reported at 2015 (2) SCC 478 are considered. Hon’ble Apex Court found that the applicants before it filed mercy

petition addressed to the President of India and the Governor of M.P. through jail authorities on 13/10/2009. This application was forwarded by the

State of M.P. to Ministry of Home Affairs on 15/10/2013 i.e. after more than 4 years. The Ministry of Home Affairs called for some records from the

State of M.P. on 20/11/2013 which were supplied on 12/12/2013. The file was then forwarded to Hon’ble President of India on 02/04/2014. It was

returned to Ministry of Home Affairs for reconsideration and resubmitted to the President of India on 07/07/2014. Finally the mercy petition was

rejected on 16/7/2014, Hon’ble Apex Court in Paragraph 8 finds that in so far as Government of India or the Secretariat of the President of India

is concerned, there was no delay and the mercy petition was dealt with expeditiously. However, State of M.P. gave no explanation for the delay of

more than 4 years in forwarding the mercy petition. This delay was unexplained as Madhya Pradesh Government did not file any counter affidavit in

that respect. Hon’ble Apex Court therefore, found the delay unacceptable and in paragraph 12 found that it was not a fit case where the death

sentence should be executed and accordingly commuted it to that of life. However, as six innocent lives were lost and the crime was brutal,

Hon’ble Apex Court directed that life imprisonment would run for the entire remaining life of the petitioner and he shall not be released till his

death.

In Criminal Appeal No.804 of 2019 (Union of India and Ors. Vs. Dharam Pal) decided on 24/4/2019, the High Court had commuted the death

sentence to life imprisonment and appeal before the Hon’ble Apex Court was preferred by Union of India against it. Respondent Dharmpal was in

relation to earlier incident convicted under section 376/452 IPC and sentenced to rigorous imprisonment for ten years. As the appeal against it was

admitted by the High Court, he was released on bail. While on bail, on 10/6/1993 at about 3.30 at morning, Dharampal and his brother murdered 5

persons who happen to be family members of prosecutrix in earlier matter.

In the trial for these murders, Sessions Court sentenced both the brothers to death on 5/5/1997. High Court confirmed it on 29/9/1998. Accused

then approached Hon’ble Apex Court and Hon’ble Apex Court commuted brother’s death sentence into one for life imprisonment and

maintained death sentence of respondent Dharampal. This judgment of the Hon’ble Apex Court is dated 18/3/1999.

Respondent Dharampal then sent mercy petition before the Governor of State of Haryana which came to be rejected and on 2/11/1999 he sought

pardon from the President of India. President of India rejected the same on 25/3/2013. Thus there was delay of about 13 years and 5 months in it. In

the meanwhile Dharmpal’s appeal in the High Court challenging his conviction under section 376/452 IPC was allowed and he was acquitted on

19/11/2003. Dharampal then approached the High Court for commuting his death sentence pointing out the changed circumstances. High Court found

that the fundamental right of Dharampal was violated and hence, commuted his death sentence to life imprisonment.

The findings of Hon’ble Apex Court in Paragraph 8 show that Dharampal remained in solitary confinement for a period of 18 years and had

undergone imprisonment for a total period of more than 25 years. Hon’ble Apex Court also found that his acquittal by High Court on 19/11/2003

was not brought to the notice of the President while deciding the mercy petition. Hon’ble Apex Court found in paragraph 11 that out of total period

of 25 years spent in jail, for about 18 years, he was in solitary confinement and such confinement prior to disposal of the mercy petition was per se

illegal and it amounted to separate and additional punishment not authorized by law. Hon’ble Apex Court pointed out section 30 of the Prisons Act,

1894 and paragraph 89 to 91 and 110 to 113 of its constitution bench judgment in the case of Sunil Batra Vs. Delhi Administration (1978) 4 SCC 494.

The words “Prisoners under the sentence of death†employed under section 30(1) have been interpreted in the later judgment. Hon’ble Apex

Court found that till mercy petition before the Governor or the President is rejected, such convict cannot be said to be “under the sentence of

deathâ€. It also points out the judgment in the case of Shatrughna Chavan Vs. Union of India mentioned supra. This judgment takes a note of the

Constitution Bench Judgment in the case of Sunil Batra (supra) and then inT riveniben Vs. State of Gujarat, 1989 (1) SCC 678. In Triveniben’s

case, Hon’ble Apex Court finds that the solitary confinement is contrary to law laid down in Sunil Batra Vs. Delhi Administration (supra) and

amounts to inflicting additional and separate punishment not authorized by law.

In paragraph 13 in this judgment, challenge to unexplained and inordinate delay in disposing of the mercy petition by the President has been looked

into. The important observations contained in paragraph 19, 45, 47, 48, 49, 244 and 245 in Shatrughna Chauhan’s case (supra) are reproduced and

in paragraph 14, Hon’ble Larger Bench found that the delay coupled with the non-submission of fact of acquittal of Dharampal before the

President necessitated commuting the death sentence into life imprisonment. It held that on receipt of mercy petition, the department concerned has to

call for all records and material connected with the conviction and the judgments of the courts as well as other relevant material needed to be placed

before the Hon’ble President. Hon’ble Apex Court found that while commuting death sentence of brother of Dharampal to life imprisonment

and upholding death sentence of Dharampal on 18/3/1999, it had looked into conviction of Dharampal in rape case by the Sessions Court in Sessions

Case No. 11 of 1991. Hon’ble Apex Court therefore, considering the facts and circumstances, upheld the order of High Court commuting the

death penalty of the respondent to life imprisonment and in the circumstances before it, directed his release after completion of 35 years of actual

imprisonment including the period already undergone by him. In the light of these judgments, we find that the consideration of length of all other

judgments cited by the respective counsel before us is not necessary.

Coming back to the judgment of Hon’ble Apex Court in Shatgughan Chauhan (supra), it can be seen that this judgment considers delay,

insanity, solitary confinement, judgments declared per incuriuam and the procedural lapses as the supervening circumstances. Hon’ble Apex court

discussed them distinctively to arrive at the conclusion whether the circumstances exclusively or together warrant the commutation of death sentence

into life imprisonment. Delay is supervening circumstances as discussed in paragraphs 30 to 78 of this judgment. In Paragraph 31, the Hon’ble

Apex Court points out that the petition rejected by the Government is then preferred before Hon’ble President as mercy petition. The mercy

petition received by the President’s office is then forwarded to Ministry of Home Affairs. Such mercy petition consisted of one or two pages

giving grounds for mercy. The other documents like copy of judgments of the trial court, High Court and the Supreme Court are then requested from

the State Government. The documents giving details of the decision taken by the Governor under Article 161, copy of records of the case, nominal

role of the convict, his health status and relied documents are gathered by the Ministry of Home Affairs. In Paragraph 55, Hon’ble Apex Court

observes that though guidelines to define the contours of power under Articles 72/161 cannot be laid down in the form of a circular, the Union

Government has set out certain norms which are as under :

“55.1 Personality of the accused (such as age, sex or mental deficiency) or circumstances of the case (such as provocation or similar justification);

55.2 Cases in which the appellate Court expressed doubt as to the reliability of evidence but has nevertheless decided on conviction;

55.3 Cases where it is alleged that fresh evidence is obtainable mainly with a view to see whether fresh enquiry is justified;

55.4 Where the High Court on appeal reversed acquittal or on an appeal enhanced the sentence;

55.5 Is there any difference of opinion in the Bench of High Court Judges necessitating reference to a larger Bench;

55.6 Consideration of evidence in fixation of responsibility in gang murder case;

55.7 Long delays in investigation and trial etc.â€​

In Paragraph 34, the contention of convict that he is entitled to approach the Hon’ble Apex Court in writ petition under Article 32 of

Constitution, when he is aggrieved by the action on his mercy petition, various earlier judgments have been looked into including the judgment in the

case of Shersingh Vs. State of Punjab reported at (1983) 2 SCC 344 . In the said decision, Hon’ble three Judges held that the condemned prisoner

has a right to fair procedure at all the stages, trial, sentence and incarceration then delay alone is not good enough for commutation. Hon’ble

Larger Bench in Shatrughna Chavan in paragraph 43 clarified that except the ratio relating to delay exceeding two years in execution of sentence of

death, all other propositions in the case of T.V. Vatheeswaran Vs. State of Tamil Nadu (1983) 2 SCC 68 still hold good. In Paragraph 44 Hon’ble

Apex Court states that undue delay entitles the condemned prisoners to approach Hon’ble Supreme Court. The Apex Court may consider the

question of inordinate delay to examine whether the punishment need to be altered. In paragraph 45, adverse physical conditions and psychological

stress on the convict because of agonizing delay has been pointed out. In paragraph 47, Hon’ble Apex Court observes that it is incumbent on the

authorities to dispose of the mercy petitions expeditiously. Though no time limit can be fixed for the Governor or the President, it is the duty of the

executive to expedite the matter at all stages namely calling for records, orders and the documents filed in court, preparation of note for approval of

the Minister concerned and ultimate decision of the constitutional authority which invites attention to the judgment in the case of Triveniben Vs. State

of Gujarat (supra) to point out that the prolonged delay is an important and relevant consideration for determining whether the sentence should be

allowed to be executed or not. In Paragraph 48, this Larger Bench holds that if there is undue, unexplained and inordinate delay in execution due to

pendency of mercy petitions or the executive as well as constitutional authorities have failed to take note of the relevant aspects, it can under Article

32, hear the grievance of the convict and commute the death sentence into life imprisonment on that ground alone. However, such delay must not be

caused by or at the instance of the convict. In Paragraph 49, Hon’ble Apex Court holds that the procedure prescribed by law which deprives a

person of his life and liberty, must be just, fair and reasonable and such procedure mandates humane conditions of detention preventive or punitive.

Article 21 protection does not come to an end with pronouncing of punishment but extends to the stage of execution and prolonged delay in execution

of death sentence has a dehumanizing effect. It emphatically observes that the delay caused by certain circumstances beyond prisoner’s control,

mandates the commutation of death sentence. The appropriate relief is to vacate the death sentence and it again relies upon and draws support from

its earlier judgment in the case of T.V. Vatheeswaran (supra). In paragraph 50, it considers the argument of Union of India that when the delay

caused seems undue, the matter be remanded back to the executive and the decision of commutation of sentence must not be taken in the judicial

side. Hon’ble Apex Court observes that the concept of supervening events judicially evolved does not in any way depend upon the concept or

power of judicial review and the death sentences have been commuted merely on the basis of supervening events when article 21 has been found to

be breached. It mentions that there was no question of resorting to power of judicial review, but protection of fundamental rights and as such there is

no scope for remanding the matter for consideration as the court is the custodian and enforcer of fundamental rights and final interpreter of the

constitution.

In Paragraph 54, it reiterates that no time limit can be set for the President or the Governor while observing that the mercy petitions can be

disposed of at much faster pace. In Paragraph 56 it is reiterated that the guidelines and scope of power set out by it show that it has extra ordinary

power not limited by judicial determination of the case and is not to be exercised lightly or as a matter of course. In paragraph 57, rights of victim or

family of the deceased have also taken a note of and it is stated that the same form part of sentencing process. Hon’ble Apex Court observes that

Article 21 is the paramount principle on which rights of the convict are based and it needs to be considered along with the elements which form part of

sentencing process. In paragraph 60, Hon’ble Apex Court states that there are two distinct backgrounds and in scenario before punishment,

petitioners before it were the persons accused of the offence. In this proceeding, sentence of death was imposed upon them. In the latter scenario,

petitioners approached it as victims of violation of guaranteed fundamental rights. It points out that under Article 32, their cases on merits could not

have been reopened but then undue, inordinate and unreasonable delay in execution of death sentence certainly results in torture which is violation of

Article 21 and entails as the ground for commutation of sentence. In paragraph 64, Hon’ble Apex Court observes as under :

“64. From the analysis of the arguments of both the counsel, we are of the view that only delay which could not have been avoided even if the

matter was proceeded with a sense of urgency or was caused in essential preparations for execution of sentence may be the relevant factors under

such petitions in Article 32. Considerations such as the gravity of the crime, extraordinary cruelty involved therein or some horrible consequences for

society caused by the offence are not relevant after the Constitution Bench ruled in Bachan Singh vs. State of Punjab (1980) 2 SCC 684 that the

sentence of death can only be imposed in the rarest of rare cases. Meaning, of course, all death sentences imposed are impliedly the most heinous and

barbaric and rarest of its kind. The legal effect of the extraordinary depravity of the offence exhausts itself when court sentences the person to death

for that offence. Law does not prescribe an additional period of imprisonment in addition to the sentence of death for any such exceptional depravity

involved in the offence. “

It then proceeds to point out unconstitutionality of additional incarceration is itself inexorable and must not be treated as dispensable through a

judicial decision.

In Paragraph 100, after referring to the procedure of Ministry of Home Affairs of Government of India, Hon’ble Apex Court takes a note of

the fact that at every stage, mercy petition has to be expedited and there cannot be any delay at the instance of the officers, particularly, the

Superintendent of Jail. In paragraph 103, Hon’ble Apex Court points out that after receipt of mercy petition, the department concerned has to call

for all the records/material connected with the conviction and calling for piecemeal records instead of all the materials connected with the conviction

should be deprecated. It is incumbent on the part of the Home Ministry to place all the material before the President/Governor.

Hon'ble Apex Court thereafter proceeds to apply above legal principle to various writ petitions presented to it. In paragraph No.117 Hon'ble Apex

Court has given details of time taken and stages in a chart. In paragraph 111 it finds that there was no explanation for delay of about 5 months in

sending the papers to Respondent No.1 and it found that Respondent No.2 sent letter to respondent No.1 seeking details about stages of mercy

petition. 12 reminders between 17/1/2003 to 14/1/2005 were sent. Chronology therefore shows that the question whether there is inordinate delay or

not must be considered in facts and circumstances of each case. It is found that for certain periods there was no explanation. The relevant charts

case wise in this respect are contained in subsequent part of the judgment. In paragraph 223 delay of about 1 year by office of the Hon'ble the

President in disposal of mercy petition is not found excessive.

In paragraph 240 Hon'ble Apex Court pointed out that protection of Article 21 is available to every prisoner including death roll prisoners till the

very last breath of their lives and in paragraph No.26, the Hon'ble Apex Court declares that it would protect that right even if noose is being tied on

such prisoners neck.

In matter at hand, dispute about date on which the order of Hon'ble Apex Court was communicated to the petitioners is not very relevant. Though

Petitioners claim that the same was communicated to them belatedly, in mercy petition forwarded to Hon'ble the Governor on 10/7/2015 they mention

that the copy of judgment delivered by Hon'ble Apex Court on 8/5/2015 was received by them on 29/5/2015. They sought legal aid on 2/7/2015 and on

6/7/2015 advocate (appointed) visited them in jail. Copy of judgment of Hon'ble Apex Court was given to them on 7/7/2015 mercy petitions were then

drafted and sent on 10/7/2015 to Hon'ble the Governor.

Actual forwarding of mercy petition is on 16/7/2015. Respondent No.4 Superintendent of Jail however then did not forward the judgment of

Sessions Court. He sent it on 27/1/2016. Such piecemeal forwarding is in breach of the law as laid down by the Hon. Apex Court.

Before receipt of mercy petitions i.e. 24/6/2015 respondent No.4 Superintendent asked Talegaon Police Station to sent English translation of police

diary, short crime history in English, first information report, dying declaration and the charge and reasons for commitment. It appears that these

documents were not received till 1/2/2016 and on 1/2/2016 i.e. almost after 8 months, Respondent No.4 sent reminder to Talegaon Police Station in

this respect. This again shows piecemeal collection of the papers.

In forwarding letter dated 16/7/2015 the Superintendent has informed Home Department of Maharashtra Government that mercy petitions were

sent with 7 documents. Document at Sr. No.5 is a copy of warrant of conviction and operative order. He has mentioned there that after receipt of

copy of judgment, the same would be supplied. He does not there mention the documents sought for by him on 24/6/2015.

Reminder sent by him to Senior Police Inspector of Talegaon Police Station dated 1/2/2016 is the first or last reminder thereafter. It pointed out

mercy petitions and need to send requisite information to the State Government. It also mentions that information received from Court was already

furnished to the State Government It again reiterates & describes the information/documents sought for. The information sought for is English

translation of police diary, short crime history in English, First Information Report, dying declaration and charge and reasons for commitment.

The Ministry of Home of State Government has in the meanwhile proceeded further and prepared a note. Note prepared by Desk Officer is of

25/1/2016. It is signed by various officers in hierarchy and then is signed by the Chief Minister on 28/1/2016. It is signed by Hon'ble the Governor on

20/3/2016 and this rejection is intimated to Home Department by office of Hon'ble the Governor on 29/3/2016.

Thus, papers which were not received till 1/2/2016 but felt necessary by State Government for consideration of mercy petitions, were never

presented to the office of Hon'ble the Governor.

The relevant material which needs to be looked into by the office of Hon'ble the Governor shows the age of mercy petitioner (convict) as one of

the relevant consideration. The documents received by Home Ministry by hand delivery from respondent No.4-Superintendent are mentioned in letter

dated 27/1/2016 at Annexure-IV with the petition. In this document age of petitioner Pradeep is mentioned as 24 years and age of Petitioner

Purshottam is mentioned as 30 years This age is as on date of communication. It is not in dispute that Pradeep was 19 years 2 months old on the date

of commission of crime.

Hon'ble the Governor of Maharashtra rejected Petitioners mercy petitions on 29/3/2016. Department of Home of State informed this to the

Superintendent of Jail on 6/4/2016. By this communication Respondent No.2 also asked said superintendent (Respondent No.4) to furnish updated

nominal roll, medical reports and criminal background reports of the petitioners for presenting the mercy petitions to Hon'ble the President. The order

of Hon'ble the Governor was communicated to the petitioners on 11/4/2016.

Petitioners claim that documents like nominal roll, medical report and criminal antecedents were relevant even when Hon'ble the Governor decided

mercy petitions and that information was not sought for then. According to them this information was supplied by Talegaon Police Station for the first

time on 16/4/2016 i.e. after decision of Hon'ble the Governor.

In this respect perusal of affidavits in reply by the State Government and by Superintendent of Prisons is important. Reply on behalf of the State

Government is sworn by Shri Narayan Karad, Deputy Secretary Home Department (Prison). In paragraph 3 of the said reply State Government

pointed out that mercy petitions forwarded by Superintendent of Jail to the Principal Secretary of Home Department were received by State

Government on 20/7/2015. On 17/8/2015 a letter was sent to Additional Director General (Prison), Pune and to Superintendent of Jail seeking

information whether Review Petitions were filed by the Petitioners before Hon'ble Supreme Court or not. Thus, first date on which mercy petitions

were taken up is after about 4 weeks. Reason for seeking said information is statement given by both the petitioners in writing on 1/6/2015 that they

intended to file again a writ petition in the Supreme Court. According to Respondent No.2, petitioners wanted to express that they were filing Review

Petitions. On 26/8/2015 Additional Director General (Prison), Pune addressed a letter to Home Department and it was received on 28/8/2015

informing that no review petition was filed till 22/8/2015 by the convicts. All the papers and material was then thoroughly examined at various levels as

per hierarchy and the same were then submitted to Hon'ble the Governor for appropriate consideration. This date has not been disclosed.

It is submitted that on 29/3/2016 the Governor rejected those mercy petitions. The fact of Superintendent of Yerwada Prison submitting more

details is not relevant at this stage when delay only is to be examined. However, furnishing of details on 16/4/2016 by him has not been disputed.

Thus, mercy petitions received by Superintendent of Jail on 10/7/2015 have been decided by Hon'ble the Governor on 29/3/2016.

Perusal of affidavit of Superintendent of Yerwada Central Prison reveals that his affidavit is on behalf of Respondent Nos.3 and 4. He asserts that

decision of Hon'ble Apex Court dismissing Criminal Appeal of the Petitioners was received by him on 28/5/2015 and it was communicated to the

petitioners on 29/5/2015. Receipt of mercy petitions on 10/7/2015 and its forwarding to Home Department on 16/7/2015 is not in dispute. It is

submitted that this letter was received by the State Government on 20/7/2015. The letter dated 17/8/2015 seeking updated information and reply by the

Superintendent thereto is again admitted.

Superintendent pointed out that judgment of Sessions Court along with other documents pertaining to said proceeding before Trial Court were

received by him and without making any assessment about relevancy thereof Superintendent swiftly forwarded judgment of Sessions Court to Home

Department on 27/1/2016. This judgment ought to have accompanied the mercy petitions only. It shows that there is time gap of 4 months & 10 days

in the matter. It is further stated that because of need to ensure that all documents are forwarded by his office, on 1/2/2016 he requested Talegaon

Police to send copy of police diary, short crime history and other material to Home Department of Government of Maharashtra directly. He then

states that communication of rejection of mercy petitions was received on 9/4/2016 by him and it was communicated on 11/4/2016 to both the

convicts/petitioners.

About letter dated 6/4/2016 on need to furnish updated nominal roll, medical report and criminal antecedents, he choose to rely upon records and

submitted that details of updated information were supplied on 16/4/2016 and the same were received by the Home Department of State on 26/4/2016.

His affidavit thereafter is on events which transpired during pendency of mercy petitions before Hon'ble the President of India.

Discussion undertaken by us supra shows that no time limit can be prescribed for taking of decision by Hon'ble the Governor. Affidavit submitted

by the Respondent Nos.2, 3 and 4 are conspicuously silent about the exact date when mercy petitions were actually placed before Hon'ble the

Governor by the Home Department. It is vaguely mentioned that the mercy petitions were then processed at various levels as per hierarchy and it is

obviously after 28/8/2015.

Document dated 25/1/2016 submitted by the Home Department to Hon'ble the Governor is placed at Annexure-F with the petition. It is a note on

mercy petition filed on 10/7/2015 by convicts. This note starts from brief mentioning of facts, result in Sessions Trial, result in Confirmation Case

No.1/2012 and then judgment of Hon'ble Apex Court dated 8/5/2015. In paragraph 5, it mentions opinion expressed by Superintendent of Jail and

additional DIG (Prison) not to commute death sentence. It then mentions Article 161 of the Constitution of India and then need to present mercy

petitions to Hon'ble the President in case it is rejected by Hon'ble the Governor. The procedure stipulated in guidelines of the Central Government is

pointed out in paragraph No.7 and, thereafter Article 72 has been reproduced. In paragraph thereafter the note states that looking into what Hon'ble

Apex Court has said in the matter it would not be appropriate to commute death sentence. The Desk Officer therefore states that with this opinion of

the Government, there should be no objection to place the matter before Hon'ble the Governor under Article 161 of the Constitution of India. This note

dated 25/1/2016 is signed by the Principal Secretary (Appeals and Security) on 27/1/2016. The said Authority upon taking into consideration what

Hon'ble Apex Court has said, finds that it would not be appropriate to commute death sentence.

Section Officer has placed this note before the Principal Secretary. Who on 27/1/2016 marks it to Additional Chief Secretary (Home) for

approving portion 'A'. Additional Chief Secretary (Home) on 28/1/2016 marks it to the Hon'ble Chief Minister and after signature of Hon'ble Chief

Minister, it is submitted to office of Hon'ble the Governor on 28/1/2016. Thus, the mercy petition received by Department of Home of State of

Maharashtra on 20/7/2015 is placed before the Hon'ble the Governor on 28/1/2016 for the first time after almost 6 months.

After communication of order of Hon'ble the Governor dated 29/3/2016 to Petitioners on 11/4/2016, the other segment of alleged “delayâ€

begins. The next period to be looked into is in deciding mercy petitions preferred under Article 72 of the Constitution of India. The order of Hon'ble the

Governor is informed to Respondent Nos.3 and 4 by the State Government on 6/4/2016 and simultaneously they also seek updated documents in

relation to nominal roll, medical report and criminal background form Respondent No.4. Respondent No.3 forwarded a remainder for the purpose on

13/4/2016 to Respondent No.4. Respondent No.4 had on 12/4/2016 itself sought details from Talegoan Police Station. Reply is submitted by Talegaon

Police Station on 16/4/2016 and the Respondent No.4 immediately sent it to the Home Department of Government of Maharashtra. Home

Department received it on 26/4/2016.

Petitioners state that on 28/4/2016 Respondent No.2 State Government forwarded their mercy petitions to Union of India and this fact is admitted

in reply affidavit by respondent No.2. He also states that their letter dated 28/4/2016 was received by the Minister of Home Affairs Department of

India on 13/5/2016. It is not in dispute that on 31/5/2016 Respondent No.1 sought past criminal history, economic condition of family and information

about filing of Review Petition by convicts. Home Department of Government of Maharashtra received this letter on 22/6/2016. In the meanwhile the

Minister of Home Affairs Central Government sent remainder dated 15/6/2016 and according to Respondent No.2 this reminder is dated 17/6/2016

which is received on 22/7/2016. Union of India however has submitted that this first reminder is dated 15/6/2016. It forwarded second reminder on

22/7/2016 and thereafter third reminder on 6/9/2016. State Government has pointed out that reminder dated 22/7/2016 was received by it on 9/8/2016.

State Government on affidavit discloses that it proceeded to inquire and on 9/8/2016 it requested Respondent No.4 Superintendent for information

pertaining to past criminal history, economic condition of the family and about filing of Review Petition. Thus, from 22/6/2016 till 9/8/2016 Ministry of

Home, Government of Maharashtra has not taken any action on communicated dated 31/5/2016 sent by Respondent No.1. It had received the

remainder thereafter and when it received second reminder, it proceeded to ask for information.

Reply affidavit of State Government shows that on 9/9/2016 Superintendent of Yerwada Central Prison wrote to State Home Department pointing

out that no Review Petition was filed before Hon'ble Apex Court. In paragraph No.11 of reply affidavit the State Government has disclosed that the

information regarding past criminal history and economic condition of family was called for from Sr. Police Inspector vide letter dated 17/9/2016. That

information was sent by Talegaon Police on 20/9/2016 and it was communicated to the Government of India on 30/9/2016. State Government

therefore has asserted that the Home Department of Government of Maharashtra provided all the necessary details as requested by Government of

India by 30/9/2016. Thus, after 4 months (delay) the request made by the Central Government on 31.5 2016 was met with.

After this date “30/9/2016†the next date pointed out by Respondent No. 1 is 26/12/2016. There is gap (delay) of more that 2 months & 25

days in the meanwhile. Other Respondents also pointed out 26/12/2016 as the date on which request was made to clarify the position regarding

intention of convicts to file Review/SLP before Hon'ble Apex Court. Annexure V is that document. On it under secretary of Respondent 1 Union has

put date 26/12/2016 while on top on right hand side, month printed is November 2016. The State Government received it on 2/1/2017 and on 16/1/2017

sent a letter to Superintendent of Yerwada Central Prison (Respondent No.4) and Additional Director General of Prison (Respondent No.3) seeking

information. Respondent No.4 forwarded that information on 7/2/1017 to the Home Minister, Government of Maharashtra who communicated the

same to Central Home Minister on 22/2/2017 confirming that the convicts have decided to file Curative/Review Petition after decision of Hon'ble the

President on their mercy petitions. Thus the State machinery has taken time of about 1 month & 20 days for this. Had entire information been

demanded by the respondent 1 in one stroke & not piecemeal, the entire period from 31/05/2016 could have been avoided.

Concept like telegram or express letters used years ago show the need of utmost speed & hence use of fastest mode of communication then

available. Now it has to be E-mail, Fax or Telephone. Not resorting to these devises in digital era would be to deliberately delay the exercise or to

derail it. It would be an instance of avoidable delay.

Here we have to consider a convict to be hanged & he is not concerned with the constitutional functionary which has caused delay or contributed

to it. When the protection accorded by Aet. 21 of the Constitution of India is at stake, the Executive, Court of Law or the Governor/President stand at

same pedestal. Shatrughan Chauhan’s case (supra) lays down “Long delays in investigation and trial etc.†also as one of the norms relevant

for commutation. Thus Delay by any arm of the State would be against his fundamental right. Extra or additional punishment resulting from avoidable

delay can not be legalized because it is on account of undue time taken by the Constitutional Functionary. Such additional punishment is

unconstitutional in all circumstances & contingencies. Quantum or period thereof is also not very material.

Respondent no. 1 Union of India has during the hearing filed additional affidavit and in it has pointed out three dates. First of these dates is

3/3/2017 when the Under Secretary signed the recommendation and marked it to the Joint Secretary (Judicial). The next date is 29/3/2017 when the

Joint Secretary prepared self contained recommendation and forwarded it to the Minister of States (Home) and the Home Minister for Government of

India. On 04/05/2017, the Home Minister after agreeing with the recommendations cleared it. The summarry was then prepared for the Hon’ble

President of India and it was also signed by the Hon’ble Home Minister. As these events are after the information forwarded by the State

Government on 22/2/2017, the same are only relevant. This development shows that the note to be placed along with the Mercy Petition before the

Hon’ble President was prepared on 4/5/2017. In the affidavit filed on record earlier, respondent no.1 has not given these three developments.

However, forwarding of proposal to the Hon’ble President of India on 04/05/2017 is very much mentioned there in paragraph no. 6.

Thus the mercy petition of petitioners sent by respondent no. 2 on 28/4/2016 goes to Hon’ble President only on 04/05/2017. The Hon’ble

President has taken the decision upon it on 26/5/2017 and rejected it. This rejection has been communicated to the petitioners on 19/6/2017. The file

after rejection is received by the Ministry of Home Affairs on 30/5/2017 and then the decision is communicated to the State Government on 6/6/2017.

Respondent no.2 in paragraph 14 and 15 of the affidavit states that this rejection was intimated to respondent no.4 on 19/6/2017 who in turn

communicated it to the petitioners on the same day.

The other part of delay is after this rejection in actual execution of the penalty. Respondent nos.2 to 4 state that time and again they informed and

reminded to the Sessions Court the fact that the convicts have exhausted all their remedies and hence, further orders to be issued in regard to the

death penalty. They point out that these communications have been sent on 19/6/2017, 10/08/2017, 29/08/2017, 05/10/2017, 18/07/2018, 29/08/2018 and

27/12/2018. These respondents also show that the copies of these letters are given to Sessions Court, Registrar of Bombay High Court, Registrar of

Supreme Court, Principal Secretary, Home Department (Prison), Additional Director General of Prisons and Deputy Inspector General of Prisons.

The first letter dated 19/6/2017 and last one dated 27/12/2018 are also annexed with the reply affidavit. In the last letter, reference is also made to the

informal instructions issued by the L & J.D. department and request is made to pass appropriate orders for execution of death sentence.

The discussion and development noted supra show that when note dated 25/1/2016 was prepared and placed before Hon'ble the Governor, the

judgment delivered by Sessions Court was not part of record of mercy petitions. The documents like English translation of police diary, short crime

history in English, First Information Report, dying declaration and the charge and the reasons for commitment. which were demanded on 24/6/2015

again did not form part of it.

The records to be submitted to the Hon'ble the President was not complete till 6/3/2017 and information was demanded by Respondent no. 1 on

31/5/2016 itself. This information is furnished and communication is complied with by Respondent No.2 State on 22/2/2017. These events &

developments have been rightly pressed into service to urge that there has been avoidable delay.

In most of the letters exchanged between respondents, the words “most urgent†or “death penalty†are printed at top. However, it

appears that the matter was not given attention which it deserved. Before us, it has been demonstrated that age of Pradeep on the date of commission

of offence was 19 years and 2 months. This age on the date of commission of offence is not expressly pointed out either to Hon'ble the Governor or

Hon'ble the President.

Procedure regulating mercy petitions in case of death sentence prescribed by Ministry of Home Affairs states that the mercy petitions need to be

forwarded expeditiously along with records and observations of the Secretary of Government of India with comments of forwarding authorities in

respect of grounds, If any mercy petition was previously rejected by Hon'ble the Governor, brief reasons therefor are also to be communicated. As

per clause (vi), upon receipt of the orders of Hon'ble the President, acknowledgment shall be sent to the Secretary of Government of India and if

petition is rejected, the rejection has to be communicated by express letter. Instructions relating to duties of Superintendent of jail in connection with

mercy petitions show that the petitions preferred by convicts are to be forwarded to the State Government at once and simultaneously telegraph

containing its substance, requesting order whether execution should be postponed is also to be sent. Pending reply to this telegraph, sentence is not to

be carried out. If said mercy petition is received by noon of day preceding the day fixed for execution, the same also has to be forwarded at once.

State Government has to forward telegraph stating that execution can be carried out unless orders contrary are sent. This procedure therefore show

the precedence and priority given to consideration of mercy petition.

In facts before us though mercy petition came to be filed more than 7 days after communication of orders of Hon'ble Apex Court, the same was

forwarded on 16/7/2015 with the documents like nominal roll, physical and metal health report and crime summary. The documents demanded by

Respondent No.4 from Talegaon Police are not argued to be irrelevant, and infact those documents including judgment of Sessions Court did not enter

the process of consideration by Hon'ble the Governor. Period from 16/7/2015 till 27/1/2016 to complete the preliminary exercise cannot be viewed as

reasonable period taken by Respondent No.2 in the matter.

Respondent No.2 has on 6/4/2016 called for updated documents from Respondent No.4 as mercy petitions of convicts were to be forwarded to

Hon'ble the President. Thesee updated documents are forwarded on 16/4/2016 by Respondent No.4 to Respondent No.2. On 31/5/2016, Respondent

No.1 demanded documents on three points from Respondent No.2. Said demand of three documents/ information was fulfilled on 22/2/2017.

The convicts before us are not concerned with finding out whether it is Respondent No.1 or then Respondent No.2 who are at fault. Mercy

petitions filed by them have remained pending from 10/7/2015 till 26/5/2017. The procedure contained in instructions issued by Ministry of Home

Affairs Union of India or then under Maharashtra Prison Manual has thus not been followed expediently. The time taken by Hon'ble the Governor or

by Hon'ble the President of India after the papers were actually submitted to them is small. After receipt of note dated 27/1/2016, Hon'ble the

Governor has rejected the mercy petitions within a period of 2 months. Similarly, after receipt of recommendation by Home Minister on 2/5/2017 file

was sent to Hon'ble the President on 9/5/2017 and Secretariat of Hon'ble the President received it on 12/5/2017. Hon'ble the President of India

rejected the mercy petitions on 26/5/2017. Thus, Hon'ble the President has taken decision in period of less then one month after receipt of mercy

petitions.

Even if the exercise of the consideration or application of mind is presumed to have commenced on dates on which the respective departments got

necessary papers to draft an advisory, still the period spent in making available those documents can not be seen as the just period. The authoritie

are/were awre of the prescribed procedural norms & the importance of time & can not indulge into avoidable correspondence.

The procedural delay noted by us (supra) till actual presentation of mercy petitions before High Constitutional Authorities therefore show

disregard to its own instructions by Respondent No.2 as also by Respondent No.1. Judgment of Hon'ble Apex Court in case of Shatrughan Chauhan

(supra) is therefore squarely attracted. We find that there has been undue and unexplained delay both by Respondent No.3 and Respondent No.1 in

processing the mercy petitions.

We have also taken note of the criteria which Hon'ble Apex Court has mentioned in paragraph 55 of its judgment. The age and health of convict

is therefore one of the criteria to be looked into by the Constitutional Authorities. Long delays in investigation and trial is also a relevant circumstance.

The incident of crime has occurred on 1/11/2007. Sessions Court had delivered judgment in Sessions Case No.284/2008 on 20/3/2012 which was

maintained by this Court by its judgment delivered in Confirmation Case No.1/2012 and connected Appeals on 25/9/2012. Thus, there was period of

about 5 years taken in imposing of death sentence. Mercy petitions was filed on 10/7/2015 and again period of about 5 years has expired thereafter.

We therefore find the delay in execution of death penalty in the present matters undue, inordinate and unreasonable. Out of this period of 5 years

mercy petitions were pending for about 2 years and for period thereafter no proceedings were pending. We find that delay in the present matters

could have been easily avoided and the mercy petitions and the final execution could have been dealt with in sense of urgency.

The decision of Hon'ble the President rejecting the mercy petitions was communicated to the petitioners on 19/6/2017. Steps taken thereafter by

Respondent No.4 for actual implementation of the sentences are also mentioned by us supra. Letters were sent from 19/6/2017 upto 27/12/2018.

Attention of Punishing Court was invited to rejection of mercy petitions for passing/seeking further order on death sentences.

Section 413 of Cr.P.C. states that after the death sentence has attained finality and becomes executable the Court of Sessions shall cause its

punishment order to be carried into effect by issuing a warrant or taking such other steps as may be necessary. Whether procedure followed in the

present matter was as envisaged by this section has been the bone of contention between the parties. In Chapter XLII in Jail Manual Section One,

Rule 18(i) stipulates that the State Government shall fix the date of execution of convict if mercy petition is rejected. It also points out further

procedure. Rule 19 stipulates that execution has to take place at the prison to which the execution warrant is directed. The execution has to be carried

out in a special enclosure attached to or within walls of prison. In present proceedings other rules are not relevant.

It is therefore clear that actual execution of death penalty is at the hands of State Government. It has therefore to fix a date and place therefor

and obtain death warrant. Accordingly, mere writing a letter in this respect therefore cannot be seen as compliance with Rule 18. The date by which

& jail fixed where the necessary arrangements were made or were to be made has not been pointed out by the State in any of the letters mentioned

supra to the Sessions Court.

Our attention has been invited to Judgment delivered by Division Bench of this Court on 21/7/2009 in the case of Mr. Saeed Sohail Sheikh vs.

State of Maharshtra (supra) â€" Cr. W.P. 1377 of 2008 decided on 21/7/2009 at Bombay. There the issue involved was regarding transfer of

prisoners in MCOC case from one prison to another. Superintendent of Jail stated that she submitted a letter requesting the court to permit such

transfer. This letter was addressed to Registrar of Sessions Court and reason for transfer was stay of trial given by Hon'ble Apex Court and the

number of occupants in jail more than the permitted capacity. Learned Sessions Judge responded to this letter. Division Bench finds that no authority

was shown to it which permitted jail authorities to write such letter in pending matters.

High Court found that the learned Sessions Judge only gave liberty to jail authority to take action in accordance with Rules and Regulations.

Superintendent of Jail therefore transferred prisoners. Division Bench found that in pending matter, if any party wants any order from Court. it has to

be by way of application and a copy of that application should be made available to other side.

This judgment of High Court is considered in (2102) 13 SCC 192- State of Maharshtra vs. Mr. Saeed Sohail by Hon'ble Apex Court. In

paragraph No.25. Hon'ble Apex Court held that power exercisable by Court permitting or refusing transfer is judicial and not ministerial. In paragraph

No.35 Hon'ble Apex Court reiterates the same and holds that Trial Court could not have passed order on administrative side.

We may here point out that insofar as issuance of warrant for execution of death penalty is concerned, the judgment delivered by Allahabad High

Court in PUDR v. Union of India (supra) that such warrant cannot be issued ex-parte finds appreciation in Judgment of Hon'ble Apex Court reported

at Shabnam V. Union of India (supra). The observations of Hon'ble Allahabad High Court regarding essential procedural safeguard to be adhered to

under Article 21 are looked into and in paragraph No.20 the Hon'ble Court has observed that execution of death sentence cannot be carried out in an

arbitrary and secret manner. In paragraph No.21 view expressed by Allahabad High Court is found to be in consonance with Article 21 of the

Constitution of India.

Respondents have invited our attention to a larger Bench judgment which finds that issuance of said warrant ex-parte is not fatal and adherence

to principles of natural justice need not be insisted upon if it is going to be only an empty formality. This judgment of Hon'ble Apex Court in the case of

Yakub Abdul Razak Memon (supra) takes note of the judgment of Allahabad High Court and also judgment of Hon'ble Apex Court mentioned by us

supra.

In present facts the contention that convicting Court fixed “24/6/2019†as date of execution ex-parte has been specifically raised before us.

Considering the fact that there has been delay of about 5 years after final judgment of Hon'ble Apex Court in the matter, we find that convicts could

have very well raised this ground of delay before the Sessions Court to oppose issuance of death warrant.

The limited scope of judicial review available to Courts of Law is also explained by Hon'ble Apex Court in Shatrughan Chauhan (supra) In

paragraph 22 Hon'ble Apex Court has pointed out that the Executive powers under Article 72 and 161 should be subject to limited judicial review

based on rationale that the power under this Article is per-se above judicial review, but the manner of exercise of power is certainly subject to it. In

paragraph 23 grounds on which judicial review may be open are enumerated. Said paragraph reads as under:-

“23. Though the contours of power under Articles 72/161 have not been defined, this Court, in Narayan Dutt v. State of Punjab, para 24 has held

that the exercise of power is subject to challenge on the following grounds:(SCC p.361)

a) If the Governor had been found to have exercised the power himself without being advised by the Government,

(b) If the Governor transgressed his jurisdiction in exercising he said power,

(c) If the Governor had passed the order without applying his mind,

(d) the order of the Governor was mala fide, or

(e) the order of the Governor was passed on some extraneous considerations.â€​

In this judgment, in paragraph 24 Point No.1 and Point No.2 again the grounds for seeking judicial review are reproduced. Non- consideration of

relevant material is one of grounds accepted there. Respondent have invited our attention to judgment in the case of Bikas Chatterjee (supra). There it

is observed in paragraph No.10, 11, 13 that when power is vested in very high authority, it must be presumed that said authority would act properly

and carefully after objective consideration of all aspects of the matter. In paragraph No.13, the constitution Bench finds no reason to assume that

Hon'ble the President of India has not applied his mind to all relevant facts and aspects of the case. It also holds that there was nothing to show

material found relevant by Hon'ble the President was not before him. In present facts, records before us show that the copy of Sessions Court

judgment was not before the Hon. Governor & there is noting to demonstrate that its absence was noted & pointed out. Similarly, correct age of

convict Pradeep was not pointed out to these high constitutional authorities.

In present matter we have already taken note of fact that judgment delivered by Sessions Court did not form part of record of Hon'ble the

Governor at all. We have also taken note of fact that correct and tender age of one of the petitioners (Pradeep) was not before either Hon'ble the

Governor or Hon'ble the President. Thus, material judicially held relevant was not placed before the High Constitutional Authorities. The argument of

presumption based on Constitutional Bench Judgment in case of Bikas Charterjee vs. Union of India is therefore not binding here.

Judgment in the case of Shatrughan Chauhan (supra), in paragraph No.13 relies upon the judgment in case of Kehar Singh v. Union of India, and

pointed out that other Constitutional Bench has found that Hon'ble the President can, in exercise of the power under Article 72 of the Constitution,

scrutinize the evidence on record and come to a different conclusion. Paragraph No.10 in Kehar Singh has been reproduced here by Hon'ble Apex

Court. In paragraph 10 the Constitution Bench in Kehar Singh has explained that the President does not amend or modify or supersede the judicial

record. He acts wholly in a different plane than the Court of Law. The Constitution Bench finds that Hon'ble the President is entitled to go into merits

of the case notwithstanding that it has been judicially concluded by the consideration given to it by Hon'ble the Apex Court.

Learned Advocate General has invited our attention to the Constitution Bench Judgment in case of Kehar Singh to urge that the facts in the said

matter reveal that in mercy petition sent by son of convict, reference was made to evidence on record and effort was made to establish that Kehar

Singh was innocent. Extract of oral evidence accompanied mercy petition. Mercy petition was refused by Hon'ble the President because of opinion

that he cannot go into merits of the case which is finally settled by Highest Court. With due respect, we do not find anything to distinguish the law as

laid down by the Constitution Bench and reiterated in Shatrughan Chauhan (supra) in these facts.

The facts at hand therefore show that correct age of one of convicts was not before both the High Constitutional Authorities. Not only this the

judgment of Sessions Court did not form part of record of mercy petitions before Hon'ble the Governor. Other material sought for by Superintendent

of Jail on 16/7/2015 also did not enter the process of consideration by Hon'ble the Governor. The fact that said material could not have been looked

into by Hon'ble the Governor has not been pointed out to Hon'ble the President. The presumption of application of mind by High Constitutional

Authorities is therefore not attracted here. Said presumption of due application of mind shall follow only when the entire relevant material is made

available by the Administrative machinery to High Constitutional Authorities and Hon'ble the President or then, the records show a finding that it

was/is not relevant.

This brings us to contentions based on solitary confinement. The impact of solitary confinement finds consideration in Shatrughan Chauhan

(supra). In paragraph No.65, Hon'ble Apex Court observes that when legislature has not provided any fixed period of imprisonment in addition to

sentence of death, the said additional sentence cannot be imposed and sustained by judicial decision alone. Hon'ble Apex Court observes that the

unconstitutionality of this additional incarceration is itself inexorable and must not be treated as dispensable through a judicial decision. It is observed

that solitary confinement even if mollified and modified marginally, is not sanctioned by section 30 of the Prisons Act for prisoners under sentence of

death. The convict is not under sentence of death even if Sessions Court has sentenced him to death subject to confirmation by High Court. He is not

under sentence of death even if High Court confirms it so long as appeal to Hon'ble Supreme Court is pending. Hon'ble Apex Court relies upon its

earlier Constitution Bench Judgment reported at Sunil Batra v. Delhi Admn. (supra) and holds that even if it awards death sentence, section 30 does

not cover the convict so long as his petition for mercy to the Hon'ble the Governor and to Hon'ble the President is not disposed of. Hon'ble Apex

Court states that to be nuder sentence of death means to be under a finally executable death sentence. When this law is applied to the petitioners

before us, it is apparent that they were not under the finally executable death sentence till rejection of their mercy petitions by Hon'ble the President

on 26/5/2017.

The petitioners on affidavit claim that they were subjected to solitary confinement and placed in phansi yard after Sessions Court convicted them

i.e. on 20/3/2012. Though respondent/State has denied existence of any phansi yard as such, in medical documents produced by Respondent/State

there is reference to phansi yard. Our attention has been drawn to medical case records of convict Pradeep in which on top the words phansi yard are

mentioned. Even in case of convict Purshottam, in Discharge Card issued by Sasoon General Hospital, on top words phansi yard convict are

mentioned.

The arguments have been advanced by learned counsel for the petitioners and by learned Assistant General in effort to oppose or to show that in

a separate yard where petitioners are kept, there are several other prisoners. The petitioners can mix with them and they can also move freely in

common varanda and play in open yard opposite the barrack. Respondents pointed out that after judgment of Sessions Court, petitioners have been

shifted to security yard where 20 other convicts were also confined. They state that the prisoners who are not death roll convicts, are also placed in

same security yard. That security yard is not a closed space and it is physically impossible to use same for solitary confinement. He mentions that

there are three units in it. Unit No.1 has 20 rooms out of which 19 are in use. Unit No.2 has 12 rooms and Unit No.3 has 8 rooms. Respondents

thereafter has given description of the security yard. It is mentioned that Petitioners are not confined to their rooms during day time. Their rooms are

open at 6.00 a.m. and are finally closed at 6.30 p.m. In the afternoon for brief period, they have to go back to their respective rooms for security

check. They also mention that on most of the occasions, each of these rooms is occupied by more than one convict.

In unit No.1 about 20-25 prisoners, in Unit No.2 about 12-15 prisoners and Unit No.3 about 8-12 prisoners are housed. When this number of

prisoners on an aversge as disclosed on affidavit is compared with number of rooms in each unit, it is apparent that in some rooms there can not be

more than one or single occupant. Respondent No.4 could have pointed out to this Court from records, number of occupants co-habiting in the room

with convicts at any point of time and that has not been done. This position therefore lends credence to statement on affidavit that after 20/3/2012 the

petitioners before this Court are subjected to solitary confinement. Moreover, here the fact that after judgment of Hon'ble Apex Court dismissing their

appeals on 8/5/2015, they are made to suffer additional unconstitutional incarceration cannot be disputed.

Means of communication like telegram or express letters used years ago in Manual or Guide Lines highlight the need of utmost speed & hence

use of fastest mode of communication then available. In 21st century, it has to be E-mail, Video conferencing, Fax or Telephone/ mobile. Not

employing these devises in digital era would be to deliberately delay the exercise or to derail it. It would be an instance of avoidable delay.

Here we have to consider the rights of a convict to be hanged & he is not concerned with the constitutional functionary which has caused delay

or contributed to it. When the protection accorded by Art. 21 of the Constitution of India is at stake, the Executive, Court of Law or the

Governor/President stand at same pedestal. Shatrughan Chauhan (supra) lays down that the unconstitutionality of the additional period of incarceration

is itself inexorable & must not be treated as dispensable through a judicial decision. Thus we find that undue or avoidable delay in execution of death

penalty by any arm of the State would be against his fundamental right. Extra or additional punishment resulting from avoidable delay is

unconstitutional in all circumstances & contingencies. Quantum or period thereof is also not material. Moreover the convicts before us have been

undergoing solitary confinement also from 20/3/2012.

Taking over all view of the matter we find convicts before us entitled to relief of commutation of their respective death penalties. We, in this

situation commute their death sentence to life imprisonment for period of 35 years including the period already put in by them. Death warrants issued

in their matters on 10/4/2019 are quashed and set aside.

Writ Petitions are accordingly partly allowed and disposed of.

Parties to act on authenticated copy of this Judgment.