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The execution of the two convicts in the 2007 Pune BPO rape and murder case has been stayed by the Bombay High Court. The case was that, a BPO employee was raped and murdered by her company’s cab driver Purshottam Borate and his friend, Pradeep Kokade in 2007. The convicts had challenged the rejection of the mercy plea of the President on the grounds of delay .The two convicts also claimed that there was an undue and avoidable delay of 1,509 days in the execution of the death sentence, and that they underwent solitary confinement lasting more than seven years
In 2012 the Bombay High Court upheld their death penalty and it was reaffirmed by the Supreme Court in 2015. Subsequently the mercy petition was rejected in 2017.The convicts urged the High Court to strike down the execution warrants and to commute their death sentence to life imprisonment on the grounds of inordinate delay.
However, the State of Maharashtra has denied the claim of the petitioners stating that, the ground of delay cannot be reason for commuting of the death sentence.Both the petitioners and the state government are expected to move the Supreme Court in case the Bombay High Court ultimately decides against them.
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