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We all are aware about the “Nirbhaya case”, a physiotherapy intern who was cruelly gang-raped by six men in a moving bus on 16th December, 2012. Recently, there was a contention made by an Advocate ML Sharma who stands for one of the convicts of the case, stating that the state and the police have bribed the two witnesses i.e., the victim’s father and mother. The advocate had set off a new controversy by contending this. At the time of examining the plea, an evaluation which was made on the “Death Penalty” imposed by the Supreme Court, the Advocate had asserted that the DDA flat in Dwarka which was provided to the victim’s parents along with a compensation of a sum of Rs. 20 Lakh which was given by the Chief Minister were “Bribes given to the witnesses from the state accounts”.
After hearing this controversy by the Advocate, Chief Justice Dipak Misra contended that the Advocate, ML Sharma cannot make such allegations and statements pertaining to the plea on the process of the review stage. The CJI had posed to the Advocate to prove as to how the Supreme Court’s ruling is wrong and had also asked him to make a case pertaining to the review.
After hearing to all these contentions, the Supreme Court decided to adjourn the review petition and also upheld the verdict given by the Delhi High Court where it was held that the four convicts should be sentenced to death. The Advocate had proclaimed a sum of Rs 10 Lakh for the person who can prove that the victim was sullied with an iron rod.
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