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DELHI GANGRAPE CASE : MERCY PLEA REJECTED NO GROUND FOR MERCY
Delhi gangrape-murder case, the Apex court reserved orders on the plea pex court reserved orders on the plea which is filed by Mukesh Singh one of the convicts, against the rejection of his mercy plea by the President. The Judges heard the Plea reserved it for pronouncement of orders. When it comes to denying personal liberty of a person or life. “Even a well trained mind is susceptible. Jailor’s report has to be placed as per the judgement of Supreme Court for deciding mercy plea.
The report also submitted that Mukesh had to undergo cruelties and sexual abuse in jail. The lawyer of counsel added that I haven’t been able to sleep, dream of death and beating in jail. The counsel added that the accused Ram Singh was murdered in jail as a suicide the case was closed. Tushar Mehta asserted that all the important documents were placed and submitted an affidavit to that effect before President. The allegations which is made on Mukesh who was ill-treated and sexually abused in jail these are not grounds for granting mercy. But the mercy Plea was rejected and said by Solicitor General the decision which was taken expeditiously avoid the dehumanizing effect.
The argument of the petitioner’s is that jailor’s recommendation were not forwarded, Solicitor general said whether he deserves mercy or not jailor does not advise president and it is contested by Prakash that this is evasive behaviour where the documents submitted by the government were placed without giving their copies to the petitioner. So the question asked by the lawyer that how do we know which documents were given to President.
The mercy Plea was rejected by the President and after three days same presented by Mukesh, a trial court postponed the date as per the judgement in Shatrughan Chauhan v union of india. And the other three convicts of this case have not yet submitted mercy petitions. On February 1 from the initial date of January 22 comply with the requirement of giving time interval of 14 days between the execution and rejection of mercy plea. It was Even presidential power was open to human fallibility.
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