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The convict of Nirbhaya case Vinay Sharma is suffering from mental illness named as schizophrenia , his counsel Advocate AP Singh moved an applcation to the court on 20th February 2020 to refer Vinay to a high level IHBAS hospital in Shahadara, Delhi. It was submitted by the counsel that he suffered injury in his right arm and head as he banged his head in the wall, and he was also unable to recognise his mother and the counsel. Therefore , he deserves a better attention in the hospital . To which Judge as ked the Jail Superintendent to submit a report on the matter. It was later submitted by the prosecutor by alleging the counsel of convict of delaying the act of justice by the court while coming up with a new excuse everyday.
He also contended that proper medical checkup and attention is being provided to convict everyday in the jail and also he is being taken care by special psychiatrists in a well and expected manner. Court also referred to the report submitted by the two medical esperts who suggested that Vinay is responding positive to the treatment and is getting better. It was also observed by the court after examining other video footages and evidences provided by the jail authorities to the Court that the demonstration of mental illness symptoms by Vinay were more dramatised and not realistic also no "objective signs" of his illness were found also the video footages provided by the jail authorities to the Court found that his coversation with his family members and his counsel solidifies what medical experts claim. Court observed that to take some favours on the grounds of mental illness but it failed as Court today rejected his plea to for high level medical checkups in order to delay his death sentence.
Also there is no other issue needs to be adressed by the court in this matter, as Vinay along with three other convicts is scheduled to be given ddeath sentence on 3rd of March at 6:00 am .
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