A bench of HON'BLE THE CHIEF JUSTICE HON'BLE S.A. BOBDE, MR. JUSTICE B.R. GAVAI & HON'BLE MR. JUSTICE SURYA KANT has today dismissed writ petition filed by one S. PARAMESWARAN NAMPOOTHIRI challenging Section-354(5) CrPC which stipulates that when any person is sentenced to death, the sentence shall direct that he be hanged by the neck till he is dead.
The case is titled as S. PARAMESWARAN NAMPOOTHIRI vs UNION OF INDIA & ANR. decided on 02.03.2020.
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