March 04, 2019:

The Supreme Court has commuted to life term the death penalty awarded to a man for murdering a child, saying he wanted to reform himself and poems written by him in jail indicate that he realized his mistake.

A bench headed by Justice A K Sikri noted that Dnyaneshwar Suresh Borkar was 22 years old when he committed the crime and while in jail, tried to "join the society" and become a "civilised man".

The bench, also comprising Justice S Abdul Nazeer and Justice M R Shah, said Borkar was lodged in jail for last 18 yrs and his conduct showed that he could be reformed & rehabilitated.

The bench said, "We are of the opinion that, in the facts & circumstances of the case, capital punishment is not warranted. Striking the balance between the aggravating and mitigating circumstances, we are of the opinion that mitigating circumstances are in favour of the accused (Borkar) while commuting the death sentence to life imprisonment."

It noted several mitigating circumstances which were in favour of the convict, including that "from the poems, written by him in the jail, it appears that he has realized his mistake which was committed by him at the time when he was of young age and that he is reformative".

Borkar had approached the Apex Court challenging the May 2006 order of the Bombay High Court confirming the death penalty awarded to him by a Trial Court in Pune for killing a minor child.

His counsel had argued in the Apex Court that Borkar's conduct was very good in jail and he completed his studies in prison and tried to become a civilized person.

The counsel also told the Court that poems written by Borkar in prison reflect that he realized his mistake.

"Though, we acknowledge the gravity of the offence, we are unable to satisfy ourselves that this case would fall in the category of 'rarest of rare case' warranting the death sentence," the bench said.

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