Report No. 262

(ii) The 187th Report on the Mode of Execution (2003)

1.2.3 The Commission dealt with the issue of death penalty once mor.- in its 187th Report on the "Mode of Execution of Death Sentence and Incidental Matters" in 2003.8 This was a suo motu issue taken up by the Commission "technological advances in the field of science, technology, medicine, anaesthetics".9 It was concerned only with a limited question on the mode of execution and did not engage with the substantial question of the constitutionality and desirability of death penalty as a punishment.

8. Law Commission of India, 187th Report, 2003, available at
http://lawcommissionofindia.nic.in/reports/187threport.pdf
(last viewed on 25.08.2015).

9. Law Commission of India, 187th Report, 2003, at page 5, available at
http://lawcommissionofindia.nic.in/reports/187th%20report.pdf (last viewed at 26.08.2015).