.Sentence/Sentencing:Murder case - Death sentence - Conviction andsentence upheld by Supreme Court- Within a week deathwarrants issued by Sessions Judge - Writ petition challengingsame - Held: Death warrant was signed by the SessionsJudge in haste without exhaustion of remedies available tothe convicts - This is impermissible and unwarranted.Death sentence - Procedure to be followed beforeexecution of death sentence - Essential safeguards ~Sufficient notice to be given to convict before. issuance of death warrant- Warrant must specify exact date and time forexecution - Reasonable period of time must elapse betweenthe date of order on the execution warrant and date fixed -Copy of execution warrant to be immediately supplied to the convict - Where a convict is not in a position to avail legalassistance, legal aid must be provided.Rights of convicts who are imposed death penalty- Held:Convicts have judicial and administrative remedies - Rightto file review petition is a valuable right given to the convicts who are imposed death penalty- Convict also has a right tofile mercy petitions to the Governor of the State as well as thePresident of India - Such right cannot be .snatched byexecuting the death sentence before even giving suchconvicts a chance or opportunity to avail the same - For thispurpose, the State has to wait for reasonable period evenafter such convicts fail in the review petition if they so file -Constitution of India, 1950-Article 21..