Authored By: Obakeng Tlapu
University of South Africa
FACTS OF THE CASE
This case concerned two respondents, Emmanuel Tsebe and Jerry Ofense Pitsoe (also known as Phale), both citizens of Botswana, accused of murdering their intimate partners in separate incidents. Botswana requested their extradition to face trial for murder, a crime which, under section 203 of the Botswana Penal Code, carries a mandatory death sentence unless extenuating circumstances are proven1.
South Africa, having abolished the death penalty and constitutionally entrenched the right to life and dignity, requested written assurances from Botswana that the death penalty would not be imposed or executed if the respondents were extradited. Botswana declined to provide such assurances.
In response:
- The Minister of Justice and Constitutional Development refused extradition under section 11(b)(iii) of the Extradition Act 67 of 1962, which permits refusal if the punishment is considered too severe2.This decision was grounded in the precedent set by Mohamed v President of the Republic of South Africa, where the Constitutional Court held that extradition without assurances violates constitutional rights3.
- However, the Department of Home Affairs sought to circumvent this by initiating deportation proceedings under the Immigration Act, arguing that the respondents were unlawfully present in South Africa.
The matter was brought before the South Gauteng High Court, which held that extradition or deportation without assurances would be unconstitutional. The Court emphasized that any removal of individuals to a jurisdiction where they face the real risk of execution would contravene South Africa’s constitutional obligations. Accordingly, the Court prohibited their removal and dismissed the government’s counter-application4.
Legal Issues
The Constitutional Court was tasked with resolving three interrelated legal questions of profound constitutional and international significance:
- Extradition and the Death Penalty
Whether the South African government may lawfully extradite or deport individuals to a foreign jurisdiction where they face a real risk of being subjected to the death penalty, without first obtaining binding assurances that such punishment will not be imposed or executed. This issue engages the precedent set in Mohamed v President of the Republic of South Africa, which held that extradition without such assurances violates the Constitution.
- Scope of Constitutional Protection
Whether the rights enshrined in the Bill of Rights, particularly the rights to life (section 11)5, human dignity (section 10)6, and freedom from cruel, inhuman or degrading punishment (section 12(1)(e))7, extend to foreign nationals, including those unlawfully present in South Africa. The Court had to determine whether constitutional protections are territorially confined or universally applicable to all persons within the Republic’s jurisdiction.
- Statutory Interpretation in Constitutional Context
How the Extradition Act 67 of 19628 and the Immigration Act 13 of 20029 should be interpreted in light of South Africa’s constitutional framework and its international obligations, including customary international law and treaties prohibiting cruel punishment. The Court was required to assess whether executive discretion under these statutes is constrained by constitutional norms and whether deportation could be used to circumvent the safeguards embedded in the extradition process.
ARGUMENTS
Applicants (Government of South Africa)
The government advanced a threefold argument in support of its position:
- Entitlement to Remove Without Assurances
The applicants contended that South Africa retains the sovereign right to extradite or deport individuals to Botswana, even in the absence of assurances regarding the non-imposition of the death penalty. They argued that such assurances are not a legal prerequisite under either the Extradition Act or the Immigration Act.
- Mandatory Deportation Under Immigration Law
The Department of Home Affairs asserted that the respondents, being unlawfully present in South Africa, were subject to mandatory deportation under the Immigration Act 13 of 2002, irrespective of the potential consequences in the receiving state.
- International Cooperation and Fugitive Risk
The applicants warned that refusal to extradite or deport could undermine international cooperation in criminal justice and potentially render South Africa a “safe haven” for fugitives, thereby compromising regional security and bilateral relations.
Respondents’ Arguments (Emmanuel Tsebe & Jerry Phale)
The respondents advanced a rights-based constitutional challenge to their removal, grounded in both domestic and international legal principles:
- Real Risk of Execution Violates Constitutional Rights
They argued that extradition or deportation to Botswana, without binding assurances that the death penalty would not be imposed or carried out, would expose them to a real and foreseeable risk of execution. This, they contended, would violate their rights under the South African Constitution, specifically:
- Section 11: Right to life10
- Section 10: Right to human dignity11
- Section 12(1)(e): Freedom from cruel, inhuman or degrading punishment12
2. Extension of Mohamed to Deportation
The respondents relied heavily on the Constitutional Court’s precedent in Mohamed v President of the Republic of South Africa, which held that extradition without assurances contravenes constitutional rights. They argued that the same principle must logically apply to deportation, as both involve state-facilitated removal to a jurisdiction where constitutional protections may be undermined.
- Universal Application of the Bill of Rights
They emphasized that the Bill of Rights applies to “everyone” within South Africa’s jurisdiction, including foreign nationals and undocumented migrants13.The Constitution does not distinguish between citizens and non-citizens when it comes to the protection of fundamental rights.
- Executive Cannot Circumvent Constitutional Safeguards
The respondents challenged the government’s attempt to use the Immigration Act as a workaround to avoid the procedural and constitutional safeguards embedded in the Extradition Act. They argued that such a manoeuvre would amount to constitutional evasion, undermining the supremacy of the Constitution and the rule of law14.
JUDGEMENT
Judgment (Majority Opinion by Acting Justice Zondo)
Holding
The Constitutional Court held that the South African government has no legal power to extradite or deport individuals to a country where they face a real risk of the death penalty, unless binding assurances are obtained that such punishment will not be imposed or executed. The Court affirmed the High Court’s decision prohibiting the removal of the respondents to Botswana under these circumstances.
Reasoning
- Constitutional Rights
The Court grounded its reasoning in the Bill of Rights, specifically: • Section 10: Right to human dignity
- Section 11: Right to life
- Section 12(1)(e): Freedom from cruel, inhuman or degrading punishment
- Section 7(2): Duty of the state to respect, protect, promote, and fulfil these rights
These rights, the Court emphasized, apply to “everyone” within South Africa’s jurisdiction, including foreign nationals and undocumented migrants. The Constitution’s protections are not contingent on citizenship or immigration status.
- Precedent: Mohamed v President of RSA
The Court reaffirmed the principle established in Mohamed v President of the Republic of South Africa [2001] ZACC 18, which held that extradition to a retentionist state (i.e., one that retains the death penalty) without assurances violates constitutional rights. The Court extended this principle to deportation, rejecting any distinction between the two forms of removal.
- International Law
The Court noted that both the 1969 Extradition Treaty between South Africa and Botswana and the SADC Protocol on Extradition permit South Africa to refuse extradition where the death penalty may be imposed without assurances. Furthermore, South Africa retains the option to prosecute the alleged crimes domestically, thereby avoiding impunity while upholding constitutional values.
- Rejection of Counterarguments
- The government’s concern that South Africa might become a “safe haven” for fugitives was dismissed as insufficient to override constitutional rights.
- The Court rejected the interpretation of the Immigration Act that would allow deportation in violation of constitutional protections, affirming that statutory powers must be exercised in conformity with the Constitution.
Outcome
- Leave to appeal was granted, but the appeal was dismissed.
- The High Court’s order prohibiting the removal of the respondents without assurances was confirmed.
Justice Zondo concluded that constitutional supremacy demands that no person may be removed from South Africa to face the death penalty, absent explicit and reliable guarantees to the contrary.
Legal and Constitutional Significance
The judgment in Minister of Home Affairs v Tsebe [2012] ZACC 16 is a landmark reaffirmation of South Africa’s constitutional commitment to human rights, legal integrity, and international justice. Its significance unfolds across five key dimensions:
- Reaffirmation of South Africa’s Abolitionist Stance
The Court entrenched the principles laid down in S v Makwanyane [1995] ZACC 315 and Mohamed v President of the Republic of South Africa [2001] ZACC 18, confirming that the South African state will not, under any circumstances, facilitate the imposition or execution of the death penalty. This judgment reinforces the absolute constitutional prohibition against capital punishment and extends its protective reach to extraterritorial consequences.
- Extension of Rights to Foreign Nationals
The decision affirms that the Bill of Rights applies universally to all persons within South Africa’s jurisdiction, including foreign nationals and undocumented migrants. The Court’s interpretation of sections 10, 11, and 12(1)(e) underscores that constitutional protections are not contingent on citizenship or legal status, thereby fortifying the principle of equality before the law.
- Hierarchical Supremacy of the Constitution Over Statutes
By holding that deportation powers under the Immigration Act must yield to constitutional rights, the Court clarified the interpretive hierarchy between statutory discretion and constitutional mandates. This ensures that executive action cannot circumvent constitutional safeguards through alternative statutory mechanisms.
- Implications for International Cooperation and Legislative Reform
The judgment encourages legislative innovation, particularly the development of mechanisms that would allow South African courts to prosecute crimes committed abroad when extradition is blocked due to human rights concerns.
- Primacy of Human Rights Over Political Expediency
The Court’s reasoning affirms that constitutional fidelity must prevail, even where it may result in diplomatic inconvenience or political tension. South Africa’s legal order, as shaped by its post-apartheid Constitution, is one that prioritizes human dignity, life, and justice over expedient cooperation with retentionist states.
Critical Reflection
While the Constitutional Court’s decision in Tsebe rightly upholds South Africa’s commitment to the sanctity of life and the abolition of the death penalty, it also raises complex questions about transnational justice and accountability. The judgment affirms that constitutional rights — particularly the right to life — must be protected even when doing so may frustrate international cooperation or delay criminal prosecution.
From a principled standpoint, this is applaudable: it reflects South Africa’s unwavering dedication to human rights, even in politically sensitive contexts. However, it also opens the door to potential misuse. Individuals accused of serious crimes, such as murder, may exploit South Africa’s protective legal framework to evade justice in their home countries — especially where those countries retain capital punishment.
This tension invites a deeper inquiry: Should constitutional protections be absolute, even when they risk shielding alleged perpetrators from accountability? Or should there be a balancing mechanism that allows for extradition in exceptional cases, provided fair trial guarantees are met?
In this context, one might argue that deportation to Botswana, with the understanding that the death penalty would be lawfully applied under its domestic legal system, could serve the interests of justice. Yet, such a position would require South Africa to compromise its constitutional ethos, which categorically rejects capital punishment as incompatible with human dignity.
Ultimately, Tsebe forces us to confront the limits of constitutional morality in a globalised legal landscape. It challenges us to reconcile the protection of rights with the imperative of accountability — a dilemma that remains unresolved in many jurisdictions.
BIBLIOGRAPHY
1 Penal Code (Botswana) s 203.
2 Extradition Act 67 of 1962 (South Africa) s 11(b)(iii).
3 Mohamed v President of the Republic of South Africa [2001] ZACC 18, 2001 (3) SA 893 (CC).
4 Minister of Home Affairs and Others v Tsebe and Others; Minister of Justice and Constitutional Development and Another v Tsebe and Others [2012] ZACC 16, 2012 (5) SA 467 (CC).
5 Constitution of the Republic of South Africa, 1996, s 11.
6ibid, s 10.
7ibid, s 12(1)(e).
8 Extradition Act 67 of 1962 (South Africa).
9Immigration Act 13 of 2002 (South Africa).
10 Constitution of the Republic of South Africa, 1996, s 11.
11 Constitution of the Republic of South Africa, 1996, s 11.
12 Constitution of the Republic of South Africa, 1996, s 11.
13 Constitution of the Republic of South Africa, 1996, s 7(1).
14 Extradition Act 67 of 1962 (South Africa); Immigration Act 13 of 2002 (South Africa).
15.This reflects a commitment to international criminal justice without compromising constitutional values.

