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The State v T Makwanyane and Mchunu [1995] CCT/3/94.

Authored By: Snegugu Bhengu

University of Cape Town

Case Title & Citation 

The State v T Makwanyane and Mchunu [1995] CCT/3/94.  

Court Name & Bench  

The Constitutional Court of the Republic of South Africa.  

Chaskalson P, Ackermann J, Didcott J, Kentridge AJ, Kriegler J, Langa J,  Madala J, Mahomed J, Mokgoro J, O’Regan J, Sachs J.  

Constitutional Bench.  

Date of Judgment 

6 June 1995.  

Parties Involved  

The Appellants are Makwanyane and Mchunu who have been accused of four  counts of murder, attempted murder and robbery with aggravating  circumstances.  

The Defendant is the state of the Republic of South Africa who believe that the  accused should receive the heaviest sentence under the law.  

Facts 

The two who are accused of murder, attempted murder as well as aggravating  robbery were initially sentenced to death. They were convicted in the  Witwatersrand Local Division of the Supreme Court. The appealed to the  Appellate Division and the counsel for the accused argued that the death penalty  is in conflict with section 9 and 11 (2) of the Constitution of South Africa. The  Appellate Division confirmed the prior findings and further held that the  murders justified the harshest possible sentence.  

However, the Interim Constitution had come into force, and this made the  Appellate Division question whether the death penalty was constitutional and  further referred to the Constitutional Court to deal with the matter.  

Issues Raised

The constitutionality of section 277 (1) (a) of the Criminal Procedure Act (the  Act that prescribed the death penalty) and the implications of section 241 (8) of  the Constitution. 

Whether the death penalty violates the right to life, right to human dignity as  well as the prohibition of cruel, inhuman or degrading punishment.  

Is the death penalty justifiable under the limitations clause of the constitution. 

Arguments of the Parties  

The Accused- The counsel for the accused parties argued that the death penalty  constituted cruel, inhuman and degrading punishment under the law. They  further argued that it violate the right to life and human dignity. They further  stated that the death penalty was irreversible which makes it impossible to  correct potential errors in judgment of an accused individual. They also argued  that using the death penalty essentially negates the essential content of  fundamental rights (human dignity) and more particularly, the right to not be  subjected to degrading punishment. Furthermore, they argued that waiting on  death row contributes significantly to extreme mental suffering. They held that  the Constitution must be interpreted in light of its values. Additionally, counsel  argued that section 277 of the Constitution was not a law of general application  (this is required under the limitations clause that is used to justify limiting  certain rights).  

The State- the Attorney General argued that the death penalty is generally  recognised as a valid and real form of punishments all around the world and it  was an effective way to deter violent crimes. It also meets the need for adequate  consequences for “heinous crimes”. He further referred to public international  law as a factor that needed to be taken into consideration when evaluating  whether the death penalty was a “cruel, inhuman or degrading punishment  within the meaning of section 11 (2).  

Final Decision  

The court found section 277 (1) (a) of the Criminal Procedure Act was declared  unconstitutional. The death penalty is inconsistent with the Constitution.  Therefore, all the death sentences were declared invalid. 

Legal Reasoning  

Constitutional Interpretation- The court chose to adopt a generous and  purposive approach in its interpretation of the constitutionality of the death 

penalty. They highlighted that when analysing the constitutionality of a  particular concept that it must be interpreted along the lines of South Africa  history, as well as the values of human dignity, equality and freedom. The court  held that section 11 (2) of the constitution must be read in line with the following  rights: right to life, right to dignity and the right to equality.  

Nature of the Death Penalty- The court painted a vivid image of the finality  and intensity of the death penalty and that it cannot be taken lightly because it  is a punishment that cannot be undone. It also effectively deletes the previously  listed rights in light of the constitution. Essentially, the court found the death  penalty to be cruel, inhuman and degrading and not in line with the founding  principles of the constitution.  

Right to Life- the court held that the Constitution protects life unqualifiedly.  Dignity is something inherent in every human being and cannot be taken away  under any circumstances. To execute someone is to ignore the core right to life  upheld in the Constitution.  

Limitation Clause- the limitations clause is a list of exceptions that allow  particular rights to be violated/ taken away from people. However, the limitation  cannot destroy the essential concept of the rights. The death penalty utterly and  completely undermines the right to life and therefore, the death penalty cannot  be justified under the section 33 Limitation Clause in the Constitution.  

Public Opinion- the court found that public opinion may be relevant, but it is  not above the law/ the constitution. The general public may feel that the death  penalty may be just in certain circumstances, but that does not allow us to bend  at the will of the public. The Constitution is supreme law, and court must uphold  constitutional values regardless of whether it is a popular decision or not.  

International and Comparative Law- the court deeply considered foreign and  international law. Across the board, it was found that many democratic countries  have abolished the death penalty. Although foreign and international law is not  inherently binding, the court found that such reliance may be persuasive. In the  end, South Africa’s Constitution offers much stronger protection against the  death penalty and in line with the values in the Constitution, it is best for the  death penalty to be abolished because of its unconstitutionality.  

Conclusion 

The Constitutional Court unanimously held that the death penalty violates the  rights to life as well as the human dignity that is encourages. It further  constitutes cruel, inhuman and degrading punishment and is therefore  unconstitutional and invalid under South African law. The death sentences  assigned to the accused were found to be invalid.  

As a result, the death penalty was official abolished. The harshest lawful  sentence one may receive in South Africa is life imprisonment as the court may  not impose the death penalty. 

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