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The State v T Makwanyane and M Mchunu.

Authored By: Nombuso Precious Mkhize

University of South Africa

  1. Case Citation and Basic Information 

Full case name: The State v T Makwanyane and M Mchunu. 

Citation: 1995 (3) SA (CC); 1995 (6) BCLR 665 (CC); [1995] ZACC 3. Court: Constitutional Court of the Republic of South Africa. 

Date of decision: 6 June 1995 (heard 15-17 February 1995). 

Bench composition: Chaskalson P, Ackermann Didcott Kriegler, Langa, Madala,  Mahomed, Makgoro, O’Regan and Sachs JJ and Kentridge AJ. All eleven members of  the Court delivered separate concurring judgements, with Chaskalson P authoring the  principal judgement and the order of the Court. 

  1. Introduction 

This case concerns constitutional law and human rights law, specifically whether the  death penalty for murder violates the constitutional rights to life, dignity, and freedom  from cruel, inhuman or degrading punishment. Decided in 1995, shortly after South  Africa’s transition to constitutional democracy, this Court was among its most  significant, testing for the first time whether the country’s new Bill of Rights had the  power to override long-standing law. The judgement’s significance lies not only in  abolishing capital punishment, but in establishment the interpretive approach- reading  rights purposively and drawing on comparative law – that would shape South African  constitutional jurisprudence for decades to come. 

  1. Facts of the Case 

T Makwanyane and M Mchunu were convicted in the Witwatersrand Local Division  of the Supreme Court on four counts of murder, one count of attempted murder and  one count of robbery with aggravating circumstances. They were sentenced to death on each of the murder counts, and to lengthy terms of imprisonment on the other  counts. 

They appealed to the Appellate Division against both their convictions and sentences,  because the Constitution came into force between the trial and the appeal, a new  constitutional question could be raised for the first time. By the time the case reached  the Constitutional Court, the moratorium on the carrying out death sentences had 

already been in effect since March 1992, although no executions had actually  occurred since 1989, yet courts continued to impose the sentence under existing law.  As a result, an estimated 300 to 400 people remained on death row awaiting the  outcome of this case. The law itself was also not applied consistently across the  country: the former Ciskei territory had already abolished the death penalty in 1990  meaning the same crime could carry different consequences depending purely on  where the trial took place. 

  1. Legal Issues 

Issue 1: Whether section 277 (1) (a) of the Criminal Procedure Act, which permits the  death penalty for murder, constitutes cruel, inhuman or degrading punishment under  section 11 (2) read with section 9 ( the right to life) and 10 ( the right to dignity) of the  Constitution? 

Issue 2: If so, whether that limitation on rights can nonetheless be justified as  reasonable and necessary under general limitations clause, section 33 (1)? 

  1. Arguments Presented 

5.1 The Accused’s Arguments 

Counsel for the accused argued that section 277(1)(a) violated the accused’s rights to  life and dignity, and constituted cruel inhuman and degrading punishment, since  South Africa’s Constitution, unlike some other counties, placed to no express limit on  their right to life that would permit capital punishment. They further argued the  penalty was applied arbitrarily: outcomes depended on factors such as quality of an  accused’s legal representation, race and financial means, rather than the severity of  the crime alone. Finally, they submitted there was no proven evidence that execution  deterred violent crime more effectively than long-term imprisonment. 

5.2 The Attorney General’s Arguments 

The attorney General argued that the death penalty under section 277(1)(a) was not,  within the meaning of the section 11(2),cruel , inhuman or degrading punishment,  noting that capital punishment remained a lawful and widely accepted form of  punishment internationally. He submitted that it deterred violent crime effectively  than life imprisonment and met society’s legitimate demand for retribution in the most  serious cases. He further argued that the discretion exercised by trial judges, subject to  review by the Appellate Division, was sufficiently structured to prevent arbitrary sentencing, and that the framers of the Constitution had deliberately left the question  of abolition to Parliament rather than the court. 

  1. Court’s Reasoning and Analysis 

The court rejected a strict, literal reading of the text and instead adopted a generous  and purposive approach to interpreting the Bill of Rights, following the approach it  had adopted in the earlier case of S v Zuma, which held that constitutional provisions  must be interpreted in light of the values and purposes they were meant to serve.  Section 35(1) of the Interim Constitution expressly permitted the court to have regard to comparable foreign case law and the court accordingly conducted an extensive  survey of how other countries had approached the death penalty. It considered India’s  right to life could be limited “according to procedure established by law” whereas  South Africa’s right to life and its protection against cruel, inhuman or degrading  punishment carried no such express qualification. 

The Court found Hungary’s approach more persuasive: the Hungarian Constitutional  Court had struck down the death penalty under a constitution guaranteeing an  unqualified right to life and dignity are inseparable, and that the state cannot protect  one while extinguishing the other. Having reviewed this comparative law, the  Constitutional Court concluded that the death penalty constituted cruel inhuman and  degrading punishment under section 11(2) because it destroys life absolutely, cannot  be corrected if a conviction later proves wrongful and is inevitably applied with some  degree of arbitrariness. 

The state argued that the death penalty was a reasonable and justifiable limitation on  those rights under section 33(1), given the high levels of violent crime in the country,  and that it deterred murder more effectively than imprisonment. The Court held,  however that the state bore the burden of proving this justification and had failed to  produce reliable evidence that execution deterred crime better than long-term  imprisonment. The Court also rejected the argument that the public opinion favoured  retaining the death penalty, holding that the protection of fundamental rights,  particularly for unpopularly or marginalised individuals, could not depend on majority  approval.

  1. Judgement and Ratio Decidendi 

The Decision 

The Constitutional Court declared section 277(1)(a) of the Criminal Procedure Act,  along with similar death penalty provisions in South Africa law, unconstitutional and  invalid. The death sentences imposed on Makwanyane and Mchunu were set aside.  Everyone else then on death row remained imprisoned under existing sentences,  pending a substitute sentence to be determined through the proper legal process. 

Ratio Decidendi 

The death penalty constitutes cruel, inhuman and degrading punishment under section  11(2) because it destroys life absolutely, it irreversible in the case of a wrongful  conviction and is inevitably applied with some degree of arbitrariness. Such a  limitation on the rights to life and dignity can only be justified under the general  limitations clause, section 33(1), where the state proves the measure is reasonable and  necessary, a burden the state failed to discharge, since it could not show that  execution deterred violent crime more effectively than long-term imprisonment. 

  1. Critical Analysis 

8.1 Significance of the Decision 

By deciding this case, the Constitutional Court demonstrated that it would actively exercise its power to strike down legislation inconsistent with the Constitution, even  legislation as long-standing and significant as the death penalty. The judgement also  established that the right to life and dignity are fundamentally intertwined and cannot  be stripped away from a person regardless of the severity of their crime. 

8.2 Implications and Impact 

Despite periodic public calls for its reinstatement, particularly amid high rates of  violent crime, the death penalty has never been introduced in South Africa since this  judgement. The case’s reasoning also served as a blueprint for other African courts  considering the constitutionality of capital punishment, shaping how judicial abolition  has been argued elsewhere on the continent. Within South Africa itself, the two-stage  method the Court used here, first asking whether a right had been limited then asking  whether that limitation could be justified under Constitutional Court decisions on other fundamental rights extending the influence of this judgement well beyond the  death penalty question alone. 

8.3 Critical Evaluation 

A key strength of the judgement is the court’s firm refusal to let public opinion  override minority rights, even though South Africa’s judge-led system meant there  was no jury acting as a direct public check on the outcome; the Court chose this  stance deliberately, not by default. A limitation, however, is that the court did not  deeply investigate the actual criminological evidence on deterrence; it largely  concluded that the state had failed to meet it burden of proof, rather than resolving the  underlying empirical question itself. 

  1. Conclusion 

This judgement brought a decisive end to capital punishment in South Africa, holding  that it could not be reconciled with the constitutional commitment to life and dignity.  The central takeaway is that South Africa’s Bill of Rights applies to everyone,  including those accused of the most serious crimes and that courts cannot set aside  fundamental rights merely because a crime is severe or public opinion demands  harsher punishment. The judgement’s lasting impact lies in its role as the foundation for how South African courts interpret and protect constitutional rights, and in  permanently shaping the national debate on capital punishment. It leaves open the  question of whether the death penalty could ever be introduced for particularly serious  crimes; however, the risk of executing someone later found to be wrongly convicted  remains, as this judgement established, an irreversible harm that cannot be undone. 

  1. Reference(S): 

Bachan Singh v state of Punjab AIR 1980 SC 898. 

Decision 23/1990 (X. 31.) AB (Constitutional Court of Hungary). 

S v Makwanyane en ‘n Ander 1994 (3) SA 868 (A). 

S v Zuma and Two Others 1995 (2) SA 642 (CC). 

The State v T Makwanyane and M Mchunu 1995 (3) SA 391 

(CC); 1995 (6) BCLR 665 (CC); (1995) ZACC 3.

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