SONA MIA Vs. STATE

JUDGEMENT

(1.) SONA Mea appealed to this Court against his conviction under Section 302, I.P.C. by the Sessions Judge of Agartala, sentencing him to transportation for life. The appeal was dismissed and a notice was issued upon Sona Mea by this Court, in exercise of its re -visional powers under Section 439, Cr.P. Code, to show cause why his sentence should not be enhanced to one of capital punishment.

(2.) CAUSE has accordingly been shown.

(3.) THE following points were put forward on behalf of the accused who filed a written statement: