SONA MIA Vs. THE GOVT. OF TRIPURA

JUDGEMENT

(1.) THE petitioner was convicted under Section 302, I.P.C. by the Sessions Judge of Agartala, agreeing with the opinion of the three assessors who aided him at the trial and sentenced to transportation for life. He preferred an appeal against the decision. The appeal against his conviction was dismissed and simultaneously a notice was issued upon him under Section 439, Cr.P.C. to show cause why his sentence should not be enhanced to one of death. He showed cause accordingly but the sentence was. enhanced.

(2.) THE petitioner has thereupon applied to this Court for a certificate under Article 134(1)(c) of the Constitution of India that the case is a fit one for appeal to the Supreme Court.

(3.) THE points will be dealt with seriatim: Point (1): The judgment of this Court dismissing the appeal of the petitioner ended with these words.