AIR 1930 LAHORE 157

Lahore High Court

Hon'ble Judge(s): Broadway, Johnstone , JJ

Penal Code (45 of 1860) , S.302— That murderer is 19 or 20 years of age and murder prompted by veneration for founder of religion is not extenuating circumstance. The mere fact that the murderer is only 19 or 20 years of age and that the act was prompted by feelings of veneration for the founder of his religion and anger at one who had scurrilously attacked him, is a wholly insufficient reasons for not imposing the appropriate sentence provided by law.