Penal Code, 1860 (IPC) - Sections 302 and 149 - Arms Act, 1959 - Section 25 - Murder - Death sentence - Criminal history of the convict by itself cannot be a ground for awarding him death penalty - Past conduct does not necessarily have to be taken into consideration while imposing death penalty - Present case is not a case wherein it can be held that imposition of death penalty is the only alternative - Supreme Court of India Judgements