Section 6 in The Bengal Criminal Law Amendment Act, 1925
6. Powers of Commissioners. -
(1)The Commissioners may pass upon any person convicted by them any sentence authorised by law for the punishment of the offence of which such person is convicted :[Provided that where the Commissioners convict any person of any offence punishable under the first paragraph of section 307 of the Indian Penal Code, committed after the commencement of the Bengal Criminal Law Second Amendment Act, 1932, they may pass on such person a sentence of death or of transportation for life.] [Proviso added by Bengal Act 11 of 1932.](2)If in any trial under this Act it is found that the accused person has committed any offence, whether such offence is or is not an offence specified in the First Schedule, the Commissioners may convict such person of such offence and pass any sentence authorised by law for the punishment thereof.
