(2)If any person unlawfully does any act or thing referred to in any of the clauses of sub-section (1)—(a)with intent to cause the death of any person and the doing of such act or thing causes the death of any person; or(b)with knowledge that such act or thing is so imminently dangerous that it must in all probability cause the death of any person or such bodily injury to any person as is likely to cause the death of such person,he shall be punishable with death or imprisonment for life.
