Pradeep Nandrajog, J. - (1.) Ram Niwas and his wife Kamlesh the appellant No. 1 and 2 respectively, have been convicted vide impugned judgment dated September 19, 2000 for having murdered late Prahlad, the father of Ram Niwas, and needless to state, the father-in-law of Kamlesh. Vide order on sentence dated September 23, 2000 the two have been sentenced to undergo imprisonment for life.
(2.) It is the case of the prosecution that both of them burnt Prahlad after pouring kerosene on him.
(3.) That Prahlad suffered burn injuries at around 7.30 PM on August 12, 1997 on the terrace of his house in village Badli is not in dispute. The issue is : did the appellants set him on fire.;