Ravi Krishan Kapur, J. - (1.) The appellants assail their conviction under Section 302 of the IPC read with Section 34 of the IPC sentencing them to life imprisonment.
(2.) An FIR was lodged on 8 June, 2014 by PW-1, Parash Hazra being the father of the victim girl namely Rinky Devi. In the complaint, it was alleged by the complainant that he had given his daughter Rinky Devi in marriage to one Jiblal Hazra of Amdanga Parbelia Colliery under P.S. Neturia. After their marriage, his daughter and her husband were residing in their matrimonial house with other relatives. Since the inception of the marriage, the husband and the relatives always tortured his daughter and demanded cash and dowry.
(3.) It was further alleged in the FIR that on 6 June, 2014 at 7.30 PM his daughter was tortured physically and mentally and was set on fire after pouring kerosene oil by Jiblal Hazra, Hemlal Hazra, Manish Kumar Hazra, Gori Devi, Baby Devi and Puja Kumari. It is further alleged that all the accused persons conspired and burnt the complainant's daughter. The victim was admitted to Vivekananda Hospital at Durgapur in a very serious condition, where she succumbed to her injuries and died.;