- (1.) Appellants have preferred this appeal challenging their conviction and sentence as ordered by the trial Court under Section 302/ 34 of the Indian Penal Code, 1860 (IPC for short) vide judgment/ order dated 28.8.2008.
(2.) This is case of a young bride, who has been burnt in her in-laws house, within two months of her marriage.
(3.) Prosecution case was set in motion on the basis of the statement (PW 10/c) of deceased Sukhwinder Kaur recorded by Sub Inspector Savinder Singh on 21.9.2004 at about 7 pm.;