PRAMILA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is the married sister-in-law (Jethani) of the deceased, and aggrieved by her conviction under Sec. 302, 34 IPC and Ss. 3 and 4 of the Dowry Prohibition Act sentencing her for life with a default stipulation.

(3.) The deceased died in the matrimonial home on 16/7/2008 in about one and a half years of the marriage suffering 95% burn injuries. PW-2, the younger brother of deceased aged about 11 to 12 years is the sole eye witness.