(1.) THIS is a ghastly case where a pregnant bride was set on fire by her husband and ultimately the girl succumbed to the burn injuries.
(2.) IN this atrocious bride burning case, the accused may have to go scot-free for the cardinal error committed by the trial Court in not framing charges under Sections 498-A and 304-B along with Section 302, IPC but framing a charge only under Section 302, IPC.
(3.) AS we deal with the facts of the case we cannot but express our anguish that the trial Court did not frame alternative charges under Section 498-A and 304-B in spite of ample materials before Court for framing charges under Sections 498-A and 304-B, IPC.