(1.) HEARD the learned Counsel for the appellants and the learned State Public Prosecutor.
(2.) THE appellants are accused Nos. 1 and 6, who have been convicted for offences punishable under Sections 506 and 498A of the Indian Penal Code, 1860 (Hereinafter referred to as the 'IPC, for brevity) and under Section 4 of the Dowry Prohibition Act, 1961 (Hereinafter referred to as the 'DP Act', for brevity).
(3.) WHETHER the prosecution proves beyond all reasonable doubt that on the aforesaid date, time and place accused persons and deceased A.2 have attempted to commit the murder of C.W. 1, Smt. Pramila in furtherance of their common object of unlawful assembly by pouring kerosene and set her on fire?