As per case facts, the deceased, married to Accused No.1, allegedly faced dowry harassment. She sustained burn injuries and later died. The Sessions Court acquitted the accused of charges under ... Sections 302, 498A, and 34 IPC. The State appealed the acquittal, relying on a later dying declaration implicating the accused in her burning and dowry harassment. The question arose whether contradictory dying declarations, inconsistent witness testimonies, and lack of independent corroboration could establish the accused's guilt beyond reasonable doubt for murder or abetment to suicide. Finally, the Court upheld the acquittal, finding material contradictions in dying declarations (first stating an accident, later implicating accused), inconsistent family witness testimonies, and absence of independent corroboration. The evidence, including the scene panchnama, supported suicide due to marital discord, not murder or abetment by the accused.