As per the case facts, the deceased was married to appellant no. 1 for several years and had children. After some time, she was allegedly harassed by her husband and ... his family members for dowry and domestic work. On the day of the incident, her mother-in-law (appellant no. 2) allegedly poured kerosene on her and set her on fire. The deceased suffered severe burn injuries and succumbed to them after a week. The High Court allowed the State's appeal, setting aside the lower court's acquittal of the appellants for the stated offenses. The reason for the appeal to the Supreme Court is the High Court's decision to overturn the acquittal and convict the appellants. The question arose whether the High Court was correct in allowing the State's appeal and setting aside the acquittal of the appellants for the alleged offenses, including murder and dowry-related charges. Finally, the Supreme Court is seized of this appeal to review the High Court's judgment of conviction.