As per case facts, the appellants, Bhusan Sahu and Rambabu Sahu, challenged their conviction for murder under Section 302 IPC. They were found guilty by the Addl. Sessions Judge, Jharsuguda, ... in a case involving an assault and shooting incident in which Srinivas Yadav died. The prosecution relied on eye-witness testimonies and two dying declarations. The appeal raised objections regarding the FIR, delay, witness credibility, and ballistic report. The question arose whether the trial court's findings on the reliability of eye-witness accounts, dying declarations, and the impact of contradictions or the ballistic report were sufficient to sustain the conviction. Finally, the High Court found the objections insufficient to overturn the direct evidence. Minor discrepancies, delays, and the ballistic report mismatch were not considered fatal. The High Court upheld the conviction, dismissing the appeal and ordering the appellants to serve their sentence.