As per case facts, an incident occurred at an election counting center where accused persons allegedly abused and assaulted P.W.1 and P.W.2, causing P.W.1 a nasal bone fracture. The Trial ... Court convicted the accused, but the First Appellate Court acquitted them. The complainant appealed this acquittal. The question arose whether the First Appellate Court erred in reversing the Trial Court's conviction. Finally, the Court found material contradictions in the prosecution's evidence and deemed the interested witnesses' testimony unreliable, confirming the acquittal.