As per case facts, a 10th-standard student was gang-raped by the Appellants. Initially silenced by threats, she later disclosed the incident during a school program to her teacher, and subsequently ... to her mother, leading to an FIR. The Appellants were convicted for gang rape and outraging modesty, but acquitted under POCSO. They appealed, citing delayed reporting, non-supportive witnesses, and inconclusive medical evidence. The question arose whether the conviction could be maintained solely on the Victim's consistent testimony despite prosecution weaknesses. Finally, the High Court dismissed the appeals, upholding the conviction. It deemed the Victim a "sterling witness" whose testimony was trustworthy and cogent, explaining the reporting delay as natural given the threats and psychological impact. Medical evidence, despite delay in examination, was found consistent with her account, firmly establishing the prosecution's case.