As per the case facts, two appellants were convicted by the trial court and the High Court for an offense under Section 397 of the IPC, which was confirmed by ... the appellate court. They appealed to the Supreme Court. The question arose whether the appellants deserved to be acquitted simply because some other co-accused were acquitted on the same evidence. Finally, the Supreme Court partially allowed the appeal. The court set aside the conviction under Section 397 IPC but convicted the appellants under Section 395 IPC, sentencing them to seven years of rigorous imprisonment and a fine. The court stated that the acquittal of some accused on the same evidence does not automatically lead to the acquittal of all, especially when there are appropriate reasons based on the evidence.