As per case facts, an FIR was registered after four individuals were found murdered by strangulation and theft, with one victim also sexually assaulted. Appellants were convicted by the Additional ... Sessions Judge based on circumstantial evidence, including their fingerprints found at the crime scene on a liquor bottle and glasses, recoveries of a torn pocket matching a T-shirt, blood-stained clothes, and stolen items like mobile phones, a watch, and a chain. The appellants appealed, contending insufficient evidence, no motive, and lack of credible witness support for extra-judicial confessions or last-seen evidence. The question arose whether the prosecution had successfully established a complete chain of circumstantial evidence linking the appellants to the crimes beyond reasonable doubt. Finally, the High Court upheld the conviction, affirming that the prosecution had proved its case with no missing links in the circumstantial evidence, particularly relying on the scientific evidence of matching fingerprints and other recoveries.