As per case facts, appellants were convicted for murder and body disposal by the trial court. The prosecution relied on an extra-judicial confession, body recovery, and forensic evidence of blood-stained ... items. Appellants appealed to the High Court, asserting false implication, self-defense, and challenging the admissibility of the confession. They sought to reduce the conviction to culpable homicide. The question arose whether the trial court correctly identified the death as homicidal and appellants as culprits, and if the murder conviction was justified. Finally, the High Court affirmed the trial court's judgment, finding an unbroken chain of circumstantial evidence, including the corroborated confession and forensic findings, proved the appellants' guilt for murder beyond reasonable doubt. The self-defense plea and reduction request were rejected.