As per the case facts the appellant was convicted for an offense and appealed to the High Court which confirmed the conviction The reason for the appeal to the Supreme ... Court is to challenge the High Court's judgment The question arose whether the investigating officer complied with duties under the Criminal Procedure Code whether the lower court erred in not finding against the appellant when other co-accused were acquitted for the same crime under a conspiracy charge and whether the conviction judgments are legally sustainable Finally the Supreme Court noted that the High Court's finding based on human probability in a circumstantial evidence case was erroneous as guilt must be determined by certainty not probability with all evidence conclusively pointing to a singular conclusion

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