As per case facts, two victims were abducted from a rickshaw by miscreants, including the two appellants, and found dead with multiple injuries. The prosecution relied on two retracted judicial ... confessions from the appellants and discoveries, as the only eyewitness turned hostile. The question arose whether the prosecution conclusively proved the appellants' involvement and if their convictions were sustainable. Finally, the Supreme Court upheld Mahabir's conviction, finding his confession reliable and corroborated by the recovery of a victim's watch. For Shiba, co-accused confessions were disregarded, and the discovery of a ring, only proving his knowledge of its concealment months later, was insufficient to infer his participation in theft or murder. Consequently, Shiba's appeal was allowed, and he was ordered to be released.