As per the case facts the appellants were convicted by the trial court for various offenses and their convictions were largely confirmed by the High Court except for one charge ... The appeal to the Supreme Court challenged the confirmation of their conviction for a less severe charge arguing that there was insufficient evidence for a homicidal death and claiming they were let off lightly on the main charge The question arose whether in the absence of clear evidence of a homicidal death the appellants should be acquitted of the charges particularly under Section Part-II IPC Finally the Supreme Court in a dissenting opinion disagreed with the acquittal for lack of evidence of homicidal death and maintained the convictions and sentences emphasizing that the appellants' actions showed careless disregard for human life and their duplicitous stories should not allow them to escape punishment

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