As per case facts, a young victim boarded a train and mistakenly entered a military compartment where three individuals, allegedly military personnel, forced her to consume liquor, leading to semi-unconsciousness. ... Subsequently, two of the individuals sexually assaulted her multiple times in the washroom. The victim was later found unconscious, and one accused was detained, while the other two were later arrested. The trial court convicted all three. The appellants appealed, arguing issues with evidence appreciation, victim identification, and procedural irregularities. The question arose whether the trial court's conviction and sentence were valid despite the appellants' challenges concerning identification and evidentiary contradictions. Finally, the High Court found no grounds to intervene with the trial court's judgment of conviction and sentence, affirming the decision and dismissing all appeals, while also directing the set-off of detention periods against the punishment.