As per case facts, Kuldip Singh went missing after being taken by Kesar Singh. A missing person report was filed, but later a conspiracy to abduct and murder Kuldip Singh, ... involving Kesar Singh, Manjit Singh, and Sinder Kaur, was suspected. Kuldip Singh's body was recovered from a canal. Investigation revealed Sinder Kaur, Kuldip Singh's mother, had illicit relations with Kesar Singh, which Kuldip Singh objected to, and he also sought his share of land. Extra-judicial confessions and recoveries of a golden ring and a blood-stained Ghotna were made, linking the accused to the crime. Sinder Kaur and Kesar Singh appealed their conviction, citing contradictions and unreliable evidence. The complainant sought a revision of co-accused Manjit Singh's acquittal. The question arose whether the trial court's conviction of Sinder Kaur and Kesar Singh was justified by the evidence and if Manjit Singh's acquittal was proper. Finally, the High Court affirmed the convictions of Sinder Kaur and Kesar Singh, finding strong motive, corroborated extra-judicial confessions, supporting medical evidence, and significant recoveries. The appeals were dismissed. Manjit Singh's acquittal was also upheld, as the evidence against him lacked the same confidence, and the recovery of a ring, as the deceased's brother, was not sufficient for conviction.