As per case facts, a dispute over an electric motor for mortgaged land led to an altercation on a specific date in 2002. Mohan Singh (A1), armed with a toka ... handle, and Harjinder Kaur (A2), with 'cells', assaulted Geetan Singh, an old man, who subsequently died on the spot. The appellants appealed against their conviction under Section 304 Part 2 IPC. The question arose whether the incident occurred as alleged, whether the deceased suffered injuries and died as a consequence, and if the appellants had knowledge of the deceased's heart ailment, thereby attracting Section 304 Part 2 IPC. Finally, the High Court found that the medical report indicated no external injuries and stated that the cause of death was 'Myocardial infarction', remotely connected to any scuffle. The court noted no evidence suggesting appellants knew of the deceased's heart condition. Thus, the conviction was modified from Section 304 Part 2 IPC to Section 323 IPC, with sentences of fine and compensation.