As per case facts, a minor traffic mishap led to a road rage altercation where appellants assaulted the deceased with fists and legs. The deceased, who had a severe pre-existing ... heart condition, subsequently died. Appellants were convicted of murder by the Trial Court and appealed, arguing lack of intent to kill and no lethal weapon used, emphasizing the deceased's heart ailment as a contributing factor. The question arose whether the incident constituted murder or a lesser offense given the circumstances. Finally, the High Court determined that while the injuries were life-endangering, the appellants lacked the intention to cause death, especially unaware of the deceased's heart condition. Thus, the murder conviction was overturned, and appellants were re-convicted for voluntarily causing grievous hurt and released for time served.