As per case facts, a minor victim was abused with filthy words and assaulted with an iron rod by Appellant No. 1 while Appellant No. 2 caught hold of him, ... resulting in bleeding head injuries. A complaint was lodged, leading to a chargesheet. The Children's Court convicted the Appellants under Section 504 and 324 IPC and Section 8(2) of the Goa Children's Act, 2003. The Appellants appealed, claiming false implication due to a property dispute, that the victim fell on his own, and citing timing discrepancies. They argued that Section 504 IPC and Section 8(2) of the Children's Act were not made out. The question arose whether the conviction of the Appellants for offences under Section 504 and 324 IPC and Section 8(2) of the Goa Children's Act is maintainable. Finally, the High Court confirmed the conviction under Section 324 IPC due to strong evidence. However, it set aside the conviction under Section 504 IPC for lack of specific intent to provoke breach of peace, and acquitted the Appellants under Section 8(2) of the Goa Children's Act, deeming the incident a solitary act not constituting "Child Abuse" as per legal precedents. The case was remanded to the Children's Court to consider probation for the Section 324 IPC conviction.