As per case facts, the informant reported the appellant, Nagesh, for abusing and then assaulting her husband, Sanjay, with blows to the stomach when he tried to intervene. Sanjay later ... succumbed to his injuries, leading to the appellant's conviction for murder. The appellant appealed, claiming the injuries were accidental during a scuffle, or that death was due to medical complications or wrong blood transfusion, thus breaking the chain of causation. The question arose whether the prosecution successfully proved the death was homicidal and directly caused by the appellant's actions despite claims of intervening medical factors. Finally, the High Court dismissed the appeal, affirming the conviction. It held that the ocular and medical evidence consistently proved the death was homicidal, directly caused by the stab injuries inflicted by the appellant, and that septicemia was a natural and probable consequence of these injuries, not an independent intervening cause like medical negligence or incompatible blood transfusion. The court found no perversity or illegality in the trial court's findings.