As per case facts, the deceased Mani died due to electrocution from an iron fence electrified by Appellant 1 using Appellant 2's pump set. The deceased was found near the ... fence. A complaint was filed, leading to an FIR, investigation, and charges under IPC and SC/ST (PoA) Act. The trial court convicted both Appellants for rigorous imprisonment and fines. The Appellants appealed to the High Court, arguing that the case relies on circumstantial evidence which does not exclusively point to their guilt, doubts about the cause of death, improper application of the SC/ST Act, and procedural lapses in investigation. The question arose whether the High Court, re-evaluating the circumstantial evidence, found the prosecution had proven the appellants' guilt beyond reasonable doubt. Finally, the High Court found that the prosecution proved its case with cogent evidence and dismissed the Criminal Appeal, stating that the appellants' silence and failure to explain incriminating circumstances strengthened the prosecution's case.