As per case facts, a family was attacked by accused persons, resulting in one death and injuries to others due to a prior quarrel and illegal mining disputes. Two accused ... were convicted for murder and trespass, while seven others were acquitted by the Sessions Court. The convicted appealed their conviction, and the complainant and State appealed the acquittals. The question arose whether the eyewitness testimony, medical evidence, and the principle of unlawful assembly were sufficient to convict all accused or justify the partial acquittals. Finally, the Court confirmed the homicidal death and upheld the conviction of the two accused based on corroborated eyewitness accounts of fatal injuries. It upheld the acquittals of seven others due to insufficient medical corroboration, identification issues, and failure to prove specific overt acts or a common object for an unlawful assembly, finding the evidence separable and not perverse.