As per the case facts, two individuals, Santosh @ Bhure and Neeraj, were tried for murder and criminal conspiracy. The Trial Court convicted Santosh and acquitted Neeraj, and the High ... Court upheld these decisions. Santosh appealed his conviction, and the State appealed Neeraj's acquittal to the Supreme Court. The question arose whether the conviction of Santosh @ Bhure and the acquittal of Neeraj were appropriate based on the evidence presented. Finally, the Supreme Court allowed Santosh's appeal, setting aside his conviction and acquitting him of all charges. The appeal by the State challenging Neeraj's acquittal was dismissed as having no merit.