As per case facts, a dispute over house construction between brothers led to an altercation. Appellants, Baiju Oraon and Somra Oraon, armed themselves and assaulted Fagu Oraon, causing his death. ... The trial court convicted them for murder. The appeal challenged this, arguing it was culpable homicide not amounting to murder due to lack of premeditation and sudden fight. The question arose whether the case falls under Section 302 or Section 304 Part-1 of the IPC, considering the spur-of-the-moment nature of the incident between family members. Finally, the High Court found no premeditation, ruling the killing resulted from a sudden quarrel. The conviction was modified from Section 302 IPC to Section 304 Part-1 IPC. Somra Oraon's Section 324 IPC conviction was upheld. Appellants' sentence was reduced to the period already undergone (over twelve years), leading to their release.