The case involves a report filed by a complainant, Guddi, alleging rape by two individuals at a hotel in Rajasthan. The accused were convicted under Section 376 of the IPC, ... and their sentences were initially reduced by the High Court. The State of Rajasthan appealed against this reduction in the Supreme Court, arguing that the minimum punishment for rape should be upheld. The Supreme Court, after considering all submissions, restored the original seven-year sentence for both accused individuals..