As per case facts, a dispute over a boundary led to an altercation on 08.06.1999. Raghbir initially attacked Ishwar, and a subsequent confrontation escalated into a free fight where Ishwar ... sustained a life-threatening head injury, while Raghbir and others also received injuries. The trial court convicted Raghbir for attempted murder and others for lesser offenses, including Ishwar in a cross-case. Appeals were filed for sentence enhancement, acquittal reversal, and setting aside convictions. The question arose whether the trial court's findings were legally sound, particularly regarding the "free fight" nature, specific roles, and appropriate sentences given the mutual aggression and long trial duration. Finally, the High Court upheld the convictions, noting Ishwar's life-threatening injury and the mutual fight. It dismissed the application for leave to appeal for enhancement of compensation and to challenge acquittals. However, considering the prolonged trial since 1999, it reduced the sentences for the appellants to the period already undergone, maintaining the fine. Raghbir's appeal abated due to death.