As per case facts, Jarnail Singh and Amrit Pal Singh appealed their conviction under Sections 308/34 IPC for injuries to Surjit Singh and Kulbir Singh, while Surjit Singh appealed the ... acquittal of Sukhdev Singh and Kuldeep Singh and sought enhanced sentences. The incident, stemming from a family dispute and alleged liquor vend conflict, involved multiple assailants. Initial police investigation found Jarnail Singh and Amrit Pal Singh innocent, but they were later summoned. The High Court needed to determine if the convictions of Jarnail Singh and Amrit Pal Singh were justified beyond reasonable doubt, given inconsistencies like late implication, hostile witnesses, lack of weapon recovery, and documented enmity, and if the acquittals of Sukhdev Singh and Kuldeep Singh were sound. Finally, the High Court acquitted Jarnail Singh and Amrit Pal Singh, citing doubts from the injured witness's testimony, absence of weapon recovery, a hostile eyewitness, and evidence of false implication due to long-standing enmity. The appeal against the acquittal of Sukhdev Singh and Kuldeep Singh was also dismissed, finding no perversity in their original acquittal.