As per case facts, a conspiracy was hatched by a lawyer (A1), a police officer (A2), and others to falsely implicate an innocent person (PW12) in a rape case and ... extort money, following a previous altercation involving A3. Key witnesses (PW1, PW2, PW6, PW7) were involved in staging the crime for financial gain. PW1 initially gave a false statement but later confessed the conspiracy, and DNA evidence exonerated PW12. PW12 faced arrest, custodial violence, and harassment during the prolonged trial, with key witnesses (PW6 and PW12) dying without being fully cross-examined due to repeated adjournments. The question arose whether accomplice testimony from these witnesses was admissible and sufficient for conviction, and if the convictions of A1 and A2 were sustainable. Finally, the court dismissed the appeals of A1 and A2, upholding their conviction, stating that accomplice testimony is competent and admissible even without pardon, and found the prosecution's case proven. The court also partly allowed the appeal for enhanced compensation, directing the entire fine amount to be paid to PW12's legal representatives due to the immense harassment suffered.