As per the case facts, this is a criminal appeal that likely involves a sexual assault case, as indicated by the discussion on "two-finger test" and per vaginum examination. The ... context mentions an overview of testimonies of prosecution and defense witnesses, and decisions by the Sessions Court and High Court on appeal. The reason for the appeal to the Supreme Court is not explicitly stated in the snippets beyond it being a criminal appeal. The question arose concerning the legality and appropriateness of the "two-finger test" or per vaginum examination in sexual assault cases. Finally, the Supreme Court issued strong directions stating that the "two-finger test" or per vaginum examination is not to be prescribed as a procedure for examining survivors of sexual assault and rape. Any person conducting this test in contravention of these directions will be guilty of misconduct. The judgment also mandates sharing and implementation of these directions by relevant government ministries and police departments.