Initially the trial court convicted the accused with various sentences including death penalties On appeal the High Court modified the conviction of accused No to Section IPC and confirmed the ... death sentences for accused Nos to Defense attorneys argued against the convictions citing inconsistencies and procedural issues such as invalid charges under Section IPC The prosecution defended the case asserting that the contradictions were minor and the investigation valid The court reviewed the need for a written complaint under Section Cr PC and the procedural aspects of Test Identification Parades TIPs