As per the case facts several individuals were convicted under sections related to kidnapping for ransom and criminal conspiracy and their appeals were dismissed by the High Court The Supreme ... Court heard appeals from these convictions The question arose whether the prosecution adequately proved the involvement of all accused individuals especially considering the continued ransom calls after some arrests and the evidence linking specific individuals to the victim's location Finally the Supreme Court dismissed some appeals affirming convictions and sentences for some individuals However it allowed appeals for others setting aside their convictions under Sections A and B of the Penal Code due to benefit of doubt particularly as ransom calls continued after their arrest and the victim's location was only ascertained after the arrest of another accused