This case originated from a land dispute between Jaram Singh PW and the deceased Prem Dass who initiated a civil suit against the appellants to halt their construction on the ... contested property On March Prem Dass and his son Jeewan PW were attacked by the armed appellants near the site resulting in fatal injuries to Prem Dass consequently the appellants were convicted under Sections and in conjunction with Section of the IPC by the Sessions Court and this conviction was subsequently affirmed by the High Court of Himachal Pradesh prompting the present appeal before the Supreme Court