As per the case facts the appellants were convicted by a Trial Court under IPC Sections and A and this conviction was upheld by the High Court They appealed to ... the Supreme Court seeking to overturn their conviction arguing that the deceased's bipolar disorder was concealed from their family the conviction relied solely on testimony from interested witnesses the deceased's mother and sister and the post-mortem report did not conclusively establish abetment as the cause of death The question arose whether the Trial Court and High Court were justified in convicting the appellants under Sections and A of the IPC based on the evidence presented Finally the Supreme Court found that the convictions under Sections and A IPC by both the Trial Court and the High Court were unsustainable Upon reviewing the evidence including that of eyewitnesses and other prosecution materials the Supreme Court determined that there was insufficient basis to uphold the conviction The appeal was granted and the appellants were acquitted of all charges with the judgments of both lower courts being set aside