As per the case facts the appellant challenged the High Court's judgment which dismissed their appeal and affirmed the trial court's conviction for offenses under the Prevention of Corruption Act ... The appellant was convicted and sentenced by the trial court The reason for the appeal to the Supreme Court is to challenge the High Court's affirmation of the conviction The question arose whether the prosecution successfully proved the charges of demand and acceptance of bribe money against the appellant beyond reasonable doubt especially given the alleged inconsistencies in evidence and the association of a partisan witness Finally the Supreme Court after analyzing the evidence felt that the prosecution's case was full of embellishments contradictions and doubts It deemed it unsafe to convict the appellant for having demanded and accepted the bribe money especially noting that the manner in which a panch witness was associated created grave doubt that the entire case was orchestrated Consequently the High Court's and trial court's judgments were quashed and set aside and the appellant was acquitted