As per the case facts two appellants and a co-accused were on trial for various offenses under the Indian Penal Code The High Court overturned their acquittal by the Additional ... Sessions Judge The appeal to the Supreme Court was to challenge the High Court's decision The question arose regarding the correctness of the High Court's judgment that allowed the State's appeal and set aside the acquittal and whether the sentence imposed by the High Court should be reduced due to mitigating circumstances Finally the Supreme Court upheld the conviction but reduced the sentences The first appellant's rigorous imprisonment was shortened significantly while the fine remained and the second appellant's sentence was reduced to time already served with the fine still in place