The case involves a fatal assault on January leading to Akbar's death and injuries to three others Four defendants Mohd Yunus A Mohd Jamil A Ghasita A and Akhtar Hussain ... A faced charges under Sections and of the IPC the Trial Court convicted A A and A acquitting A Subsequently the High Court partially upheld this by acquitting A of murder necessitating the Supreme Court's review of the justification for A 's conviction under Section IPC and the potential overturning of A 's acquittal