Dharmadhikari, J. - (1.) Leave to appeal, as prayed for, is granted.
(2.) Counsel for the parties are heard at length.
(3.) The appellants are accused of commission of offence of alleged cruel treatment meted out to deceased - Kana Banerjee, punishable under Section 498A of the Indian Penal Code and abetting her suicidal death punishable under Section 306, IPC.;