- (1.) Leave granted.
(2.) The appellants assail order dated 20.03.2019 passed by the High Court declining to interfere with the order of the Additional Sessions Judge refusing to discharge the appellants in a prosecution case under section 306 read with section 34 of the Indian Penal Code.
(3.) Learned counsel for the appellants submits that there is no specific attribution to the appellants in the suicide note. The appellants are the sister-in-law of the deceased and her husband.;