As per case facts, the deceased Selviyammal, married to the first appellant, faced harassment, humiliation, and dowry demands from her husband and in-laws. The first appellant's alcohol addiction and failure ... in business, despite financial help from the deceased's mother, led to continuous abuse. A dispute occurred the night before the deceased was found dead by hanging. An RDO report and a suicide note confirmed the death within seven years of marriage, attributing it to cruelty. The Trial Court convicted the appellants. The appeal challenged the conviction, arguing issues with the Handwriting Expert's examination and the authenticity and timing of evidence production, claiming the deceased committed suicide due to personal reasons. The question arose whether the death was self-inflicted or abetted by the first appellant due to matrimonial cruelty. Finally, the High Court confirmed the conviction against the appellants, affirming the first appellant abetted suicide and others subjected the deceased to cruelty, based on corroborated evidence including the suicide note. However, the sentences imposed were modified.