- (1.) Leave granted.
(2.) This appeal has been filed against the impugned judgment of the Delhi High Court dated 18.7.2006 in Criminal Revision No. 188 of 2005. The said judgment was delivered on a Criminal Revision filed by the accused appellant against the order of the learned Sessions Judge, Karkardooma Court dated 28.2.2005 framing charges u/s. 306/498/34 of the Indian Penal Code against the accused persons.
(3.) Heard learned counsel for the parties and perused the record.;