- (1.) Leave granted.
(2.) Heard the matter finally.
(3.) The appellant is the complainant at whose instance FIR No. 138/2014 dated 10.05.2014 was registered at Police Station Civil Lines, Amritsar, Punjab, under Sections 307, 326, 324, 323, 427, 148, 149, 120-B and 341 of the Indian Penal Code (IPC). The matter was investigated and challan was filed in the Court. The Sessions Judge framed charges under the aforesaid provisions, including Section 307 IPC. This order of framing of charge was challenged by respondent No. 2 by filing revision petition in the High Court. The High Court has, vide the impugned judgment dated 28.08.2015, partly allowed the said revision petition and deleted the charge framed under Section 307 IPC as unsustainable while maintaining the charge in respect of other offences. Being dissatisfied of the aforesaid outcome, the appellant has challenged the said order on the ground that the Sessions Judge has rightly framed the charge under Section 307 IPC as well.;