Aditya Nath Mittal, J. - (1.) HEARD learned counsel for the revisionists, learned Additional Government Advocate and perused the record.
(2.) THIS revision has been filed with the prayer to set aside the order dated 14.08.2015, passed by the learned Additional Session Judge, Court No. 5, Barabanki in S.T. No. 176 of 2015 relating to Case Crime No. 36 of 2015, under Section 307 I.P.C., Police Station -Masauli, District -Barabanki. Learned counsel for the revisionists has submitted that in the injury report, the suspected fire arm injury was written in the X -Ray report, the word "NAD" has been written, which goes to show that there was no pellet in the said injury. It has also been submitted that the charge for the offence punishable under Section 307 I.P.C. has been wrongly framed against the revisionists.
(3.) ON the other hand, learned Additional Government Advocate has defended the impugned order.;