Naheed Ara Moonis, J. - (1.) HEARD learned Counsel for the Appellants and the learned A.G.A. for the State.
(2.) ADMIT . Summon the lower Court record.
(3.) A prayer for bail has been made in this criminal appeal, which has been filed against a judgment and order dated 22.3.2011, passed by Additional Sessions Judge, Fast Track Court No. 1, Baghpat, in Session Trial No. 491 of 2001, State v. Brahm Singh and Ors. arising out of case crime No. 16 -A of 2001, under Sections 147, 148, 323/149, 324/149, 504 IPC, P.S. Chhaprauli, District Baghpat, convicting and sentencing the Appellants under Section 147 IPC for one year imprisonment each, under Section 148 IPC for one year imprisonment each, under Section 323/149 IPC for one year rigorous imprisonment with a fine of Rs. 500/ - each, under Section 324/149 IPC for three years imprisonment with a fine of Rs. 500/ - each and under Section 504 IPC for one year imprisonment each.;