Naheed Ara Moonis, J. - (1.) SUPPLEMENTARY affidavit filed by the learned Counsel for the Appellants is taken on record.
(2.) HEARD learned Counsel for the Appellants and the learned AGA. 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 SessionsJudge/F.T.C -1, Bijnor, in Session Trial No. 490 of 2005, State v. Rajvir, arising out of case crime No. 482 of 2003, under Sections 147, 323/149, 304(1)IPC, P.S. Sheohara, District Bijnor, whereby convicting and sentencing the Appellants to undergo for one year rigorous imprisonment under Section 147IPC, one year rigorous imprisonment under Section 323/149 IPC and seven years rigorous imprisonment under Section 304(1) IPC with a fine of Rs.10,000/ -, with default stipulation.;