Bala Krishna Narayana, J. - (1.) THE certified copy of the judgment and order dated 17.6.2011 has been filed along with Criminal Appeal No. 3613 of 2011 preferred by the co -accused Rajpal and others.
(2.) ACCORDINGLY , the Appellants had exempted from filing the certified copy of the judgment and order dated 17.6.2011. Heard learned Counsel for the Appellants, learned A.G.A. for the State and Sri Vinay Kumar Singh, learned Counsel for the Respondent No. 2.
(3.) THIS criminal appeal has been filed by the Appellants against the judgment and order dated 17.6.2011 passed by Additional Sessions Judge, Court No. 18, Bulandshahar in S.T. No. 1153 of 2007, State v. Rajpal and Ors. by which the Appellants have been convicted under Sections 148, 325/149, 308/149 and sentenced to undergo five years rigorous imprisonment each and fine of Rs. 3000/ - each with default stipulation.;