Naheed Ara Moonis, J. - (1.) HEARD learned Counsel for the Appellants and the learned AGA. Admit.
(2.) SUMMON the lower court record. A prayer for bail has been made in this criminal appeal, which has been filed against a judgment and order dated 14.3.2011, passed by Additional Sessions/Special Judge(D.A.A. Act), Lalitpur, in Session Trial No. 52 of 2004, State of U.P. v. Harpal and Ors., arising out of case crime No. 60 of 2004, under Sections 323 read with Section 34, 452 IPC, P.S. Jakhalaun, District Lalitpur, convicting and sentencing the Appellants to undergo for one year rigorous imprisonment under Section 323/34 IPC and one year rigorous imprisonment under Section 452 IPC with a fine of Rs. 200/ -each, with default stipulation.
(3.) ACCORDING to the prosecution case, the Appellants are said to have entered into the house of the complainant and assaulted the complainant and other persons, on account of which they had sustained injuries.;