Naheed Ara Moonis, J. - (1.) HEARD learned Counsel for the Appellants and 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 16.3.2011, passed by Additional Sessions Judge, Court No. 2, Muzaffar Nagar, in Session Trial No. 1042 of 2009, State v. Surendra Kumar and Ors., arising out of case crime No. 367 of 2009, under Sections 332, 353 IPC, P.S. Civil Lines, District Muzaffar Nagar, convicting and sentencing the Appellants to undergo for one year and six months rigorous imprisonment under Section 332 IPC and one year rigorous imprisonment under Section 353 IPC.;