Naheed Ara Moonis, J. - (1.) THE instant appeal has been filed by the Appellants challenging the judgment and order dated 13.4.2011 passed by the Special Judge S.C. and S.T. Act in Sessions Trial No. 137 of 2000 under Sections 323/34, 504/506/IPC read with Section 3(1)(10) KS.C. and S.T. Act whereby the Appellants were convicted and sentenced for one year rigorous imprisonment with fine of Rs. 5000/ - against each . Now the Appellants have prayed for consideration of his interim bail during the pendency of the present appeal.
(2.) HEARD learned Counsel for the Appellants and learned AGA and have taken through the record. Admit,
(3.) SUMMON the lower Court's record.;