Naheed Ara Moonis, J. - (1.) HEARD learned Counsel for the Appellants and the 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 5.4.2011, passed by Additional Sessions Judge, Court No. 1, Etawah in Session Trial No. 420 of 2008, State v. Arvind Kumar alias Pintu Sharma and Anr., arising out of case crime No. 225 of 2008, under Sections 323, 342 IPC, P.S. Bharthana, District Etawah, convicting and sentencing the Appellants for one year rigorous imprisonment under Sections 323 IPC and for one year rigorous imprisonment under Section 342 IPC.;