Naheed Ara Moonis, J. - (1.) HEARD learned Counsel for the Appellants and learned A.G.A. for the State. 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 11.4.2011, passed by Special Judge, (D.A.A.), Court No. 5, Etah, in Session Trial No. 118 of 2000 State v. Soran Singh and Anr. arising out of case crime No. 272 of 2000, under Section 393, 397 IPC, P.S. Kotwali Dehat, District Etah, convicting and sentencing the Appellants to undergo seven years rigorous with a fine of Rs. 200/ - each, with default stipulation.
(3.) INITIALLY a first information report was registered against four persons, with the allegation that at on 5.8.2000 at about 9:00 pm, the complainant and his brother Ganga Ram who were accompanied with Dayaram and Chandrapal on their bicycle, they were intercepted by the aforesaid accused persons and they tried to snatch the bicycle of the nephew of the complainant, Charan Singh and on his resistance, one person had fired upon the nephew of the complainant who had sustained injuries over his abdomen. Two persons were arrested on the spot namely Ashok and Soran Singh, whereas the other two persons managed to escape.;