KULWANT KAUR AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) APPELLANTS Kulwant Kaur, Purro and Harpal Singh have preferred the instant appeal against the judgment of conviction and sentence dated 22.01.2004 and 24.01.2004 respectively passed by Addl. Sessions Judge(Adhoc), Fast Track Court, Gurdaspur, vide which they were held guilty under Sections 314, 315, 318 and 201 IPC. They have been sentenced in the following manner: -

(2.) THE epitome of facts which necessarily requires narration are as under: -

(3.) DISCLOSURE statement of Kulwant Kaur was recorded and pursuant thereto she got recovered one dilate, one scissors and plastic bottle of glucose lying in a gunny bag from Guru Nanak Clinic Hospital. The same were taken into police possession vide separate memo, which were attested by HC Malkiat Singh and SI Darshan Singh.