LAKHBIR KAUR, Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The three Criminal Appeals No.398 -DB of 2005 filed by accused -appellant Lakhbir Kaur, Criminal Appeal No.420 -DB of 2005 filed by the accused -appellant Ashwani Kumar Sharma and Criminal Appeal No.478 -DB of 2005 filed by the accused -appellant Ravinder Singh, having been arisen out of the same judgment dated 19.5.2005, passed by the learned Sessions Judge, Hoshiarpur, are being decided together.

(2.) Homicidal death of Sham Sunder Sharma, a Dentist (Registered Medical Practitioner), on 16.11.2003, at about 6.30 PM in the area of Village Ram Garh Kullian, Police Station Mukerian, led to the prosecution of accused -appellants Ravinder Singh alias Pahara, Ashwani Kumar Sharma and one Lakhbir Kaur (hereinafter referred to as 'the accused'), under Sec. 302/34 IPC. Consequently, they were convicted for the aforesaid offence and were sentenced to undergo life imprisonment each.

(3.) Sham Sunder Sharma was a Registered Medical Practitioner and running his dental clinic in the main bazar, Mukerian. Lakhbir Kaur accused had been working as servant at his clinic for some time. Ravinder Singh alias Pahara accused was the friend and Ashwani Kumar Sharma was the driver of his car bearing registration No.DL32Q -0860.