- (1.)These appeals have been filed by Surinder Kaur, Ravinder Kaur, Jasbir Kaur, Balwinder Kaur, Amar Nath and Sukhwinder Kaur against the common judgment dated 26th March, 2009 of the High Court of Punjab & Haryana at Chandigarh in Criminal Appeal Nos. 689-SB, 708-SB, 780-SB, 711-SB, 807-SB and 752-SB, and of 2006 respectively arising out of the conviction and sentence recorded by the Special Judge, Ambala holding all the Appellants guilty Under Section 120-B of the Indian Penal Code (for short the "Indian Penal Code") and sentencing them to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 200/- each, and in default of payment of fine to undergo imprisonment for 15 days. Except Amar Nath, all others have been found guilty Under Section 218, 466 and 474 Indian Penal Code and Under Section 13(1)(d) of the Prevention of Corruption Act, 1988 punishable Under Section 13(2) of the Act and sentenced by the trial Court as follows:
All the sentences were ordered to run concurrently.

(2.)The High Court confirmed the above conviction and sentence with the modification that sentence has been reduced to one year instead of two years while maintaining the sentence of fine.
(3.)FIR No. 20 dated 18th December, 1997 was registered at Vigilance Bureau, Ambala with the allegation that on 29th August, 1996, Gurdev Singh, Sant Ram etc. of Village Kurbanpur were attacked by Amar Nath etc. of the said village. The Appellant Dr. Ravinder Kaur created false evidence of Amar Nath being admitted to Community Health Centre at Chaurmastpur prior to the occurrence. Appellants Jasbir Kaur, Surinder Kaur, Balwinder Kaur, Sukhwinder Kaur who were staff nurses/Pharmacist also made false entries/overwriting/cuttings in the record of the hospital. An enquiry was conducted and these facts were established. After investigation, the accused were sent up for trial.