- (1.) These three Special Leave Petitions arise out of a prosecution in which one Dr. V. K. Saxena and a Nurse Bhagwati Singh were charged inter alia, for the murder of Sudha the wife of Dr. Saxena. The learned Sessions Judge, Hardoi, convicted Dr. Saxena under Sections 120-B, 302 and 201 of the Penal Code and awarded the sentence of death for the offence of murder. Bhagwati Singh was convicted under Section 120-B and was sentenced to life imprisonment.
(2.) The appeals filed by the two accused and the confirmation proceedings came up for hearing in the Allahabad High Court before Hari Swarup and M. Murtaza Husain. JJ. Hari Swarup. J. agreed that the box in which the dead body of Sudha was packed was thrown by the accused Dr. V. K. Saxena from a running train between Lucknow and Kanpur. However, according to the learned Judge that was not enough to sustain the charges because, the possibility that Sudha died as a result of suicidal hanging could not be excluded and if a person destroys evidence of suicide committed by another, he commits no offence. Murtaza Husain J. differed from Hari Swarup, J. and held that Dr. Saxena had committed the murder of his wife put her dead body in a box and threw that box from a running train. Unfortunately for Dr. Saxena and fortunately for the cause of justice the massive and menciful (merciful ) pillars of the bridge over the Ganges intercepted the box as a result of which the box fell on the railway track and not into the Ganges. By reason of the difference of views between the two learned Judges the proceedings were placed before S. Malik. J., who agreed with Murtaza Husain. J. By an order dated October 30, 1980, the High Court upheld the conviction of Dr. V. K. Saxena under Sections 302 and 201 of the Penal Code but reduced the sentence of death to life imprisonment. The Nurse, Bhagwati Singh, was acquitted by the High Court of the charge of conspiracy.
(3.) Dr. Saxena has filed Special Leave Petition No. 3372 of 1980 challenging the order of conviction and sentence. Special Leave Petition No. 581 of 1981 is filed by the State of U. P., contending that Dr. Saxena must be sentenced to death. Special Leave Petition No. 582 of 1981 is filed by the State of U. P. against the order of acquittal passed by the High Court in favour of Bhagwati Singh.;