Babri Masjid Demolition Case: CBI Court rejects prosecution witnesses' plea to file written arguments

On Tuesday, Special CBI Judge SK Yadav rejected pleas of 2 prosecution witnesses seeking permission to file written arguments in the Babri Masjid demolition case.

The Special CBI Court held that the 2 prosecution witnesses, Hazi Mahmood Ahmad & Sayyed Akhlakh, were not victims in the case.

The Court had set Wednesday for the defence to file its written arguments in the case. Meanwhile, the CBI has already filed its 400 page written arguments in connection with the case.

The Apex Court had recently extended the deadline for a verdict in the case till Sept end.

As many as 32 accused including senior BJP leader LK Advani, Kalyan Singh, & Uma Bharti are facing trial in the case.

On Aug 19, a bench of the Supreme Court, headed by Justice Rohinton Fali Nariman, passed an order extending the deadline for pronouncing the judgement till Sept 30.

The Supreme Court had, in its last order, granted the trial court CBI Judge in Lucknow time till Aug 31 to pronounce the judgement.

The Top Court order came on a petition filed by special Judge Surendra Kumar Yadav, who is hearing the matter related to the demolition of Babri Masjid, seeking more time to pronounce the judgement in the cases. 

Source Link