SC rules, BJP Seniors to be tried for Conspiracy charges in Babri Case, Read Judgement

April,19,2017:

The court transfers the Babri case from Rae Bareilly to Lucknow, insists on a time-bound trial.

On Wednesday, Supreme Court used its extraordinary constitutional powers under the Article 142 to revive criminal conspiracy charges against the Senior BJP leaders, including L.K. Advani, Murli Manohar Joshi and Uma Bharti, in dual Babri Masjid demolition cases.

Apex Court Bench comprising of Justice P.C. Ghose and Justice Rohinton F. Nariman transferred Rae Bareilly case languishing in Magistrate Court and clubbed it with Lucknow case pending before the CBI Special Court.

Rae Bareilly case accuses Mr. Advani, Dr. Joshi and the six other BJP leaders and Sangh Parivar leaders of giving provocative speeches that promoted enmity and threatened the national integration.

Lucknow case is against  the "lakhs of unknown kar sevaks” and deals with actual act of demolition and violence.

With clubbing of the cases and revival of the conspiracy charges, Senior BJP leaders will be tried under composite charge sheet filed by CBI on October 5, 1993.

SC Judgement on Conspiracy Charge Against BJP Seniors in Babri Case by latest laws team on Scribd

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