SC unhappy over delay in Ram Janmabhoomi-Babri Masjid demolition Trial

March,6,2017:

13 persons including LK Advani, Joshi and Bharti were discharged of conspiracy charge.

Today the Apex Court kept its options open on examining the dropping of conspiracy charge against accused like LK Advani, MM Joshi & Uma Bharti in demolition of the disputed Ram Janmabhoomi-Babri Masjid structure in Ayodhya in 1992.

The Supreme Court also came up with the option of ordering a joint trial of cases arising out of the 2 FIRs lodged in the wake of demolition of the disputed structure.

A bench comprising Justice P C Ghose & Justice R F Nariman said that there are 13 people who have been discharged only on the technical grounds in the trial of which is being held at a special court in Raebareli. Today we are saying why cannot we club both the cases & have a joint trial.

The 2nd set of the case was against unknown 'karsevaks' who were in & around this disputed structure & the trial was being held at a court in Lucknow.

Appeals were filed by Haji Mahboob Ahmad (since dead) and CBI against dropping of conspiracy charges against BJP leaders Advani, Joshi & 19 others for demolition of the disputed medieval structure on 6th December, 1992.