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Special CBI Court to pronounce Judgment in Babri Masjid Demolition Case on Sept 30


Babri Masjid Case
17 Sep 2020
Categories: Latest News

The Special CBI Court, which was hearing the Babri Masjid demolition case, will pronounce its judgment in the matter on Sept 30.

Special CBI Judge Surendra Kumar Yadav has asked all the 32 accused, including former deputy PM LK Advani, Ex-Uttar Pradesh Chief Minister Kalyan Singh, BJP leaders MM Joshi, Uma Bharti & Vinay Katiar, to remain present in the court on the day of the Judgment. 

The Court had last month rejected pleas of 2 prosecution witnesses -- Hazi Mahmood Ahmad & Sayyed Akhlakh -- seeking permission to file written arguments in the Babri Masjid demolition case, holding that they were not victims in the matter.

Notably, the CBI has already filed its 400 page written arguments in connection with the case.

The Apex Court had earlier extended till Aug 31 the tenure of special CBI Judge SK Yadav & directed him to complete the trial & deliver the Judgment in the case by that time. The Top Court had later granted another month to special CBI judge SK Yadav to pronounce Judgement in the case. 

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