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The Supreme Court in Monday, asked for a report from the Sessions Judge in a Lucknow Court wanting to know as to how he intends to complete the trial in the much disputed case of Babri Masjid trial. The case involves leading politicians including BJP Veterans L. K. Advani, M MJoshi and Image Bharti. The court wanted a report by April 2019. Trial Judge SK Yadav, approached the Supreme Court stating that his promotion was halted by the Allahabad Court on the ground that the Apex Court needed him to complete the trial.
The Supreme Court Bench was headed by Justice R F Nariman and justice Indu Malhotra. The sought Uttar Pradesh governments response, on a plea of SK Yadav contending that his promotion was stayed by the Allahabad High Court on the ground that the Supreme Court had asked him to finish and follow up with the trial proceedings. The report was asked by the court in a sealed cover. The Apex Court on April 19, 2017 had mentioned that the BJP leaders and eminent people like Advani, Uma Bharti would be prosecuted for the heinous offence of criminal conspiracy thereby conspiring the BabriMasjid demolition. The court had ordered for a day to day trial to be concluded in April 2019.
The Apex Court said that the Babri Masjid demolition was a crime that had shaken the secular fabric of the nation. Thus, the VVIP must be prosecuted and justice and secularism I’m the country must be restored. The Apex Court said that there shall be no transfer of judge unless the trial ends. The case shall not be adjourned on any ground unless the court finds it impossible to carry on with the proceedings. The Babri Masjid demolition case had two parts. First Part related to the Lucknow Court and the second one related to the leaders at the Rae Bareli Court.
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