Allow Cookies!
By using our website, you agree to the use of cookies
The Janmabhoomi-Babri Masjid land dispute was settled by the Supreme Court in November 2019, where it was decreed that a Ram mandir would be constructed at the site. While passing the order, the SC also allotted a certain portion of land in Ayodhya for the purpose of building a mosque. However, the case for the accused suspected of being involved in the act of demolishing the Babri Masjib was heard separately by the CBI court.
In the case heard by the special CBI court, the court acquitted all the 32 accused members. The court stated that out of the people who were present at the place during demolition, people who climbed the dome are the one’s who are to be considered as anti-social elements. Stating this, the court was of the understanding that the 32 accused were merely present at the site and sought to stop the mob and not to incite them. Hence, the court decreed that the accused were not guilty of the demolition of the mosque due to lack of evidence from the CBI prosecuting agency to prove that the accused had an active role in inciting or participating in the demolition.
The case was not further appealed by the prosecuting agency. Hence, a petition has been filed in the Allahabad high court registry challenging the acquittal of all 32 individuals who were accused of the Babri-Masjid demolition. The petition was filed by a resident of Ayodhya, Haji Mahmood Ahmad and Ayed Akhlaq Ahmad.
The petitioners claimed that the court was erroneous in acquitting the accused and stated that the evidence of conspiracy was not appreciated in the right perspective. They stated that the accused indeed played a role in inciting a mob of kar sevaks to vandalize the Babri Masjid. Hence, the petitioners seek for the court to set aside the previous judgment acquitting the accused and hold all accused guilty and to punish each accordingly.
86540
103860
630
114
59824