- (1.) All the above revisions are directed against the same order dated 9/09/1997 passed by the Special Additional Sessions Judge (Ayodhya Prakaran), Lucknow for framing charges against the revisionists, therefore, they were heard together and are being disposed of by a common judgment.
(2.) In Criminal Revision No. 199 of 1997 (Moreshwar Savey v. State of U. P. and another) the revisionist is to be charged with offences punishable under Sections 147, 153-A, 153-B, 295, 295-A, 505 read with Section 120-B of the Indian Penal Code (hereinafter referred to as the I.P.C.).
(3.) In Criminal Revision No. 201 of 1997 (Ms. Uma Bharti alias Gajra Singh and others v. State of U. P. and another) revisionists Nos. 1, 3 to 10 are to be charged with offences punishable under Sections 147, 153-A, 153-B, 295, 295-A, 505 read with Section 120-B, I.P.C. Revisionist No. 2 is to be charged with offences punishable under Sections 332, 338, 201, read with Sections 149/395 and Section 120-B, I.P.C.;