- (1.) JAGDISH Bhalla, J. All the above revisions are directed against the same order dated 9th September, 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 IPC ). 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 IPC Revisionist No. 2 is to be charged with offences punishable under Sections 332, 338, 201 read with Section 149/395 and Section 120-B IPC. In Criminal Revision No. 211 of 1997, Ravindra Nath Srivastava and another v. State of U. P. , the revisionists are to be charged with offences punishable under Sections 120-B, 153-A, 295, 295-A, 505, 201 read with Section 114 IPC.
(3.) IN Criminal Revision No. 255 of 1997, Ashok Singhal and others v. State of U. P. and another, revisionists 1 to 3 and 5 to 8 are to be charged with offences punishable under Sections 147, 153-A, 153- B, 295, 295-A, 505 IPC read with Section 120-B IPC whereas revisionists 4, 5 and 9 to 19 are to be charged with offences punishable under Sections 332, 338, 201 read with Sections 149/395 and 120-B IPC. It has come to the notice of this Court through print and electronic media that one of the revisionists, Rajmata Vijay Raje Scindia, has passed away and is no more. I expected the learned Counsel for the revisionists to move application before this Court informing about the sad demise of Rajmata Vijay Raje Scindia and praying for deletion of her name but no such application was moved. My conscience does not permit to carry on with the name of late Rajmata Vijay Raje Scindia as revisionist, therefore, I take judicial notice of her death. Accordingly, I delete the name of late Rajmata Vijay Raje Scindia from the array of the revisionists in Criminal Revision No. 255 of 1997. For deciding these revisions it is necessary to have a glance on the facts of the case which in brief are that on December 6, 1992 the disputed structure, popularly known as Ram Janam Bhumi/babri Masjid at Ayodhya was demolished. In respect of this incident firstly two First Information Reports (hereinafter referred to as FIRs) were lodged on the same day i. e. 6th December, 1992. The details of these FIRs are given below : (i) Crime No. 197/92 under Sections 395, 397, 332, 337, 338, 295, 297, 153-A IPC and Section 7 Criminal Law Amendment Act, Police Station Ram Janam Bhoomi, district Faizabad. This FIR was lodged by Sri Priyambada Nath Shukla Station Officer of Police Station Ram Janam Bhoomi against lacs of unknown Karsevaks at 17. 15 hours on 6-12-1992. The time of incident was stated to be 12. 15 p. m. on 6th December, 1992. (ii) Crime No. 198/92 under Sections 153-A, 153-B, 505 IPC, Police Station Ram Janam Bhoomi, district Faizabad. This FIR was lodged by Sri Ganga Prasad Tewari, Incharge Outpost Ram Janam Bhoomi, Police Station Ram Janam Bhoomi on 6th December, 1992 at 17. 25 hours alleging the time of occurrence to be 10. 00 a. m. on 6th December, 1992 and the following accused persons were named therein : (1) Ashok Singhal, Revisionist in Crl. Revision No. 255 of 1997, (2) Giriraj Kishore, Revisionist in Crl. Revision No. 225 of 1997, (3) Lal Krishna Advani, (4) Murli Manohar Joshi, (5) Vishnu Hari Dalmia, Revisionist in Crl. Revision No. 201 of 1997, (6) Vinay Katiyar, Revisionist in Crl. Revision No. 225 of 1997, (7) Uma Bharti, Revisionist in Crl. Rev. No. 201 of 1997, and (8) Sadhvi Ratimbhara, Revisionist in Crl. Revision No. 201 of 1997.;