International Criminal Court Trial Competition 2013
The International Criminal Court, as the first permanent institution set up to try alleged perpetrators of the most horrific crimes against humanity, has drawn much interest amongst lawyers and non-lawyers alike. Nowhere is this more appropriate than amongst the lawyers and policy makers of the future. Thus, the International Criminal Law Network (ICLN) has developed the ICC Trial Competition. While there exist a number of established moot court competitions, the ICC Trial Competition is unique in its direct focus on ICC proceedings and international criminal law.
In 2011, the International Criminal Court also recognized the ICLN ICC Trial Competition as the only official English International Criminal Court moot court competition in the world. The competition gives a wide scope of advocacy in allowing students not only to take on the role of prosecutor or defence counsel, but also that of victims' counsel. The judges are established and highly respected practitioners in the field of international criminal law and are comprised of both lawyers and internationally renowned judges from the ICC and ICTY themselves.
Date: 21st - 26th April, 2013
Venue: The Hague, The Netherlands
Competition Structure:
- The International Round of the Competition shall have two (2) consecutive phases, each independently graded: a written round (Memorials) and an oral round (Hearings). After the first oral round (Main-Round), a Semi-Final Round and a Final Round will take place.
- Each team shall address the Case in the roles of the Defense Counsel, Counsel for the Prosecution, and the Common Legal Representative for Victims (Victims' Counsel), one Memorial per role.
- Each team shall participate in three (3) oral rounds before the Bench Members in the roles of Defense Counsel, Counsel for the Prosecution, and the Victims' Counsel.
- The Memorials and oral pleadings shall reflect a deep knowledge of the ICC rules and case law, as well as of International Criminal Law in general.
Registration:
The Registration fee is € 295, - (excl. 21% VAT). The registration fee has been raised in order to cover the costs of lunch/coffee breaks during the ICCTC 2012. An invoice will be sent upon the registration. The registration fee cannot be refunded.
The registration fee does not have to be paid for participation in the preliminary round (19-26 October 2012). Only the teams proceeding to the International Round will be sent an invoice.
Teams will only receive the Case after ICLN received the registration fee, or when the team sends ICLN proof of payment, either by email or fax.
Submission of Memorials:
All teams, excluding the teams participating in the Regional Round organised by Pace University Law School and The Association for the Promotion of International Humanitarian Law ("ALMA"), must submit their three (3) Memorials for each role by email before 4pm CET on 20 February 2013. Late delivery of Memorials is sanctioned with twenty (20) penalty points.
Pace University Law School and ALMA will submit the Memorials of the winner and runner-up of the North-American and Israeli Regional Round to the Organisation before 4pm CET on 20 February 2013.
Each team must omit the following references in their Memorials:
- The names of team members;
- The members' and/or the university's country of residence;
- Its nationality; and
- The name of its university
Form Submission:
Please email the registration form to secretary@icln.net before 19th October, 2012 1 PM CET. Registration forms submitted after this date will NOT be accepted.
Contact:
Secretariat ICLN
Koninginnegracht 27
The Hague, 2514 AB,
The Netherlands
Phone: +31 (0)70-362 6579
Fax: +31 (0)70-362 9768
Email: secretary@icln.net
Website: http://www.icln.net
Download Rules, Registration Form
