Report No. 239

6. Witness Rooms:

All criminal courts ought to be provided with a separate witness room where witnesses, who have been summoned in different courts, be provided with the facilities of comfortable seating, drinking water, urinals, tea/coffee machine & some reading material. It needs to be appreciated that witnesses are the eyes and ears of the court and the court needs them more for dispensing justice than they need the court. This will also enable them to be saved from the harassment they have to face at the hands of the accused as they also wait in the same corridors.