Report No. 172
7.3.9. Amendment of section 273, Code of Criminal Procedure, 1973.-
A proviso to the following effect be added under section 273 above the Explanation clause therein:
"Provided that where the evidence of a person below sixteen years who is alleged to have been subjected to sexual assault or any other sexual offence, is to be recorded, the court may, take appropriate measures to ensure that such person is not confronted by the accused while at the same time ensuring the right of cross-examination of the accused".
(paragraph 6.1, supra)
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