Report No. 200

Chapter IX

What Categories of Media Publications are Recognized as Prejudicial to a Suspect are Accused?

We feel it necessary as a matter of information to the media and to the public to refer to the categories of publications in the media which are generally recognized as prejudicial to a suspect or accused. There is a full discussion of the subject in Borrie and Lowe, 'Law of Contempt', 3 rd Ed (1996)(Ch 5)(pp 132 to 179) as to what publications are accepted as resulting in prejudice to criminal proceedings. We shall refer to the cases quoted there. (Article by Ms Vismai Rao, on Trial by Media, 5 th Year, USLSS, Indraprastha University, 2006).