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Report No. 200

Trial by Media free speech and Fair Trial under Criminal Procedure Code, 1973

Contents
Chapter I Introductory
Introductory
Chapter II Human Right Conventions, Madrid Principles, Indian Constitution and Contempt of Courts Act, 1971
Human Right Conventions, Madrid Principles, Indian Constitution and Contempt of Courts Act, 1971
Universal Declaration of Human Rights (1948)
International Covenant on Civil and Political Rights, 1966
European Convention
The Madrid Principles on the Relationship Between the Media and Judicial Independence (1994)
The Basic Principle
Siracusa Principles
Constitution of India: Rights of suspects and accused and freedom of speech
Art 21 is the crucial article which guarantees the right to life and liberty. It reads
Contempt of Courts Act, 1971
Section 3(1), however, exempts the followin
Pre-trial publications granted immunity under section 3(2) & Explanation
Chapter III Do Publications in The Media Subconsciously Affect The Judges?
Do Publications in The Media Subconsciously Affect The Judges?
In P.C. Sen in re the Supreme Court observed
Cardozo then stated in a very famous quotation
Chapter IV How 'imminent' Criminal Proceedings came to be excluded from The Contempt of Courts Act, 1971: A Historical and Important Perspective
A Historical and Important Perspective
Law prior to 1971
A.K. Gopalan v. Noordeen: (1969)
The Sanyal Committee, 1963: date of arrest should be starting point
Bill of 1963 Prepared by Sanyal Committee Refers to 'imminent' Proceedings
Joint Committee of Parliament (1968-1970): drops the word 'imminent' and requires actual 'pendency' in Court
Chapter V Whether Joint Committee of Parliament was right in Stating that The Word 'Imminent' is Vague?
Whether Joint Committee of Parliament was right in Stating that The Word 'Imminent' is Vague?
Whether publications in one part of India do not reach other parts, as stated by Sanyal Committee (1963)
Why the Joint Committee in its Report 1111(1969-70) is not correct in stating that the word 'imminent' used by Sanyal Committee ink the Bill of 1963 is 'vague'
(a) United Kingdom: date of arrest accepted as starting point
(b) Australia: (New South Wales): Date of arrest as starting point
(c) New Zealand: Case law accepts date of arrest as starting point
(d) Australia: Case law and Law Reform Commission prejudice on account of 'imminent' proceedings
Chapter VI Does 'A.K. Gopalan v. Noordeen" (1969)(SC) make 'imminence' relevant only in respect of arrests for serious offences? What is the effect of the 24 hour rule?
Does 'A.K. Gopalan v. Noordeen (1969)(SC) make 'imminence' relevant only in respect of arrests for serious offences?
Kapur J further observed
(A) Prejudice to the suspect means prejudice irrespective of whether offence is a serious one or nor
(B) Care and protection of Court under Article 22(2) of the Constitution and Sections 57 & 76 of the Code of Criminal Procedure are sufficient to show court proceedings are imminent
(C) UK - Hall v. Assorted Newspapers
(D) New South Wales (Australia)
(E) New Zealand: Case law refers to 'arrest' or 'imminent' stage
(F) Canada: 'arrest' is given importance
(G) Irish Law Reforms Commission: refer to 'imminent or virtually certain'
(H) Borrie & Lowe
Starting Point
Summary: Editorial Note in 1969(2) SCC 734 is not correct
Chapter VII Freedom of expression, Contempt of Court, Due Process to Protect Liberty
Freedom of expression, Contempt of Court, Due Process to Protect Liberty
Article 19 and Art 14, 21: Balancing rights of free speech and due process
Two questions arise for consideration
New Zealand: freedom of expression and liberty have to be balanced in such a way that there is no prejudice to the suspect or accused
After refusing to follow the law in USA and Canada, the New Zealand Court of Appeal stated in Gisborne Herald Ltd. v. Solicitor General: 1995 (3) NZLR 563 (CA)
Australia
New South Wales (Australia): balancing of expression and due process in criminal trials
Freedom of Speech v. Due Process of Law
Final Report of NSW Law Reforms Commission (2003)
Australian Law Commission: On balancing the rights
Canadian Law Reform Commission: on balancing the rights
Irish Law Reform Commission: on balancing the righs
United Kingdom & the Sunday Times Case
Our Conclusion
Chapter VIII Postponement of Publications by Court: Whether 'substantial Risk of prejudice as in UK inappropriate?
Prior restraint and subsequent punishment are distinct
Stringent conditions have to be imposed if postponement of publications by Court is to be permitted
The provision for postponement orders in section 4(2) of the (UK) Contempt of Courts Act, 1981
The Discussion Paper of the New South Wales Law Reform Commission (2000)
Final Report of the New South Wales Law Commission (2003)
Other Law Reform Commissions
Indian statutes have created some exception to open justice
Draft Bill attached to the Report (2003) of NSW Law Reform Commission
Section 7 to 10 of the Bill is important and deal with the 'substantial risk'
Section 9: Contempt because of pressure on parties or prospective parties to civil proceedings
Considerations for proposals for postponement orders
Interpretation of the words 'Substantial risk' of prejudice to administration of justice by Courts in UK creates problems
(A) Meaning of 'substantial risk of prejudice' in Section 4(2)
(B) Defects in the language of Section 4(2) of the U.K. Act
Power of Court to order postponement of publication is not inherent but has to be conferred by statute
Chapter IX What Categories of Media Publications are Recognized as Prejudicial to a Suspect are Accused?
What Categories of Media Publications are Recognized as Prejudicial to a Suspect are Accused?
1. Publications concerning the character of accused or previous conclusions
2. Publication of Confessions
3. Publications which comment or reflect upon the merits of the case
4. Photographs
5. Police activities
6. Imputation of innocence
7. Creating an atmosphere of prejudice
8. Criticism of witnesses
9. Premature publication of evidence
10. Publication of interviews with witnesses
India
Chapter X Recommendations for Amending The Provisions of The Contempt of Court Act, 1971
Recommendations for Amending The Provisions of The Contempt of Court Act, 1971
Trial by Media free Speach and Fair Trial under Criminal Procedure Code, 1973
Annexure I Contempt of Court (Amendment) Bill, 2006
1. Short title and commencement
2. Definitions
3. Amendment to section 2
4. Amendment to section 3 of the Principal Act
5. Insertion of section 10A
6. Insertion of sections 14A and 14B


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