Report No. 198

13. Recording of statements of victim at the trial of serious offences where protection order has not been sought or has been refused.-

Where in the case of trial of a serious offence, no application for a protection order has been made or having been made, has been refused but where the victim seeks that he may be permitted to depose without seeing the accused either physically or through television or video link to avoid trauma, the Court may, except for enabling the victim to identify the accused either physically or through television or video link, direct that examination of the witness shall be conducted by using two-way closed circuit television or video link and two-way audio system in the manner specified in Schedule II.