Report No. 198
2. Definitions.-
In this Act, unless the context otherwise requires:-
(a) "identity" in relation to a person includes name, sex, names of parents, occupation and address of such person;.
(b) "close relative" includes spouse, parents, grand parents, sons, daughters, grand children, brothers and sisters;
(c) "judge" means the Presiding Judge of the Court of Session or Judge of a Court of equivalent status or of a Special Court;
(d) "serious of ence" means an offence which is described as triable by a Court of Session in the First Schedule to the Code of Criminal Procedure, 1973 (2 of 1974) and includes any offence which is required to be tried by a Court of Session or any other equivalent designated court or special court, by a special law;
(e) "threatened witness" means any witness in respect of whom, there is likelihood of danger to the safety of his life or life of his close relatives; or serious danger to his property or property of his close relatives, by reason of his being a witness;
(f) "victim" means any person who has suffered physical, mental, psychological or monetary harm or harm to his property as a result of the commission of any offence;
(g) "witness" means:
(i) any person who is acquainted with the facts and circumstances, or is in possession of any information or has knowledge, necessary for the purpose of investigation, inquiry or trial of any crime involving serious offence, and who is or may be required to give information or make a statement or produce any document during investigation, inquiry or trial of such case, and
(ii)includes a victim of such serious offence.
(h) words and expressions not defined in this Act and defined in the Code of Criminal Procedure, 1973 (2 of 1974) shall have the meanings assigned respectively to them in that Code.
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