Report No. 198
Special measures:
(1) Testimony of witness 'C' will be heard in closed session during which neither members of the public nor of the media shall be present. Edited recordings and transcripts of the closed sessions during which the testimony of witness 'C' is given, shall be released to the public and to the media after review by the office of the Prosecutor and the Victims and Witnesses Unit, to ensure that no information leading to the possible identification of the witness 'C' is disclosed. (Witness 'C', a male, was victim of sexual assault).
(2) Witness 'B' shall testify from the court room in open sessions during which the Trial Chamber and Defence counsel shall be able to observe his demeanour. A protective screen shall be placed between witness B and the accused persons to prevent the witness from seeing the accused. The accused persons shall be able to see witness 'B' on the electronic monitors assigned to them in the court room.
Image altering devices shall be employed to ensure that the visual image of witness B is protected from the public and the media. The protective screen placed between the accused persons and B shall not impede the conduct of crossexamination in any manner and special measures may be requested of the Trial Chamber in this regard.
(3) The testimony of witnesses 'D' to 'M' shall be given in open sessions using image altering devices in order to conceal their visual images from the public and the media.
(4) Unless the Trial Chamber determines that any part of the testimony of witnesses 'B' as also witnesses 'D' to 'M' should be heard in private sessions, every part of their testimonies will be heard in open sessions in the manner mentioned above.
(5) If, pursuant to a determination of the Trial Chamber, the testimony of any of the witnesses 'B' and 'D' to 'M' is heard in private sessions, recordings of the private sessions shall be released to the public and the media, after review by the Prosecutors and the Victims and Witnesses Unit, to ensure that no information leading to the possible identification of the witnesses is disclosed.
(6) Defence Counsel shall not cross-examine any of the pseudonymed witnesses (i.e. B to M), on any matters relating to their identities or by which their identification may become known to the public or the media.