Report No. 198

(14) Should the method of destoring the facial image and voice of the witness be followed while recognise evidence through video-link, in such cases?

In the case of victim/witness not known to the accused, we have stated in Chapter IX that the camera will not be focussed on such persons and hence there is no need for distorting the image. So far as the voice is concerned, it may be distorted by an audio-device.

This is provided at the trial stage in section 12 of the Draft Bill so far as witnesses and victims who have a protection order in their favour.

We recommend accordingly.