Report No. 198

European Convention:

Article 6 of the European Convention for the Protection of Human Rights and Fundamental Freedoms also speaks of a 'fair and public hearing' but says that the 'press and public may be excluded from all or part of the trial in the interests of morals, public order or national security in a democratic society, where the interests of juveniles or the protection of the private life of the parties so require, or to the extent strictly necessary in the opinion of the Court in special circumstances where publicity would prejudice the interest of justice'.(emphasis supplied)