November 18, 2018:
Wide protests have flared across Ireland this week triggering a viral campaign online after a defence lawyer showed a 17-year-old girl’s thong or G-string in court as alleged proof of her consent in a rape case.
The current outrage has included a female lawmaker brandishing underwear in parliament & women posting pictures of their thongs online with the hashtag #ThisIsNotConsent.
“It might seem embarrassing to show a pair of thongs in this incongruous setting,” said member of parliament Ruth Coppinger -- pulling the underwear from her sleeve against the objections of the speaker on Tuesday.
“But the reason I’m doing it -- how do you think a rape victim or a woman feels at the incongruous setting of her underwear being shown in a court?”
She was referring to a rape case in the republic’s southern city of Cork, where a girl’s underwear was shown to jurors.
The 27-year-old defendant was acquitted, Irish media reported.
“A barrister actually told a jury to ‘look at the way she was dressed’, that she was ‘open to meeting someone’ because she was ‘wearing a thong with a laced front’“, Coppinger added.
“Women in this country are getting a little bit weary at the routine victim-blaming going on in Irish courts.”
Protests have now taken place in the cities of Dublin & Cork as well as Belfast in Northern Ireland -- with women appearing brandishing pairs of underwear & placards emblazoned with the phrase “This is not consent.”
Protesters are calling for a reform in Irish rape prosecution laws to deny the defence practice which they say reflects a culture of victim-blaming.
“Bringing rape myths into a sexual violence case is to bring misogyny into a sexual violence case,” Clíona Saidléar of Rape Crisis Network Ireland told AFP on Friday.
She said culture places “enormous pressure” on women & girls “to be sexualised & to present sexually” -- but that rape trials then often punish that same behaviour with the use of such “evidence”.
Clothing, as well as fake tan & contraception, have all been used as alleged proof of consent in recent rape trials, Coppinger said Tuesday.
These latest protests follow demonstrations in Ireland & Northern Ireland after the so-called “Belfast rugby rape trial” -- when Ireland players Paddy Jackson & Stuart Olding were acquitted of raping a woman in 2016.
More than 4,000 protesters gathered in Dublin after the pair walked free in March. Source Link
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