May,29,2016:
Trial court is not expected to indicate the victim’s name in the Judgement.
Delhi High Court lambastes Judges for mentioning the name of victims in the judgments passed in sexual assault cases. It ruled that they “must avoid” disclosing the identity to protect her reputation.
Justice S.P Garg of Delhi High Court observed this while giving a finding that a Magistrate or a District and Sessions Judge had actually mentioned the name of the Sexual Assault victim in their orders.
While parting with the case, Hon'ble Justice observed in the judgement dated October 21, 2013, that the name of the prosecutrix/ victim has been disclosed/mentioned. He ruled that the trial court is not expected to indicate the victim’s name in the judgement.
The Judges must avoid disclosing identity of the victim/prosecutrix in all such cases in order to protect her reputation,” it said.
While dismissing a revision petition, filed by a man challenging the legality of a July 2014 judgement passed by the district Court on his appeal against a Magisterial Court verdict convicting him for the offence under section 354 of IPC, Hon'ble Judge made these observations.
Read Full Text of Judgment Here-
Sexual Assault Cases Victims Shall Not Be Named in Judgments
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