Section 32(2)(n) in The Goa Children's Act, 2003

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

(n)The special needs of the child victims/witnesses should be catered for. These should include the following:-

(i)Enable children to familiarise themselves with the court surroundings;

(ii)Inform children of the different roles of the key persons at court, such as the judge, the defence lawyer and the prosecutor;

(iii)Inform the court of the special needs of children in general and of individual children in specific cases;

(iv)Help children to be comfortable in the proceedings;

(v)Encourage questionings to be short and clear so as not confuse child witnesses;

(vi)Permit children below eight years of age to respond to leading questions facilitated by a social worker.

Legal Document View