VIJAY SINGH Vs. STATE OF H P

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) PETITIONER and three other persons, who are instructors in a school for deaf and dumb, being run by an NGO, are facing trial, under Sections 376 and 354 of the Indian Penal Code, for allegedly committing the aforesaid crimes against deaf and dumb students of the institution.

(3.) TAKING into consideration the abovestated position, the present petition is disposed of with a direction to the trial Court that in case the petitioner and other accused are prepared to bear the expenses of video filming of the recording of statements of deaf and dumb witnesses, in the case, that shall be permitted and trial Court shall also keep a complete record of objections, if any, of the petitioner and other accused, with regard to the interpretation of signs of deaf and dumb witnesses, as done by the interpreter, sought to be produced by the prosecution for interpretation of signs of deaf and dumb witnesses.