Supreme Court: The 3-judge bench of Dipak Misra, CJ and AM Khanwilkar and Dr. DY Chandrachud, JJ has agreed to hear the plea of three witnesses in the Kathua gangrape and murder case, alleging that they are being harassed by the state police, on May 16.

The said witnesses, who are college friends of the juvenile accused in the case, have alleged that they gave their statement to the police under coercion and that the state police was now asking them to re-appear and re-record their statements and exerting pressure in their families.

The Supreme Court had, on May 7, transferred the trial in the sensational Kathua gangrape and murder case of an eight-year-old girl from Jammu and Kashmir to Pathankot in Punjab, but refrained from handing over the probe to CBI saying there was no need as the investigation has been conducted and the chargesheet filed.

Emphasising on the concept of fair trial, the Court had said:

“In the instant case, direct victims are the family members of the deceased, although ultimately collective is the victim of such crime. The fair trial commands that there has to be free atmosphere where the victims, the accused and the witnesses feel safe. They must not suffer from any kind of phobia while attending the court. Fear and fair trial are contradictory in terms and they cannot be allowed to co-exist.”

(With inputs from PTI)

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