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Del. HC Stresses Mandatory Legal Assistance to Preserve Fairness and Integrity of Criminal Trials - (23 Jan 2026)

CRIMINAL

Court held that requiring an accused to cross-examine witnesses without legal counsel undermines not only accused’s rights but fairness of entire trial. Even if delay is suspected, trial courts should appoint an amicus curiae or legal aid counsel to ensure fairness

Tags : CROSS-EXAMINATION   AMICUS CURIAE   CRIMINAL TRIAL  

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