4. Fair and accurate report of judicial proceeding not contempt - Subject to the provisions contained In section 7, a person shall not be guilty of contempt of court for publishing a fair and accurate report of a judicial proceeding or any state thereof.

(i) The words "judicial proceeding" means day-to-day proceedings of the court. The media reports must represent a fair and accurate report of a judicial proceeding and not be a one-sided picture; Subhash Chand v.S.M. Aggarwal, 1984 Cr LJ 481

(ii) While reproducing the Court proceedings, no words may be added, omitted or substituted; E.T. Sen v.E.Narayanan, AIR 1969 Del 201.

(iii) Fair and accurate reporting of the judgment is essential for the healthy administration of justice. In re: Progressive Port and Dock Workers Union,1984 Cr LJ 1061 (Ker).