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Rape Shield Laws and Judicial Discretion:  A Comparative Analysis of the US and UK Approaches to Sexual History Evidence

Authored By: Liv Hesson

University of York

Introduction

The regulation of sexual history evidence in rape trials has long been a contentious  issue in both the United Kingdom and the United States, where lawmakers have sought to  balance the fair trial rights of the accused with the protection of complainants from  prejudicial and irrelevant scrutiny through various “rape shield laws,” which limit the  admissibility of a complainant’s sexual history in sexual offence trials. In the UK, as early as  1887, the judiciary recognised that a complainant’s past sexual behaviour with third parties  was immaterial to the issue of consent. As Lord Coleridge declared in R v Riley,1“evidence  that she has previously had connection with B and C is obviously not in point.”2 Despite this  early judicial clarity, English courts came to admit such evidence with increasing frequency,3 and reform under the Sexual Offences (Amendment) Act 19764“did little to stem the flow of  sexual history evidence being admitted.”5

Later, through the Youth Justice and Criminal Evidence Act 1999 (YJCEA) and the  introduction of section 41, Parliament established a general rule of exclusion, along with  narrow exceptions and “no overriding judicial discretion.”6 These reforms aimed to tackle the  so-called “twin myths”7that sexually active women are more likely to consent and less  credible as witnesses.8 As McGlynn observes, however, these statutory reforms “continue to  be evaded, circumvented and resisted,” raising questions about the balance between the rights  of the defendant and the dignity and autonomy of the complainant.9

A similar concern underpinned the development of rape shield laws in the United  States, which likewise sought to exclude prejudicial sexual history evidence. However, the US approach differs in its constitutional framing, with courts often interpreting the Sixth  Amendment’s Confrontation Clause to permit such evidence where exclusion would impede  a fair trial. Consequently, while many US jurisdictions also limit third-party sexual history  evidence, judicial discretion remains more expansive, and courts have sometimes allowed it  to challenge credibility or show alleged patterns of conduct. This article argues that while  both the UK and US have implemented rape shield laws to exclude prejudicial sexual history  evidence, the persistence of judicial discretion and override mechanisms in both systems  systematically undermines these protections, and that meaningful reform requires procedural  and cultural change within both judicial systems.

The UK Approach

The UK’s primary statutory mechanism for restricting sexual history evidence is  Section 41 YJCEA,10 which generally prohibits evidence or questions about a complainant’s  previous sexual behaviour unless the court grants leave under four narrowly defined  exceptions.11 The restrictions do not extend to conduct that is said to have occurred during the  incident forming the basis of the charge against the defendant.12 This provision, like those in  other common law jurisdictions, aims to prevent the “mini-trial” of the complainant’s sexual  past to remove “impediments to reporting sexual crime.”13 The statutory exceptions to these  restrictions are: (1) where the evidence relates to a relevant issue and the behaviour took  place at or about the same time as the event which is the subject of the charge;14 (2) where the  evidence relates to a relevant issue and the behaviour is so similar to the complainant’s  behaviour during the alleged offence that it cannot reasonably be explained as a  coincidence;15 (3) where the evidence is necessary to rebut or explain evidence introduced by  the prosecution.16

The final exception demonstrates how the promise of Section 41’s protection was  systematically undermined within two years of its enactment. Despite the statute’s purposeful narrowing of judicial discretion, the Court of Appeal in R v A17 reinterpreted the provision,  stating that compliance with s. 3 of the Human Rights Act18 (obligation to interpret primary  legislation in a way which is compatible with Convention rights) made s. 41 unworkable.19 The decision introduced a judicial override exception: if excluding the evidence would  compromise the accused’s right to a fair trial, it must be admitted, even if it would otherwise  be barred under s.41 YJCEA. In R v A, the evidence in question concerned prior relations  between the complainant and defendant, recognising its potential relevance to consent.  However, this legal allowance can risk reinforcing the harmful myth that “once a woman is  thought to have said yes to something, she can say no to nothing.”20

For instance, a defence barrister might argue that the complainant’s clothing is  relevant because it supports a theory that they were seeking sexual attention, that it  contradicts their reported fear of the accused,21 or that it is strikingly similar to attire worn  during a prior consensual encounter with the accused.22 While this is widely criticised by  feminist scholars, others have defended R v A as restoring necessary flexibility in sexual  offence trials, ensuring that crucial defence evidence is not automatically excluded. Dennis,  for example, argues that a rigid exclusion of sexual history evidence “may create the risk of  convicting the innocent.”23 Such latitude in adducing evidence reflects courts’ attempts to  balance the complainant’s protection with the accused’s Article 6 right to a fair trial under the  European Convention on Human Rights (ECHR).24

From an evidentiary perspective, however, these allowances raise significant  concerns. The Criminal Evidence Act and YJCEA stress that evidence must be sufficiently relevant and not unduly prejudicial,25 yet judicial practice often permits questioning that is  only tenuously connected to key issues while causing serious prejudice to complainants. This  evidentiary imbalance undermines the statute’s protective intent. When relevance  determinations depend on a presumed general tendency to consent to sexual activity with a  specific individual, they undermine the sexual autonomy of the complainant.26 This  perspective fails to recognise a person’s ability to make different decisions freely at various  times and that any kind of sexual activity requires context-driven, ongoing consent.  Furthermore, it often reinforces harmful stereotypes that portray women as inherently  sexually available.27

Although questions about clothing or behaviour are often rooted in problematic  assumptions, courts may legitimately allow such questions in rare cases where they are  directly relevant to disputed facts, such as fabrication or mistaken identity.28 However, cases  like R v Evans29 demonstrate how courts sometimes admit evidence on grounds of similarity  that arguably fail to meet the statutory test that the similarity “cannot reasonably be explained  as a coincidence.” In R v Evans, the Court of Appeal permitted evidence of the complainant’s  sexual behaviour with two other men, reasoning that the similarity to the alleged offence  could not reasonably be explained as a coincidence, even though these similarities included  the fact that she “had been drinking.”30

Allowing these forms of evidence perpetuates entrenched “rape myths,” or widely  held false beliefs about sexual assault, victims, and perpetrators that function to deny or  justify sexual violence and shape public and legal responses in harmful ways.31 Empirical  research by Hey demonstrates that, despite Section 41’s restrictions, leave to admit sexual history evidence was granted in over two-thirds of cases, and such evidence was raised in  more than 75% of trials, revealing how judicial practice has substantially diluted the statute’s  protective intent.32 The R v A override, therefore, has essentially restored the pre-1999 status  quo while maintaining the facade of legislative protection. 

The US Approach

In the United States, the regulation of sexual history evidence occurs against a  constitutional backdrop that heavily influences evidentiary rules. Federal Rule of Evidence  412 (FRE 412) serves as the overarching rape shield statute, generally excluding evidence of  a complainant’s prior sexual conduct to protect against prejudice and harassment.33 The US  model also emphasises that adversarial scrutiny is a vital safeguard against wrongful  conviction. Under this view, excluding sexual history evidence may impair the fact-finding  process, especially in “he said/she said”34 cases where context is contested. FRE 412 contains  three narrow exceptions: when the evidence is (a) to prove that someone other than the  accused was the source of semen or injury, (b) to show consent through prior sexual  behaviour with the accused, or (c) its exclusion would violate the constitutional rights of the  defendant.35

However, many critics argue that the second and third exceptions severely weaken the  rule’s effectiveness.36 Since over 60% of adult sexual assaults involve known or intimate  partners, the “prior sexual relationship” exception is frequently invoked.37 Combined with the  constitutional override, this creates a pattern where most sexual assault cases receive little  meaningful rape shield protection. Moreover, the “constitutional rights” exception under FRE  412(b)(1)(C) gives rise to broad judicial discretion, often permitting evidence that would  otherwise be inadmissible, acting as a constitutional safety valve.38 But like its UK  counterpart, it opens the door to abuse because anything labelled as “credibility-related” or “contextual” could potentially fit into concerns regarding a fair trial, including improper  questions about dress, flirtation, or demeanour.

This discretion stems from the Sixth Amendment’s Confrontation Clause, which  guarantees the accused the right “to be confronted with the witnesses against him.”39 US  courts have interpreted this provision to encompass broad cross-examination rights,  particularly when credibility is at issue.40 The Supreme Court’s jurisprudence demonstrates  how constitutional rights systematically override rape shield protections. In Michigan v  Lucas, the Supreme Court upheld the exclusion of sexual history evidence unless the defence  complied with procedural notice requirements, determining that victims deserve heightened  protection against surprise, harassment, and unnecessary invasions of privacy.41 However, in  Olden v. Kentucky, the Court held that excluding sexual behaviour evidence relating to a  complainant’s affair with another man violated the accused’s confrontation rights.42 These  cases establish a framework where constitutional claims routinely trump rape shield  protections.

Although FRE 412 governs all federal criminal trials, each state enacts its own rape  shield statute, leading to significant variability in complainant protections.⁷ States like  California require in-camera hearings, or a hearing outside the presence of the jury, before  sexual history evidence can be admitted, and apply strict relevance and prejudice tests.43 In  contrast, states like Texas permit broader judicial discretion without necessarily requiring  such hearings.44 This divergence is a phenomenon some scholars have dubbed “justice by  postcode.”¹⁰ The result is a fragmented system where constitutional rights systematically  override legislative protections, creating the conditions which may produce the very “mini trial” of sexual history that rape shield laws were designed to prevent.

Comparative Analysis and Reform

Both the UK and US systems demonstrate a common pattern: formal legislative  protection systematically undermined by judicial override mechanisms. The success of s.41 applications has increased, and research shows judges sometimes misapply the exceptions.45 Thus, the appearance of statutory clarity does not always translate into effective protection for complainants. In the same vein, the US model prioritises individual procedural liberty,  even where it permits potentially prejudicial and myth-laden cross-examination.46 That  tension is especially visible in “credibility-based” questioning around appearance,  demeanour, or flirtation.47

Unlike the UK, which mandates a written application and pre-trial judicial leave  before any sexual history evidence is admitted,48 the U.S. federal system contains no such  universal requirement. Although FRE 412 requires advance notice, it does not compel judges  to conduct an in-camera hearing or formally rule on admissibility in every case.49 This  absence of a consistent gatekeeping mechanism weakens the protective effect of rape shield  laws, especially when combined with broad constitutional exceptions under the Sixth  Amendment. As a result, complainants in the U.S. arguably face greater risks of intrusive and  prejudicial cross-examination.

The systemic failure of both systems reflects, in part, judicial unfamiliarity with rape  myths and trauma responses. While the empirical literature evaluating trauma-informed  judicial training remains limited, existing research suggests that educating jurors and justice  professionals on these issues may reduce reliance on rape myths and lead to more informed  decision-making in sexual offence cases.50 Such training should include empirically grounded  content on rape myths,51 the neuropsychological effects of trauma that may result in  counterintuitive responses, the potential prejudicial impact of sexual history evidence on juror  reasoning,52 and the legal relevance standards that govern its admissibility.53 While further empirical research is needed to measure the direct effects of such training on judicial  outcomes, there is growing interdisciplinary consensus that these elements are essential for  ensuring fair, trauma-informed adjudication.54

Conclusion

The regulation of sexual history evidence in sexual offence trials remains a complex,  contested terrain on both sides of the Atlantic, where the rights of the accused and the  protection of complainants are in constant tension. The UK provides formal restrictions on  the admission of sexual history evidence that are often undermined in practice. At the same  time, the US offers broader protections to the accused, which also sometimes expose  complainants to inappropriately invasive or humiliating scrutiny. Crucially, neither system  explored here has succeeded in neutralising rape myths through legal rules alone. Empirical  studies show that juror attitudes, judicial decision-making, and defence strategies remain  deeply influenced by cultural narratives around sex, consent, and credibility.55 Legal reform  must therefore be supplemented with procedural safeguards, creating a comprehensive  approach that addresses both the systemic legal failures and the underlying cultural attitudes  that perpetuate them.56 The goal is not to eliminate all sexual history evidence but to ensure  that only genuinely probative evidence is admitted through a process that respects both the  rights of the defendant and the dignity of the complainant. Procedural reforms provide a  practical path forward for both jurisdictions to achieve the protective purposes that their  current rape shield laws have failed to deliver.

Reference(S):

Works Cited

Statute 

California Evidence Code §§ 782, 793

Criminal Evidence Act 1898

Federal Rules of Evidence, Rule 412

Human Rights Act 1998

Sexual Offences (Amendment) Act 1976

Texas Code of Criminal Procedure art 38.07

United States Constitution amend VI

Youth Justice and Criminal Evidence Act 1999

Case Law

Gutierrez v State, 221 SW3d 680 (Tex Crim App 2007)

Michigan v Lucas, 500 US 145 (1991)

Olden v Kentucky, 488 US 227 (1988)

People v Munch, 45 Cal 3d 1 (1988)

R v A (No 2) [2001] UKHL 25

R v Evans [2022] EWCA Crim 158

R v Riley (1887) 18 QBD 481

R v Seaboyer [1991] 2 SCR 577

Secondary Sources

Michelle J Anderson, ‘From Chastity Requirement to Sexuality License: Sexual  Consent and a New Rape Shield Law’ (2002) 70 George Washington Law Review 51

Victoria Brown, Gregory Haffner, Dana Holmstrand, Caroline Oakum and others,  ‘Rape and Sexual Assault’ (2020) 21 Georgetown Journal of Gender and the Law 367

C Boyle and M MacCrimmon, ‘The Constitutionality of Bill C-49: Analyzing Sexual  Assault As If Equality Really Mattered’ (1998) 41 Criminal Law Quarterly 198

Bennett Capers, ‘Deviance, Due Process, and the False Promise of Federal Rule of  Evidence 412’ (2009) 38 Harvard Journal of Law & Gender 117

R Michael Cassidy, ‘Character, Credibility, and Rape Shield Rules’ (2021) 19  Georgetown Journal of Law & Public Policy 145

Ian Dennis, ‘The Human Rights Act and the Law of Criminal Evidence: Ten Years  On’ (2011) 33(3) ECLR 255

Polly Green, ‘Dispelling the Rape Myths: An Evaluation of S.41 of the Youth Justice  and Criminal Evidence Act 1999 in Light of Recent Reform Proposals’ (2018) 6  Legal Issues Journal 1

Hey J, Beyond R v A: Sexual History Evidence and the Reform of S. 41 (Durham  University 2012) https://etheses.dur.ac.uk/5893/ accessed 23 July 2025.

Charlotte Herriott, ‘Sexual History Evidence in Rape Trials: Is the Jury Out?’ (2019)  83 Journal of Criminal Law 138

Lorna Hudspith and others, ‘The Impact of Rape Myth Education on Jury Decision Making: A Systematic Review’ (2024) 25(6) Trauma, Violence, & Abuse 4064

Neil Kibble, ‘Judicial Discretion and the Admissibility of Prior Sexual History  Evidence under Section 41 of the Youth Justice and Criminal Evidence Act 1999:  Sometimes Sticking to Your Guns Means Shooting Yourself in the Foot: Part 2’  [2005] Criminal Law Review 263

Clare McGlynn, ‘Rape Trials and Sexual History Evidence: Reforming the Law on  Third-Party Evidence’ (2017) 81(5) Journal of Criminal Law 367

Eva McKinsey and others, ‘Trauma-Informed Judicial Practice from the Judges’  Perspective’ (2022) 106(2) Judicature 30

Peter Rook and Robert Ward, Sexual Offences: Law and Practice (5th edn, Sweet &  Maxwell 2016)

H Schwartz, ‘Sex with the Accused on Other Occasions: The Evisceration of Rape  Shield Protection’ (1994) 31 Criminal Reports (4th) 232

Olivia Smith and Tina Skinner, ‘How Rape Myths Are Used and Challenged in Rape  and Sexual Assault Trials’ (2017) University of Leicester Centre for Hate Studies

Ann-Marie Sous, ‘R v Evans: An uneasy precedent?’ (2020) 5 LSE Law Review 90, 92.

Deborah Tuerkheimer, ‘Incredible Women: Sexual Violence and the Credibility  Discount’ (2017) 166 University of Pennsylvania Law Review 1

Deborah Tuerkheimer, ‘Victim, Reconstructed: Sex Crimes Experts and the New  Rape Paradigm’ (2024) University of Illinois Law Review 55

Jennifer Temkin, ‘Sexual History Evidence – Beware the Backlash’ [2003] Criminal  Law Review 217

Law Commission, Evidence in Sexual Offences Prosecutions (Consultation Paper No  257, 2023)

Kelly, Temkin and Griffiths, Section 41: An Evaluation of New Legislation Limiting  Sexual History Evidence in Rape Trials

http://217.35.77.12/research/england/justice/rdsolr2006.pdf accessed 18 July 2025

Martha R Burt, ‘Cultural Myths and Supports for Rape’ (1980) 38(2) Journal of  Personality and Social Psychology 217

1 R v Riley (1887) 18 QBD 481, 483.

2 R v Riley (1887) 18 QBD 481, 483 (Coleridge LJ), cited in Clare McGlynn, ‘Rape Trials and Sexual History  Evidence: Reforming the Law on Third-Party Evidence’ (2017) 81(5) J Crim L 367, 368.

3Jennifer Temkin, ‘Sexual history evidence – beware the backlash’,Criminal Law Review, 2003, April, 217-242, 220.

4Sexual Offences (Amendment) Act 1976, s. 2.

5 McGlynn (n 1) 368.

6 McGlynn (n 1) 368.

7 Law Commission, Evidence in Sexual Offences Prosecutions (Consultation Paper No 257, 2023) para 5.5.

8 R v Seaboyer [1991] 2 SCR 577, 634 (McLachlin J), cited in McGlynn (n 1) 369.

9 McGlynn (n 1) 368.

10 Youth Justice and Criminal Evidence Act 1999, s. 41.

11 YJCEA 1999, ss 41(3) and 41(5).

12 Ibid, s.42.

13 Kelly, Temkin and Griffiths, Section 41: an evaluation of new legislationlimiting sexual history evidence in rape trials, < http://217.35.77.12/research/england/justice/rdsolr2006.pdf>, [accessed 18 July 2025], p.61.

14 YJCEA, s.41(3)(a).

15 Ibid, s.41(3)(b).

16 YJCEA, s.41(5).

17 R vA (no 2) [2001] UKHL 25.

18 Human Rights Act 1998 s. 3(1).

19 Neil Kibble, ‘Judicial discretion and the admissibility of prior sexual

history evidence under section 41 of the Youth Justice and Criminal

Evidence Act 1999: sometimes sticking to your guns means shooting

yourself in the foot: Part 2′, Criminal Law Review, 2005, April, 263-274, p.264.

20 Michelle J Anderson, ‘From Chastity Requirement to Sexuality License: Sexual Consent and a New Rape  Shield Law’ (2002) 70 George Washington Law Review 51, 1.

21 YJCEA 1999, s.41(5).

22 Ibid, s.41(3)(b).

23 Ian Dennis, ‘The Human Rights Act and the Law of Criminal Evidence: Ten Years On’ (2011) 33(3) ECLR 255, 263.

24 Polly Green, ‘Dispelling the Rape Myths: An Evaluation of S.41 of the Youth Justice and Criminal Evidence Act 1999 in Light of Recent Reform Proposals’ (2018) 6 Legal Issues J 1, 9.

25 Criminal Evidence Act 1898, s 3.

26 C Boyle and M MacCrimmon, ‘The Constitutionality of Bill C-49: Analyzing Sexual Assault As If Equality Really Mattered’ (1998) 41 Criminal Law Quarterly 198, 223.

27 H Schwartz, ‘Sex with the Accused on Other Occasions: The Evisceration of Rape Shield Protection’ (1994) 31 Criminal Reports (4th) 232.

28 Peter Rook and Robert Ward, Sexual Offences: Law and Practice (5th edn, Sweet & Maxwell 2016) paras 7- 059–7-062.

29 R v Evans [2016] EWCA Crim 452.

30 Ann-Marie Sous, ‘R v Evans: An uneasy precedent?’ (2020) 5 LSE Law Review 90, 92.

31 Martha R Burt, ‘Cultural Myths and Supports for Rape’ (1980) 38(2) Journal of Personality and Social  Psychology 217, 217.

32 Jennifer Hey, Beyond R v A: Sexual History Evidence and the Reform of S. 41 (Durham University 2012)  https://etheses.dur.ac.uk/5893/ accessed 23 July 2025, 108.

33 FRE 412, Federal Rules of Evidence, 28 USCA (West 2022).

34 Deborah Tuerkheimer, ‘Incredible Women: Sexual Violence and the Credibility Discount’ (2017) 166  University of Pennsylvania Law Review 1, 3.

35 FRE 412(b)(1).

36 Bennett Capers, ‘Deviance, Due Process, and the False Promise of Federal Rule of Evidence 412’ (2009) 38  Harvard Journal of Law & Gender 117, 1178–87.

37 US Department of Justice, Criminal Victimization 2021 (Bureau of Justice Statistics, 2022) 4.

38 R. Michael Cassidy, Character, Credibility, and Rape Shield Rules, 19 GEO . J.L. & P UB. P OL’ Y 145, 146 (2021), 158.

39 US Const amend VI.

40 R. Michael Cassidy, Character, Credibility, and Rape Shield Rules, 19 GEO . J.L. & P UB. P OL’ Y 145, 146 (2021), 158.

41 Michigan v Lucas 500 US 145 (1991), 149-150.

42 Olden v Kentucky 488 US 227 (1988).

43 California Evidence Code §§ 782, 793; People v Munch 45 Cal 3d 1 (1988) 9–10.

44 Texas Code of Criminal Procedure art 38.07; Gutierrez v State 221 SW3d 680 (Tex Crim App 2007) [45]– [47].

45 Olivia Smith and Tina Skinner, ‘How Rape Myths Are Used and Challenged in Rape and Sexual Assault  Trials’ (2017) University of Leicester Centre for Hate Studies.

46 Victoria Brown, Gregory Haffner, Dana Holmstrand, Caroline Oakum et al., Rape and Sexual Assault, 21  GEO . J. GENDER & L. 367, (2020), 414-415.

47 Deborah Tuerkheimer, ‘Incredible Women: Sexual Violence and the Credibility Discount’ (2017) 166 UPa L  Rev 1, 10.

48 YJCEA 1999, ss. 41–43.

49 FRE 412(c)(2).

50 Lorna Hudspith and others, ‘The Impact of Rape Myth Education on Jury Decision-Making: A Systematic  Review’ (2024) Trauma, Violence, & Abuse 25(6), 4064, 4074 https://doi.org/10.1177/15248380241270082.

51 Ibid.

52 Michelle J Anderson, ‘From Chastity Requirement to Sexuality License: Sexual Consent and a New Rape  Shield Law’ (2002) 70 Geo Wash L Rev 51, 106.

53 Deborah Tuerkheimer, ‘Victim, Reconstructed: Sex Crimes Experts and the New Rape Paradigm’ (2024)  University of Illinois Law Review 55, 105.

54 Eva McKinsey and others, ‘Trauma-Informed Judicial Practice from the Judges’ Perspective’ (2022) 106(2)  Judicature 30, 35.

55 Charlotte Herriott, ‘Sexual History Evidence in Rape Trials: Is the Jury Out?’ (2019) 83 Journal of Criminal  Law 138, 146.

56 Deborah Tuerkheimer, ‘Incredible Women: Sexual Violence and the Credibility Discount’ (2017) 166 UPa L  Rev 1, 35.

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