Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EVIDENCE ACT, 1872 1 of 1872 [15th March, 1872] CONTENTS PART 1 :- RELEVANCY OF FACTS CHAPTER 1 :- Preliminary 1. Short title, extent and commencement 2. Repealed 3. Interpretation clause 4. "May presume" CHAPTER 2 :- Of the Relevancy of Facts 5. Evidence may be given of facts in issue and relevant facts 6. Relevancy of facts forming part of same transaction 7. Facts which are the occasion, cause or effect, of facts in issue 8. Motive, preparation and previous or subsequent conducts 9. Facts necessary to explain or introduce relevant facts 10. Things said or done by conspirator in reference to common design 11. When facts not otherwise relevant become relevant.-Facts not otherwise relevant are relevant 1 2 . I n suits for damages, facts tending to enable Court to determine amount are relevant 13. Facts relevant when right or custom is in question 14. facts showing existence of state of mind, or of body or bodily feeling 1 5 . Facts bearing on question whether act was accidental or intentional 16. Existence of course of business when relevant 17. Admission defined 18. Admission by party to proceeding or his agent 1 9 . Admissions by persons whose position must be proved as against party to suit 20. Admissions by persons expressly referred to by party to suit 21. Proof of admissions against persons making them and by or on their behalf 22. When oral admissions as to contents of documents are relevant 22A. When oral admission as to contents of electronic records are relevant 23. Admissions in civil cases, when relevant 2 4 . Confession caused by inducement, threat or promise when irrelevant in criminal proceeding 25. Confession to police officer not to be proved 26. Confession by accused while in custody of police and not to be proved against him 27. How much of information received from accused may be proved 2 8 . Confession made after removal of impression caused by inducement, threat or promise is relevant 29. Confession otherwise relevant not to become irrelevant because of promise of secrecy, etc 30. Consideration of proved confession affecting person making it and others jointly under-trial for same offence 31. Admission not conclusive proof, but may estop 32. Case in which statement of relevant fact by person who is dead or cannot be found, etc. is relevant 3 3 . Relevancy of certain evidence for proving, in subsequent proceeding, the truth of facts stated therein 34. Entries in books of account when relevant 35. Relevancy of entry in public record, made in performance of duty 36. Relevancy of statements in maps, charts and plans 37. Relevancy of statement as to fact of public nature contained in certain acts or notification 38. Relevancy of statements as to any law contained in law books 3 9 . W hat evidence to be given when statement forms part of conversation, document book or series of letters or paper 40. Previous judgment relevant to bar a second suit or trial 41. Relevancy of certain judgments in probate, etc. of jurisdiction 42. Relevancy and effect of judgments, orders or decrees, other than those mentioned in Sec. 41 43. Judgment, etc. other than those mentioned in Sees. 40 to 42, when relevant 44. Fraud or collusion in obtaining judgment, or in competency of Court, may be proved 45. Opinions of experts 45A. Opinion of Examiner of Electronic Evidence 46. Facts bearing upon opinions of experts 47. Opinion as to handwriting, when relevant 47A. Opinion as to digital signature where relevant 48. Opinion as to existence of right or custom, when relevant 49. Opinion as to usages, tenets, etc. when relevant 50. Opinion on relationship when relevant 51. Grounds of opinion, when relevant 52. In civil cases, character to prove conduct imputed, irrelevant 53. In criminal cases previous good character relevant 54. Previous bad character not relevant, except in reply 55. Character as affecting damages PART 2 :- ON PROOF CHAPTER 3 :- Facts which need not be proved 56. Fact judicially noticeable need not be proved 57. Facts of which. Court must take judicial notice 58. Facts admitted, need not be proved CHAPTER 4 :- Of Oral Evidence 59. Proof of facts by oral evidence 60. Oral evidence must be direct CHAPTER 5 :- Of Documentary Evidence 61. Proof of contents of document 62. Primary evidence 63. Secondary evidence 64. Proof of documents by primary evidence 65. Cases in which secondary evidence relating to documents may be given 65A. Special provisions as to evidence relating to electronic record 65B. Admissibility of electronic records 66. Rules as to notice to produce 67. Proof of signature and handwriting of person alleged to have signed or written document produced 67A. Proof as to digital signature 68. Proof of execution of document required by law to be attested 69. Proof where no attesting witness found 70. Admission of execution by party to attested document 71. Proof when attesting witness denies the execution 72. Proof of document not required by law to be attested 73. Comparison of signature, writing or seal with other admitted or Proved 73A. Proofs as to verification of digital signature 74. Public documents 75. Private documents 76. Certified copies of public documents 77. Proof of documents by production of certified copies 78. Proof of other official documents 79. Presumption as to genuineness of certified copies 80. Presumption as to documents produced as record of evidence 8 1 . Presumption as to Gazettes newspapers, private Acts of Parliament and other documents 81A. Presumption as to Gazettes in electronic forms 8 2 . Presumption as to document admissible in England without proof of seal or signature 8 3 . Presumption as to maps or plans made by authority of Government 84. Presumption as to collections of laws and reports of decisions 85. Presumption as to powers-of-attorney 85A. Presumption as to electronic agreements. 85B. Presumption as to electronic record and digital signatures 85C. Presumption as to Digital Signature Certificates 86. Presumption as to certified copies of foreign judicial records 87. Presumption as to books, maps and charts 88. Presumption as to telegraphic messages 88A. Presumption as to electronic messages 8 9 . Presumption as to due execution, etc. of documents not produced 90. Presumption as to documents thirty years old 90A. Presumption as to electronic records five year old CHAPTER 6 :- Of the Exclusion of Oral by Documentary Evidence 91. Evidence of terms of contracts, grants and other dispositions of property reduced to form of document 92. Exclusion of evidence of oral agreement 93. Exclusion of evidence to explain or amend ambiguous document 9 4 . Exclusion on evidence against application of document to existing facts 95. Evidence as to document in unmeaning reference to existing facts 96. Evidence as to application of language which can apply to one only of several persons 97. Evidence as to application of language to one of two sets of facts, to neither of which the whole correctly applies 98. Evidence as to meaning of illegible characters, etc 9 9 . W h o may give evidence of agreement varying terms of document 100. Saving of provisions of Indian Succession Act relating to wills PART 3 :- PRODUCTION AND EFFECT OF EVIDENCE CHAPTER 7 :- the Burden of Proof 101. Burden of proof 102. On whom burden of proof lies 103. Burden of proof, as to particular fact 104. Burden of proving fact to be proved to make evidence admissible 1 0 5 . Burden of proving that case of accused comes within exceptions 106. Burden of proving fact especially within knowledge 107. Burden of proving death of person known to have been alive within thirty years 108. Burden of proving that person is alive who has not been heard of, for seven years 109. Burden of proof as to relationship in the cases of partners, landlords and tenant, principal and agent 110. Burden of proof as to ownership 111. Proof of good faith in transactions where one party is in relation of active confidence 111A. Presumption as to certain offences 112. Birth during marriage, conclusive proof of legitimacy 113. Proof of cession of territory 113A. Presumption as to abetment of suicide by a married woman 113B. Presumption as to dowry death 114. Court may presume existence of certain facts 114A. Presumption as to absence of consent in certain prosecutions for rape CHAPTER 8 :- Estoppel 115. Estoppel 116. Estoppel of tenant; and of licensee of person in Possession 117. Estoppel of acceptor of bill of exchange, bailee or licensee CHAPTER 9 :- Of Witnesses 118. Who may testify 119. Dumb witnesses 120. arties to civil suit, and their wives or husbands 121. Judges and Magistrates 122. Communications during marriage 123. Evidence as to affairs of State 124. Official communications 125. Information as to commission of offences 126. Professional Communications 127. Section 126 to apply to interpreters, etc 128. Privilege not waived by volunteering evidence 129. Confidential communications with legal advisers 130. Production of title-deeds of witness, not a party 1 3 1 . Production of documents which another person, having possession, could refuse to produce 132. Witness not excused from answering on ground that answer will criminate 133. Accomplice 134. Number of witnesses CHAPTER 10 :- Of the Examination of Witnesses 135. Order of production and examination of witnesses 136. Judge to decide as to admissibility of evidence 137. Examination-in-chief 138. Order of examinations 139. Cross-examination of person called to produce a document 140. Witnesses to character 141. Leading question 142. When they must not be asked 143. When they may be asked 144. Evidence as to matters in writing 145. Cross-examination as to previous statements in writing 146. Questions lawful in cross-examination 147. When witness to be compelled to answer 148. Court to decide when question shall be asked and when witness compelled to answer 149. Question not to be asked without reasonable grounds 150. Procedure of Court in case of question being asked without reasonable grounds 151. Indecent and scandalous questions 152. Questions intended to insult or annoy 153. Exclusion of evidence to contradict answers to questions testing veracity 154. Question by party to his own witness 155. Impeaching credit of witness 156. Questions tending to corroborate evidence of relevant fact, admissible 157. Former statements of witness may be proved to corroborate later testimony as to same fact 158. What matters may be proved in connection with proved statement Relevant under Sec. 32 or Sec. 33 159. Refreshing memory 160. Testimony to facts stated in document mentioned in Sec. 159. 161. Right of adverse party as to writing used to refresh memory 162. Production of documents 163. Giving, as evidence, of document called for and produced on notice 164. Using, as evidence, of document, production of which was refused on notice 165. Judges power to put questions or order production 166. Power of jury or assessors to put questions CHAPTER 11 :- Improper Admission and Rejection of Evidence 167. No new trial for improper admission or rejection of evidence SCHEDULE 1 :- THE SCHEDULE EVIDENCE ACT, 1872 1 of 1872 [15th March, 1872] whereas it is expedient to consolidate, define and amend the Law of Evidence; it is hereby enacted as follows: PART 1 RELEVANCY OF FACTS CHAPTER 1 Preliminary 1. Short title, extent and commencement :- This Act may be called the Indian Evidence Act, 1872. 1[It extends to the whole of India 2[except the State of Jammu and Kashmir] and applies to all judicial proceedings in or before any Court, including Courts- Martial 3ot h er than-Courts-Martial convened under the Army Act], 4[the Naval Discipline Act or 5[***] Navy [Discipline) Act, 1937], 6 [or the Air Force Act] but not to affidavits presented to any Court or officer, nor to proceedings before an arbitrator; And it shall come into force on the first day of September, 1872. 1. This Act has been extended to Berar by the Berar Laws Act, 1941 (4 of 1941), and has been declared to be in force in the Santhal Parganas by the Santhal Parganas Settlement Regulation, 1872 (3 of 1872), Sec. 3; in Panth Piploda, by the Panth Piploda Laws Regulation, 1929 (I of 1929); in the Khondmals District by the Khondmals Laws Regulation, 1936 (4 of 1936), Sec. 3 and Schedule; and in the Angul District, by the Angul Laws Regulations, 1936 (5 of 1936), Sec. 3 and Schedule; also by notification under Sec. 3 (a) of the Scheduled District Act, 1874 (14 of 1874); in the following Schedule Districts, namely the districts of Hazaribagh, Lohardaga (now the Ranchi District- see Calcutta Gazette, 1899, Pt, I, p. 44 and Manbhum and Pargana Dalbhum and the Kolhan in the district of Singbhum- see Gazette of India, 1881, Pt. I, p. 504 (the Lohardaga or Ranchi District included at this time the Palamau District, separated in 1894); and the Tarai of the Province of Agra, 1876 Pt. I, p. 505; Ganjam and Vizagapatnam-see Gazette of India, 1899, Pt.l, p. 720. The Act has been extended also to the Dadra and Nagar Haveli by Regulation 6 of 1963, Sec. 2 and Sch, 1. to Pondicherry by Regulation 7 of 1963, Sec. 3, and Sch. 1: to Goa, Daman and Diu by Regulation II of 1963, Sec. 3 and Schedule and to Leccadive, Minicoy and Amindivi Islands by Regulation 8 of 1965, Sec. 3 and Schedule. 2. Substituted by Act 3 of 1951, Sec. 3 and Schedule, for "except Part B States". 3. Inserted by Act 18 of 1919, Sec. 2 and Sch. I, see Sec. 127 of the Army Act (44,45 of Vict., c. 58). 4. Inserted by Act 35 of 1934, Sec. 2 and Schedule. 5. The words "that Act as modified by" omitted by the A.O. 1950. 6. Inserted by Act 10 of 1927, Sec. 2 and Sch. 1. 2. Repealed :- . [* * *] Repealed by the Repealing Act, 1938 (1 of 1938), Section 2 and Schedule. 3. Interpretation clause :- In this Act, the following words and expression are used in the following senses unless a contrary intention appears from the context: "Court".- "Court" includes all Judges and Magistrates and all persons, except arbitrators, legally authorized to take evidence. "Fact "."Fact" and includes- (1) anything, state of things, or relation of things, capable of being perceived by the senses; (2) any mental condition of which any person is conscious. "Relevant".- One fact is said to be relevant to another when the one is connected with the other in any of the ways referred to in the provisions of this Act relating to the relevancy of facts. "Facts in issue".- The expression "facts in issue" means and includes- any fact from which, either by itself or in connection with other facts, the existence, non- existence, nature, or extent of any right, liability, or disability, asserted or denied in any suit or proceedings, necessarily follows. Explanation- Whenever, under the provisions of the law for the time being in force relating to Civil Procedure, any Court records an issue of fact, the fact to be asserted or denied in the answer to such issue, is a fact in issue. Illustrations A is accused of the murder of B. At his trial the following facts may be in issue : That A caused Bs death; that A intended to cause Bs death; that A had received grave and sudden provocation from B; that A at the time of doing the act which cause Bs death, was by reason of unsoundness of mind, incapable of knowing its nature. "Document ".-"Document" means any matter expressed or described upon any substance, by means of letters, figures, or marks, or by more than one of those means, intended to be used, or which may be used, for the purpose of recording that matter. Illustration A writing is a document; words printed, lithographed or photographed are document; a map or plan is a document; an inscription on a metal plate or stone is a document; a caricature is a document. "Evidence" .- "Evidence" means and includes- (1) all statements which the Court permits or requires to be made before it by witnesses, in relation to matter of fact under inquiry: (2) all documents produced for the inspection of the Court, such documents are called documentary evidence. "proved" .- A fact is said to be proved when, after considering the matter before it, the Court either believes it to exists, or considers its existence so probable that a prudent man ought, under the circumstances of the particular case, to act upon the supposition that it exists. "Disproved".- A fact is said to be disproved when, after considering the matters before it, the Court either believes that it does not exist, or considers its non-existence so probable that a prudent man ought, under the circumstances of the particular case, to act upon the supposition that it does not exist. "Not proved".- A fact is said not to be proved when it is neither proved nor disproved. "India".- 1 ["India" means the territory of India excluding the State of Jammu and Kashmir.] 1. Substituted by the A.O. 1950, for "Queen". 4. "May presume" :- ..- Whenever it is provided by this Act that the Court may presume a fact, it may either regard such tact as proved, unless and until it disproved, or may call for proof of it. "Shall presume"- Whenever it is directed by this act that the Court shall presume a fact, it shall regard such fact as proved, unless and until it is disproved. "Conclusive proof".- when one fact is declared by this Act to be conclusive proof of another the Court shall, on proof of the one fact, regard the other as proved, and shall not allow evidence to be given for the purpose of disproving it. CHAPTER 2 Of the Relevancy of Facts 5. Evidence may be given of facts in issue and relevant facts :- Evidence may be given in any suit or proceeding of the existence or non-existence of every fact in issue and of such other facts as are hereinafter declared to be relevant, and of no others. Explanation-This section shall not enable any person to give evidence of a fact which he is disentitled to prove by any provision of the law for the time being in force relating to Civil Procedure10 Illustrations A is tried for the murder of B by beating him with a club with the intention of causing his death. At As trial the following facts are in issue:- As beating B with the club; As causing Bs death by such beating; As intention to cause Bs death As intention to cause Bs death. (b) A suitor does not bring with him, and have in readiness for production at the first hearing of the case, a bond on which he relies. This section does not enable him to produce the bond or prove its contents at a subsequent stage of he proceedings, otherwise than in accordance with the conditions prescribed by the Code of Civil Producer 6. Relevancy of facts forming part of same transaction :- Facts which, though not in issue, are so connected with a fact in issue as to form part of the same transaction, are relevant, whether they occurred at the same time and place or at different times and places. Illustrations (a) A is accused of the murder of B by beating him. Whatever was said or done by A or B or the by-standers at the beating, or so shortly or after it as to form part of the transaction, is a relevant fact. (b) A is accused of waging war against the 1[ Government of India] by taking part in an armed insurrection in which property is destroyed troops are attacked and goals are broken open. The occurrence of these facts is relevant, as forming part of the general transaction, though A may not have been present at all of them. (c) A sues B for a libel contained in a letter forming part of a correspondence. Letters between the parties relating to the subject out of which the libel arose, and forming part of the correspondence in which it is contained, are relevant facts, though they do not contain the libel itself. (d) The question is, whether certain goods ordered from B were delivered to A. The goods were delivered to several intermediate persons successively. Each delivery is a relevant fact. 1. Substituted by the A.O. 1950, for "Queen". 7. Facts which are the occasion, cause or effect, of facts in issue :- Facts which are the occasion, cause, or effect, immediately or otherwise, of relevant facts, or facts in issue, or which constitute the state of things under which they happened, or which afforded an opportunity for their occurrence or transaction, are relevant. Illustrations (a) The question is, whether A robbed B. The facts that, shortly before the robbery, B went to a fair with money in his possession, and that he showed it or mentioned the fact that he had it, to third persons, are relevant. (b) The question is whether A murdered B. Marks on the ground, produced by a struggle at or near the place where the murder was committed, are relevant facts. (c) The question is whether A Poisoned B. The state of Bs health before the symptoms ascribed to poison, and habits of B, known to A, which afforded an opportunity for the administration of poison, are relevant facts. 8. Motive, preparation and previous or subsequent conducts :- Any fact is relevant which shows or constitutes a motive or preparation for any fact in issue or relevant fact. The conduct of any party, or of any agent to any party, to any suit or proceeding, in reference to such suit or proceeding, or in reference to any fact in issue therein or relevant thereto, and the conduct of any person an offence against whom is subject of any proceeding, is relevant, if such conduct influences or is influenced by any fact ins issue or relevant fact, and whether it was previous or subsequent thereto. Explanation 1- The work "conduct" in this section does not include statements, unless those statements accompany and explain acts other than statements, but this explanation is not to affect the relevancy of statements under any other section of this Act. Explanation 2-When the conduct of any person is relevant, any statement made to him or in his presence and hearing, which affects such conduct is relevant. Illustrations (a) A is tried for the murder of B. The facts that A murdered C, that B knew that A had murdered C, and B had tried to had extort money from A by threatening to make his knowledge public, are relevant. (b) A sues B upon a bond for the payment of money. B denies the making of the bond. the fact that, at the time when the bound was alleged to be made, B required money for a particular purpose, is relevant. (c) A is tried for the murder of B by poison. The fact that, before the death of B, A procured poison similar to that which was administered to B, is relevant. (d) The question is, whether a certain document is the will of A. The facts that, not long before the date of the alleged will, A made inquiry into matters to which the provisions of the alleged will relate that the consulted vakils in reference to making the will, and that he caused drafts or other wills to be prepared of which he did not approve, are relevant. (e) A is accused of a crime. The acts that, either before or at the time of, or after the alleged crime, A proved evidence which would tend to give to the facts of the case an appearance favorable to himself, or that he destroyed or concealed evidence, or prevented the presence or procured the absence of persons who might have been witnesses, or suborned persons to give false evidence respecting it, are relevant. (f) The question is, whether A robbed B. The facts that, after B was robbed, C said in and As presence- "the police are coming to look for the man who robbed B." and that immediately afterwards A ran away, are relevant. (g) The question is, whether A owes B rupees 10,000. The facts that A asked C to lend him money, and that D said to C in As presence and hearing- "I advise you not to trust A, for he B 10,000 rupees," and that A went away without making any answer, are relevant facts. (h) The question is, whether A committed a crime. The fact that A absconded after receiving a letter warning him that inquiry was being made for the criminal and the contents of the letter, are relevant. (i) A is accused of a crime. The facts that, after the commission of the alleged crime, he absconded, or was in possession of property of the proceeds of property acquired by the crime, or attempted to conceal things which were or might have been used in committing if, are relevant. (j) The question is, whether A was ravished. The facts that, shortly after the alleged rape, she made a complaint relating to the crime, the circumstances under which, and the terms in which, the complaint was made, are relevant. The fact that, without, making a complaint, she said that she had been ravished is not relevant as conduct under this section, though it may be relevant. as a dying declaration under section 32, clause (1), or as corroborative evidence under section 157. (k) The question is, whether A was robbed. The fact that, soon after the alleged robbery, he made a complaint relating to the offence, the circumstances under which, and the terms in which the complaint was made, are relevant. The fact that he said he had been robbed, without making any complaint, is not relevant as conduct under this section, though it may be relevant. as a dying declaration under section 32, clause (1), or as corroborative evidence under section 157. 9. Facts necessary to explain or introduce relevant facts :- Facts necessary to explain or introduce a fact in issue or relevant fact, or which support or rebut an inference suggested by a fact in issue or relevant fact, or which establish the identity of any thing or person whose identity is relevant, or fix the time or place at which any fact issue or relevant fact happened, or which show the relation of parties by whom any such fact was transacted, are relevant in so far as they are necessary for that purpose Illustrations (a) The question is, whether a given document is the will of A. The state of As property and of his family at the date of the alleged will may be relevant facts. (b) A sues B for a libel imputing disgraceful conduct to A; B affirms that the matter alleged to be libelous is true. The position and relations of the parties at the time when the libel was published may be relevant facts as introductory to the facts in issue. The particulars of a dispute between A and B about a matter unconnected with the alleged libel are irrelevant though the fact that there was a dispute may be relevant it is affected the relations between A and B. (c) A is accused of a crime. The fact that, soon after the commission of the crime, A absconded from his house, is relevant, under section 8 as conduct subsequent to and affected by facts in issue. The fact that at the time when he left home he had sudden and urgent business at the place to which he went is relevant, as tending to explain the fact that he left home suddenly. The details of the business on which he left are not relevant, except in so far as they are necessary to show that the business was sudden and urgent. (d) A sues B for inducing C to break a contract of service made by him with A.C,on leaving As service, says to A-"I am leaving you because B has made me a better offer" . This statement is a relevant fact as explanatory of Cos conduct, which is relevant as a fact in issue. (e) A accused of theft, is seen to give the stolen property to B, who is seen to give it to As wife. B says as he delivers it-"A says your are to hide this". Bs statement is relevant as explanatory of a fact which is part of the transaction. (f) A is tried for a riot and is proved to have marched at the head of a mob. The cries of the mob are relevant as explanatory of the nature of the transaction. 10. Things said or done by conspirator in reference to common design :- Where there is reasonable ground to believe that two or more persons have conspired together to commit an offence or an actionable wrong, anything said, done or written by any one of such persons in reference to their common intention, after the time when such intention was first entertained by any one of them, is a relevant fact as against each of the persons believed to be so conspiring, as well for the purpose of proving the existence of the conspiracy as for the purpose of showing that any such person was a party to it. Illustration Reasonable ground exists for believing that A has joined in a conspiracy to wage war against the 1[ Government of India] The facts that B procured arms in Europe for the purpose of the conspiracy, C collected in Calcutta for a like object D persuaded persons to join the conspiracy in Bombay, E published writings advocating the object in view at Agra, and F transmitted from Delhi to G at Kabul the money which C had collected at Calcutta , and the contents of a letter written by H giving an account of the conspiracy, are each relevant, both to prove the existence of the conspiracy, and to prove As complicity in it, although he may have been ignorant of all of them, and although the persons by whom they were done were strangers to him, and although they may have taken place before he joined the conspiracy or after he left it. 1. Substituted by A.O. 1950, for "Queen". 11. When facts not otherwise relevant become relevant.- Facts not otherwise relevant are relevant :- (1) if they are in consistent with any fact in issue or relevant fact; (2) if by themselves or in connection with other facts they make the existence or non-existence of any fact in issue or relevant fact highly probable or improbable Illustration (a) The question is, whether A committed a crime at Calcutta on a certain day. The fact that, on that day, A was at Lahore is relevant. The fact that, near the time when the crime was committed, A was at a distance from the place where it was committed. Which would render it highly improbable, though not impossible, that he committed it, is relevant. (b) The question is, whether A committed a crime. The circumstances are such that the crime must have been committed either by A,B,C or D. Every fact which shows that the crime could have been committed by no one else and that it was not committed by either B, C or D is relevant. 12. In suits for damages, facts tending to enable Court to determine amount are relevant :- In suits in which damages are claimed, any fact which will enable the Court to determine the amount of damages which ought to be awarded, is relevant. 13. Facts relevant when right or custom is in question :- Where the question is as to the existence of any right or custom, the following facts are relevant : (a) Any transaction by which the right or custom in question was created, claimed, modified, recognized, asserted, or denied, or which was inconsistent with its existence; (b) particular instances in which the right or custom was claimed, recognized, or exercised, or in which its exercise was disputed, asserted or departed from. Illustration The question is, whether A has a right to a fishery, A deed conferring the fishery on As ancestors, a mortgage of the fishery by As father, a subsequent grant of the fishery by As father irreconcilable with the mortgage, particular instances in which As father exercised the right, or in which the exercise of the right was stopped by As neighbors, are relevant facts. 14. facts showing existence of state of mind, or of body or bodily feeling :- Facts showing the existence of any state of mind, such as intention, knowledge, good faith, negligence, rashness, I will or good-will or good-will towards any particular person, or showing the existence of any state of body or bodily feeling, are relevant, when the existence of any such state of mind or body or bodily feeling, is in issue or relevant. 1[ Explanation 1- A fact relevant as showing the existence of a relevant state of mind must show that the state of mind exists, not generally, but in reference to the particular matter in question. Explanation 2- But where, upon the trial of a person accused of an offence, the previous commission by the accused of an offence is relevant within the meaning of this section, the previous conviction of such person shall also be a relevant fact. Illustrations (a) A is accused of receiving stolen goods knowing them to be stolen, It is proved that he was in possession of a particular stolen article. The fact that at the same time, he was in possession of many other stolen articles is relevant, as tending to show that he knew each and all of the articles off which he was in possession to be stolen. 2[(b) A is accused of fraudulently delivering to another person a counterfeit coin which, at the time when he delivered it, he know to be counterfeit. The fact that, at the time of its delivery, A was possessed of a number of other pieces of counterfeit is relevant. The fact that A had been previously convicted of delivering to another person as genuine a counterfeit coin knowing it to be counterfeit is relevant.] (c) A sues B for damage done by a dog of Bs which knew to be ferocious. The facts that the dog had previously bitten X, Y and Z, and that they had made complaints to B, are relevant. (d) The question is whether A, the acceptor of a bill of exchange, knew that the name of the payee was fictitious. The fact that A had accepted other bills drawn in the same manner before they could have been transmitted to him by the payee if the payee, is relevant, as showing that a knew that the payee was a fictitious person. (e) A is accused of defaming B by publishing an imputation intended to harm the reputation of B. The fact of previous publications by A respecting B, showing ill-will on the part of A towards B, is relevant, as proving As intention to harm Bs reputation by the particular publication in question. The facts that there was no previous quarrel between A and B, and that A repeated the matter complained of as he heard, it are relevant, as showing that A did not intend to harm the reputation of B. (f) A is sued by B for fraudulently representing to B that C was solvent, whereby B, being induced to trust C, who was insolvent, suffered loss. The fact that, at the time when A represented C to be solvent, C was supposed to be solvent by his neighbors and by persons dealing with him, is relevant, as showing that A made the representation in good faith. (g) A is sued by B for the price of work done by B, upon a house of which A is owner, by the order of C, (h) A is accused of the dishonest misappropriation of property which he had found, and the question is whether, when he appropriated it, he believed in good faith that the real owner could not be found. The fact that public notice off the loss of the property had been given in the place where A was, is relevant, as showing that A did not in good faith believe that the real owner of the property could not be found. The fact that A knew, or had reason to believe, that the notice was given fraudulently by C, who had heard of the loss of the property and wished to set up a false claim to it, is relevant, as showing the fact that A knew of the notice did not disprove As good faith. (i) A is charged with shooting at B with intent to kill him. In order to show As intent, the fact of As having previously shot at B may proved. (j) A is charged with sending threatening letters to B. Threatening letters previously sent by A to B may be proved as showing the intention of the letters. (k) The question is, whether A has been guilty of cruelty towards B, his wife. (l) The question is, whether As death was caused by poison. Statements made by A during his illness as to his symptoms, are relevant facts. (m) The question is, what was the state of As health at the time when an assurance on his life was effected. Statements made by A as to the state of his health at or near the time in question, are relevant facts. (n) A sues B for negligence in providing him with a carriage for hire not reasonably fit for use, whereby A was injured. The fact that Bs attention was drawn on other occasions to the defect of that particular carriage, is relevant The fact that B was habitually negligent about the carriage which he let to hire, is irrelevant. (o) A is tried for the murder of B by intentionally shooting him dead. (p) A is tried for a crime. The fact that he said something indicating an intention to commit that particular crime is relevant. The fact that he said something indicating a general disposition to commit crimes of that class is irrelevant. The fact that A, on other occasions shot at B is relevant; as showing his intention to shoot B. The fact that A was in the habit of shooting at people with intent to murder them, is irrelevant. 1. Substituted by Act 3 of 1981, Sec. I, for the original explanation. 2. Substituted by Act 3 of 1981, for the original Illus.(b). 15. Facts bearing on question whether act was accidental or intentional :- When there is a question whether an act was accidental or intentional, 1[ or done with a particular knowledge or intention,] the fact that such act formed part of a series of similar occurrences, in each of which the person doing the act was concerned, is relevant. Illustration (a) A is accused of burning down his house in order to obtain money for which it is insured. The facts that a lived in several houses successively, each of which he insured, in each of which a fire occurred, and after each of which fires. A received payment from a different insurance office, are relevant, as tending to show that the fires were not accidental. (b) A is employed to receive money from the debtors, of B. It is As duty to make entries in a book showing the amounts received by him. He makes an entry showing that on a particular occasion he received less than he really did receive. The question is, whether this false entry was accidental or intentional. The facts that other entries made by A in the same book are false, and that the false entry is in each case in favor of A, relevant. (c) A is accused of fraudulently delivering to B a counterfeit rupee. The question is, whether the delivery of the rupee was accidental. The facts that, soon before or soon after the delivery to B, A delivered counterfeit rupees to C, D and E are relevant, as showing that the delivery to B was not accidental. 1. Inserted by Indian Evidence Amendment Act, 1891 (3 of 1891), Sec. 2. 16. Existence of course of business when relevant :- When there is a question whether a particular act was done, the existence of any course of business, according to which it naturally would have been done, is a relevant fact. Illustrations (a) The question is, whether a particular letter was dispatched. h f h h d f b f ll l The facts that it was the ordinary course of business for all letters put in a certain place to be carried to the post, and that that particular letter was put in that place are relevant. (b) The question is, whether a particular letter reached A. The facts that it was posted in due course, and was not returned through the Dead Letter Office, are relevant. 17. Admission defined :- An admission is a statement, oral or documentary, which suggests any reference as to any fact in issue or relevant fact, and which is made by any of the persons, and under the circumstances, hereinafter mentioned. 18. Admission by party to proceeding or his agent :- Statements made by party to the proceeding, or by an agent to any such party, whom the Court regards, under the circumstances of the case, as expressly or impliedly authorized by him to make them, are admissions. By suitor in representative character - Statements made by parties to suits, suing or sued in a representative character, are not admissions, unless they are made while the party making them held that character. Statements made by- (1) By party interested in subject-matter-persons who have any proprietary or pecuniary interest in the subject-matter of the proceeding, and who make the statement in their character of persons so interested, or (2) By person from whom interest derived- Persons from whom the parties to the suit have derived their interest in the subject-matter of the suit, are admissions, if they are made during the continuance of the interest of the persons making the statements. 19. Admissions by persons whose position must be proved as against party to suit :- Statements made by persons whose position or liability it is necessary to prove as against any party to the suit are admissions, if such statements would be relevant as against such persons in relation to such position or liability in a suit brought by or against them, and if they are made whilst the person making them occupies such position or is subject to such liability. Illustration A undertakes to collect rents for B. B sues A for not collecting rent due from C to B. A denies that rent was due from C to B. A statement by C that he owned B rent is an admission, and is a relevant fact as against A, if A denies that C did owe rent to B. 20. Admissions by persons expressly referred to by party to suit :- Statements made by persons to whom a party to the suit has expressly referred for information in reference to a matter in dispute are admissions. Illustration The question is whether a house sold by A to B is sound. A says to B-"Go and ask C, C knows all about it". Cs statement is an admission. 21. Proof of admissions against persons making them and by or on their behalf :- Admissions are relevant and may be proved as against the person who makes them, or his representative-in-interest; but they cannot be proved by or on behalf of the person who makes them or by his representative-in-interest, except in the following cases: (1) An admission may be proved by or on behalf of the person making it, when it is of such a nature that, if the person making it were dead, it would be relevant as between third person under Section 32. (2) An admission may be proved by or on behalf of the person making it, when it consists of a statement of the existence of any state of mind or body, relevant or in issue, made at or about the time when such state of mind or body existed, and is accompanied by conduct rendering its falsehood improbable. (3) An admission may be proved by or on behalf of the person making it, if it is relevant otherwise than as an admission. Illustration (a) The question between A and B is, whether a certain deed is or not forged. A affirms that it is genuine, B that it is forged. A may prove a statement by B that the deed is genuine, and B may prove a statement by A that the deed is forged ; but A cannot prove a statement y himself that the deed is genuine, nor can B prove a statement by himself that the deed is forged. (b) A, the Captain of a ship, is tried for casting her away. Evidence is given to show that the ship was taken out of her proper course. A produces a book kept by him in the ordinary course of his business showing observations alleged to have been taken by him from day to day, and indicating that the ship was not taken out of her proper course, A may prove these statements, because they would be admissible between third parties, if he were dead, under section 32, clause (2) (c) A is accused of a crime committed by him at Calcutta. He produces a letter written by himself and date at Lahore on that day, and bearing the Lahore post mark of that day. The statement in the date of the letter is admissible, because, if A were dead, it would be admissible under section 32, clause (2). (d) A is accused of receiving stolen goods knowing them to be stolen. He offers to prove that he refused to sell them below their value. A may prove these statements, though they are admissions, because they are explanatory of conduct influenced by facts in issue. (e) A is accused of fraudulently having in his possession counterfeit coin which he knew to be counterfeit. He offers to prove that he asked a skillful person to examine the coin as he doubted whether it was counterfeit or not, and that person did examine it and told him it was genuine. A may prove these facts for the reasons stated in the last preceding illustration. 22. When oral admissions as to contents of documents are relevant :- 0ral admissions as to the contents of a document are not relevant unless and until the party proposing to prove them shows that he is entitled to give secondary evidence of the contents of such document under the rules hereinafter contained, or unless the genuineness of a document produced is in question. 22A. When oral admission as to contents of electronic records are relevant :- Oral admissions as to the contents of electronic records are not relevant, unless the genuineness of the electronic record produced is in question.] 23. Admissions in civil cases, when relevant :- In civil cases no admission is relevant, it is made either upon an express condition that evidence of it is not to be given, or under circumstances from which the Court can infer that the parties agreed together that evidence of it should not be given. Explanation-Nothing in this section shall be taken to exempt any barrister, pleader, attorney or vakil from giving evidence of any matter of which he may be compelled to give evidence under Sec. 126. 24. Confession caused by inducement, threat or promise when irrelevant in criminal proceeding :- A confession made by an accused person is irrelevant in a criminal proceeding, if the making of the confession appears to the Court to have been caused by any inducement, threat or promise, having reference to the charge against the accused person, proceeding from a person in authority and sufficient, in the opinion of the Court, to give the accused person grounds, which would appear to him reasonable, for supposing that by making it he would gain any advantage or avoid any evil of a temporal nature in reference to the proceeding against him. 25. Confession to police officer not to be proved :- N o confession made to a police,1 shall be proved as against a person accused of any offence. 1. As to statements made to a police officer investigating a case, see the Code of Criminal Procedure, 1898 (5 of 1898). Sec. 162, see now the Code of Criminal Procedure, 1973 (2 of 1974). 26. Confession by accused while in custody of police and 26. Confession by accused while in custody of police and not to be proved against him :- No confession made by any person whilst he is in the custody of a police officer, unless it be made in the immediate presence of a Magistrate, 1shall be proved as against such person. 2[Explanation- in this section "Magistrate" does not include the head of a village discharging magisterial functions in the Presidency of Fort St. George 3[***] or elsewhere, unless such headman is a Magistrate exercising the powers of a Magistrate under Code of Criminal Procedure, 18824 ]. 1. A coroner has been declared to be Magistrate for the purposes at this section, see the Coroners, Act, 1871 (4 of 1871). 2. Inserted by Indian Evidence Amendment Act, 1891 (3 of 1891), Sec. 3. 3. The words "or in Burma" omitted by A.O. 1937. 4. See now the Code of Criminal Procedure, 1898 (5 of 1898), but see now the Code of Criminal Procedure, 1973 (2 of 1974). 27. How much of information received from accused may be proved :- Provided that, when any fact is deposed to as discovered in consequence of information received from a person accused of any offence, in the custody of a police officer, so much of such information, whether it amounts to a confession or not, are related distinctly to the fact thereby discovered, may be proved. 28. Confession made after removal of impression caused by inducement, threat or promise is relevant :- |If such a confession as is referred to in Section 25 is made after the impression caused by any such inducement, threat or promise has, in the opinion of the Court, been fully removed, it is relevant. 29. Confession otherwise relevant not to become irrelevant because of promise of secrecy, etc :- If such a confession is otherwise relevant, it does not become irrelevant merely because it was made under a promise of secrecy, or in consequence of a deception practised on the accused person for the purpose of obtaining it, or when he was drunk, or because it was made in answer to questions which he need not have answered, whatever may have been the form of those questions, or because he was not warned that he was not bound to make such confession, and that evidence of it might be given against him. 30. Consideration of proved confession affecting person making it and others jointly under-trial for same offence :- When more persons than one are being tried jointly for the same offence, and a confession made by one of such persons affecting himself and some other of such persons is proved, the Court may take into consideration such confession as against such other person as well as against the person who makes such confession. 31. Admission not conclusive proof, but may estop :- Admissions are not conclusive proof of the matters admitted, but they may operate as estoppels under the provisions hereinafter contained. 32. Case in which statement of relevant fact by person who is dead or cannot be found, etc. is relevant :- -Statements, written or verbal, of relevant facts made by a person who is dead, or who cannot be found, or who has become incapable of giving evidence, or whose attendance cannot be procured without an amount of delay or expense which, under the circumstances of the case, appears to the Court unreasonable, are themselves relevant facts in the following cases : (1) When it relates to cause of death- When the statement is made by a person as to the cause of his death or as to any of the circumstances of the transaction which resulted in his death, in case in which the cause of that persons death comes into question. Such statements are relevant whether the person who made them. was or was not, at the time when they were made, under expectation of death, and whatever may be the nature of the proceeding in which the case of his death comes into question. (2) Or is made in course of business- When the statement was made by such person in the ordinary course of business, and in particular when it consists of any entry or memorandum made by him books kept in the ordinary course of business, or in the discharge professional duty ; or of an acknowledgment written or signed by him of the receipt of money, goods, securities or property of any kind; or of a document used in commerce written or signed by him, or of the date of a letter or other document usually dated, written or signed by him. (3) Or against interest of maker- When the statement is against the pecuniary or proprietary interest of the person making it or when, if true, it would expose him or would have exposed him to a criminal prosecution or to a suit for damages. (4) Or gives opinion as to public right or custom, or matters general interests- When the statement gives the opinion of any such person, as to the existence of any public right or custom or matter of public or general interest, of the existence of which, if it existed, he would have been likely to be aware, and when such statement was made before any controversy as to such right, custom, or matter had arisen. (5) Or relates to existence of relationship- When the statement relates to the existence of any relationship 1[by block, marriage or adoption] between persons as to whose relationship 1[by blood, marriage, or adoption] the person making the statement had special means of knowledge, and when the statement was made before the question in dispute was raised. (6) Or is made in will or deed relating to family affairs.- When the statement relates to the existence of any relationship 3 [by blood, marriage or adoption] between persons deceased, and is made in any will or deed relating to the affairs of the family to which any such deceased person belonged, or in any family pedigree, or upon any tomb stone, family portrait or other thing on which such statements are usually made, and when such statement was made before the question in dispute was raised. (7) Or in document relating to transaction mentioned in Section 13. Cl. (a).- When the statement is contained in any deed, will or other document which relates to any such transaction as is mentioned in Section 13, Cl. (a). (8) Or is made by several persons and expresses feelings relevant to matter in question- When the statement was made by a number of persons, and expressed feelings or impressions on their part relevant to the matter in question. Illustrations (a)The question is, whether A was murdered by B; or A dies of injuries received in a transaction in the course of which she was ravished, The question is whether she was ravished by B: or The question is, whether A was killed by B under such circumstances that 3 a suit would lie against B by As widow, 1. Inserted by Indian Evidence Amendment Act, 1872 (18 of 1872), Sec. 2. 3. Inserted by Indian Evidence Amendment Act, 1872 (18 of 1872),Sec.2. 33. Relevancy of certain evidence for proving, in subsequent proceeding, the truth of facts stated therein :- Evidence given by a witness in a judicial proceeding or before any person authorized by law to take it, is relevant for the purpose of providing in a subsequent judicial proceeding or in latter stage of the same judicial proceeding, the truth of the facts which it states, when the witness is dead or cannot be found, or is incapable of giving evidence, or is kept out of the way of the adverse party, or if his presence cannot be obtained without an amount of delay or expense which, under the circumstances of the case, the Court considers unreasonable: Provided- that the proceeding was between the same parties or their representative-in-interest; that the adverse party in the first proceeding had the right and opportunity to cross-examine; that the questions in issue were substantially the same in the first as in the second proceeding. 34. Entries in books of account when relevant :- Entries in books of account, regularly kept in the course of business, are relevant whenever they refer to a matter into which the Court has to inquire, but such statements shall not alone be sufficient evidence to charge any person with liability. 35. Relevancy of entry in public record, made in performance of duty :- An entry in any public or other official book, register, or record, stating a fact in issue or relevant fact, and made by a public servant in the discharge of his official duty, or by any other person in performance of duty specially enjoined by the law of the country in which such book, register, or record is kept, is itself a relevant fact. 36. Relevancy of statements in maps, charts and plans :- -Statements offered and facts in issue or relevant facts, made in published map or charts generally offered for public sale, or in maps or plans made under the authority of 1[the Central Government or any 2 [State] Government, as to matters usually represented or stated in such maps, charts or plans are themselves, relevant facts. 1. Substituted by A.O. 1948, for the words "any Government in British India", 2. Substituted by A.O. 1950, for the word "Provincial". 37. Relevancy of statement as to fact of public nature contained in certain acts or notification :- -When the Court has to form an opinion as to the existence on any fact of a public nature, any statement of it, made in a recital contained in any Act of Parliament of 1[of the United kingdom], or in any 2Central Act, Provincial Act, of 3[a State Act], or in a Government notification or by the Crown Representative appearing in the official Gazette or in any printed paper purporting to be the London Gazette or the Government Gazette of any Dominion, colony or possession of His Majesty is a relevant fact]. 4 [*****] 1. Inserted by the A.O. 1950. 2. The original words "Act or the Governor- General of India in Council, or of the Governors in Council of Madras or Bombay, or of the Lieutenant-Governor in Council of Bengal, or in a notification of the Government appearing in the Gazette of India, or in the Gazette of any L.G., or any printed paper purporting to be the London Gazette or the Government Gazette of any colony or possession of the Queen is a relevant fact", were successively amended by Act 10 of 1914, A.O. 1937, A.O. 1948 and A.O. 1950 to read as above. 3. Substituted by Act 3 of 1951, Sec. 3 and Schedule for "an Act of the Legislature of a Part A State or a Part C State". 4. The last paragraph added by Indian Evidence Amendment Act, 1899 (5 of 1899), Sec. 2, omitted by Act 10 of 1914, Sec. 3 and Seh. II. 38. Relevancy of statements as to any law contained in law books :- When the Court has to form an opinion as to a law of any country, an y statement of such law contained in book purporting to be printed or published under the authority of the Government of such country and to contain such law and report of a ruling of the Courts of such country contained in a book purporting to be a report of such rulings, is relevant. 39. What evidence to be given when statement forms part of conversation, document book or series of letters or paper :- When any statement of which evidence is given forms part of a longer statement; or of conversation or part of an isolated document, or is contained in a document which forms part of a book, or of a connected series of letters or papers, evidence shall be given of so much and no more of the statement, conversation, document, book, or series of letters or papers as the Court considers necessary in that particular case to the full understanding of the nature and effect of the statement, and of the circumstances under which it was made. 40. Previous judgment relevant to bar a second suit or trial :- T h e existence of any judgment, order or decree which by law prevents any Court from taking cognizance of a suit or holding a trial, is a relevant fact when the question is whether such Court ought to take cognizance of such suit, or to hold such trial. 41. Relevancy of certain judgments in probate, etc. of jurisdiction :- -A final judgment, order or decree of competent Court, in the exercise of probate, matrimonial, admiralty or insolvency jurisdiction, which confers upon or takes away from any person any legal character, or which declares any person to be entitled to any such character, or to be entitled to any specific thing, not as against any specified person but absolutely, is relevant when the existence of any legal character, or the title of any such person to any such thing, is relevant. Such judgment, order or decree is conclusive Proof- that any legal character which it confers accrued, at the time when such judgment, order or decree came into operation; that any legal character, to which it declares any such person to be entitled, accrued to that person at the time when such judgment, 1[order or decree] declares it to have accrued to that person; that any legal character which it takes away from any such person ceased at the time from which such judgment, 1[order or decree] declared that it had ceased or should cease; and that anything to which it declares any person to be so entitled was the property of that person at the time from which such judgment, 1 order or decree] declares that it had been or should be his property. 1. Inserted by Indian Evidence Amendment Act, 1872 (18 of 1872), Sec. 3. 42. Relevancy and effect of judgments, orders or decrees, other than those mentioned in Sec. 41 :- Judgments, order or decree other than those mentioned in Section 41, are relevant if they relate to matters of a public nature relevant to the enquiry ; but such judgments, order or decrees are not conclusive proof of that which they state. 43. Judgment, etc. other than those mentioned in Sees. 40 to 42, when relevant :- Judgments, orders or decrees, other than those mentioned in Sees. 40,41 and 42, are irrelevant, unless the existence of such judgement, order or decree, is a fact in issue, or is relevant under some other provision of this Act. 44. Fraud or collusion in obtaining judgment, or in competency of Court, may be proved :- Any party to a suit or other proceeding may show that any judgment, order or decree which is relevant under Section 40, Section 41 or Section 42, and which has been proved by the adverse party, was delivered by a Court not competent to deliver it, or was obtained by fraud or collusion. 45. Opinions of experts :- -When the Court has to form an opinion upon a point of foreign law, or of science or art, or as to identity of handwriting 1[or finger- impressions], the opinions upon that point of persons specially skilled in such foreign law, science or art, 2[or in questions as to identity of handwriting], 1 [or in finger-impressions] are relevant facts. Such persons are called experts. 1. Inserted by Indian Evidence Amendment Act, 1872 (18 of 1872), Sec. 4. 2. Inserted by Indian Evidence Amendment Act, 1899 (5 of 1899), Sec. 3. 45A. Opinion of Examiner of Electronic Evidence :- When in a proceeding, the court has to form an opinion on any matter relating to any information transmitted or stored in any computer resource or any other electronic or digital form, the opinion of the Examiner of Electronic Evidence referred to in section 79A of the Information Technology Act, 2000 (21 of 2000) is a relevant fact. Explanation . For the purposes of this section, an Examiner of Electronic Evidence shall be an expert;] Illustrations (a) The question is, whether the death of A was caused by poison. The opinions of experts as to the symptoms produced by the poison by which A is supposed to have died are relevant. (b) The question is, whether A, at the time of doing a certain act, was, by reason of unsoundness of mind, incapable of knowing the nature of the Act, or that he was doing what was either wrong or contrary to law. The opinions of experts upon the question whether the symptoms exhibited by A commonly show unsoundness of mind, and whether such unsoundness of mind usually renders persons incapable of knowing the nature of the acts which they do, or of knowing that what they do is either wrong or contrary to law, are relevant. (c) The question is, whether a certain document was written by A. Another document is produced which is proved or admitted to have been written by A. The opinions of experts on the question whether the two documents were written by the same person or by different persons, are relevant. 46. Facts bearing upon opinions of experts :- .-Facts, not otherwise relevant, are relevant if they support or are inconsistent with the opinions of experts when such opinions are relevant. 47. Opinion as to handwriting, when relevant :- When the Court has to form an opinion as to the person by whom any document was written or signed, the opinion of any person acquainted with the hand-writing of the person by whom it is supposed to be written or signed that it was or was not written or signed by that person, is a relevant fact. 47A. Opinion as to digital signature where relevant :- When the Court has to form an opinion as to the digital signature or any person, the opinion of the Certifying Authority which has issued the Digital Signature Certificate is a relevant fact.] 48. Opinion as to existence of right or custom, when relevant :- When the Court has to form an opinion as to the existence of any general custom, or right, the opinions, as to the existence of such custom or right, of persons who would be likely to know of its existence if it existed, are relevant. 49. Opinion as to usages, tenets, etc. when relevant :- When the Court has to form an opinion as to the usages and tents of any body of men or family, the constitution and Government of any religious or charitable foundation, or the meaning of words or terms used in particular district or by particular classes of people, t h e opinions of persons having special means of knowledge thereon, are relevant facts. 50. Opinion on relationship when relevant :- When the Court has to form an opinion as to the relationship of one person to another, the opinion expressed by conduct, as the existence of such relationship, of any person who, as a member of the family or otherwise, has special means of knowledge on the subject, is a relevant fact: Provided that such opinion shall not be sufficient to prove marriage in proceedings under Divorce Act, 1869, or in prosecutions under Sees. S.494 of the Indian Penal Code, 1860,S.495 of the Indian Penal Code, 1860,S.497 of the Indian Penal Code, 1860 or Sec. 498 of the Indian Penal Code, 1860 51. Grounds of opinion, when relevant :- Whenever the opinion of any living person is relevant, the grounds on which such opinion is based are also relevant. 52. In civil cases, character to prove conduct imputed, irrelevant :- In civil cases the fact that the character of any person concerned is such as to render probable or improbable any conduct imputed to him, is irrelevant, except in so far as such character appears from facts otherwise relevant. 53. In criminal cases previous good character relevant :- I n criminal proceedings the fact that the person accused is of a good character, is relevant. 54. Previous bad character not relevant, except in reply :- 1 [-In criminal proceedings the fact that the accused person has a bad character is irrelevant, unless evidence had been given that he has a good character, in which case it becomes relevant. 1. Substituted by Indian Evidence Amendment Act, 1891 (3 of 1891), Sec. 6. 55. Character as affecting damages :- In civil cases, the fact that the character of any person is such as to affect the amount of damages which he ought to receive, is relevant. PART 2 ON PROOF CHAPTER 3 Facts which need not be proved 56. Fact judicially noticeable need not be proved :- No fact of which the Court will take judicial notice need be proved. 57. Facts of which. Court must take judicial notice :- -The Court shall take judicial notice of the following facts : 1[(l) All laws in force in the territory of India]. (2) All public Acts, passed or hereafter to be passed by Parliament 1[of the United Kingdom], and all local and personal Acts directed by Parliament 1[of the United Kingdom] to be judicially noticed. (3) Articles of war for 4[the Indian] Army, 5[Navy or Air Force]. 6[ ( 4 ) The course of proceeding of Parliament of the United Kingdom, of the Constituent Assembly of India, of Parliament and of the Legislatures established under any laws for the time being in force in a Province or in the State.] (5) The accession and the sign manual of the Sovereign for the time being of the United Kingdom of Great Britain and Ireland. (6) All seals of which English Courts take judicial notice; the seals of all the 7[Courts in 8[India]], and of all Courts out of 6[India], established by the authority of 6[the Central Government or the Crown Representative] the seals of Courts of Admiralty and Maritime Jurisdiction and of Notaries Public, and all seals which any person is authorized to use by 11[the Constitution or an Act of Parliament of the United Kingdom or an] Act or Regulation having the force of law in 12[India]. (7) The accession to office, name, titles, functions, and signatures of the persons filling for the time being any public office in any 13[State], if the fact of their appointment to such office is notified in 14[any official Gazette]. (8) The existence, title, and national flag of every State or Sovereign recognized by 15[the Government of India]. (9) The divisions of time, the geographical divisions of the world, and public festivals, facts, and holidays notified in the official Gazette. (10) The territories under the dominion of 11[the Government of India]. (11) The commencement, continuance, and termination of hostilities between 11[the Government of India] and any other State or body of person. (12) The names of the members and officers of the Court, and of their deputies and subordinate officers and assistants, and also of all officers acting in execution of its process, and of all advocate, attorneys, proctors, vakils, pleaders and other persons authorized by law to appear or act before it. (13) The rule of the road 18 [on land or at sea]. In all these cases, and also on all matters of public history, literature, science or art, the Court may resort for its aid to appropriate books or documents of reference. If the Court is called upon by any person to take judicial notice of any fact, it may refuse to do so, unless and until such person produces any such book or documents as it may consider necessary to enable it to do so. 1. Substituted by the A.O. 1950, for the former clause. 4. Substituted by Act 3 of 1981., for the words "Her Majesty". 5. Substituted by Act 10 of 1927, Sec. 2 and Sch, 1. for the words" or Navy". 6. Substituted by the A.O.1950, for the former Cl. (4). 7. Substituted by the A.O.1948, for the words "Courts of British India". 8. Subs by Act 3 of 1951, Sec. 3 and Schedule, for the words "The States". 11. Substituted by the A.O. 1950, for the words "any Act of Parliament or other". 12. Substituted by Act 31951, Sec. 3, Sec. 3 and Schedule for the words "the States". 13. Substituted by the A.O., 1950 for the word "Province". 14. Substituted by the A.O. 1937, for the words "the Gazette of India, or in the official Gazette of any Govt". 15. Substituted by the A.O. 1950, for the word the British Crown". 18. Inserted by Indian Evidence Amendment Act, 1872 (18 of 1872), Sec. 5. 58. Facts admitted, need not be proved :- No fact need be proved in any proceeding which the parties thereto or their agents agree to admit at the hearing, or which, before the hearing, they agree to admit by any writing under their hands, or which by any rule of pleading in force at the time they are deemed to have admitted by their pleadings : Provided that the Court may, in its discretion, require the facts admitted to be proved otherwise than by such admissions. CHAPTER 4 Of Oral Evidence 59. Proof of facts by oral evidence :- .- All facts, except the contents of documents, may be proved by oral evidence. 60. Oral evidence must be direct :- Oral evidence must, in all case whatever, be direct; that is to say,- if it refers to a fact which could be seen, it must be the evidence of a witness who says he saw it; if it refers to a fact which could be heard, it must be the evidence of a witness who says he heard it; if it refers to a fact which could be perceived by any other sense or in any other manner, it must be the evidence of a witness who says he perceived it by that sense or in that manner; if it refers to an opinion or to the grounds on which that opinion is held, it must be the evidence of the person who holds that opinion on those grounds; Provided that the opinions of experts expressed in any treaties commonly offered for sale, and the grounds on which such opinions are held, may be proved by the production of such treaties if the author is dead or cannot be found, or has become incapable of giving evidence, or cannot be called as a witness without an amount of delay or expense which the Court regards as unreasonable : Provided also that, if oral evidence refers to the existence or condition of any material thing other than a document, the Court may, if it thinks fit, require the production of such material thing for its inspection. CHAPTER 5 Of Documentary Evidence 61. Proof of contents of document :- The contents of documents may be proved either by primary or by secondary evidence. 62. Primary evidence :- Primary evidence means the documents itself produced for the inspection of the document. 63. Secondary evidence :- Secondary evidence means and includes- (1) certified copies given under the provisions hereinafter contained; (2) copies made from the original by mechanical processes which in themselves ensure the accuracy of the copy, and copies compared with such copies; (3) copies made from or compared with the original; (4) counterparts of documents as against the parties who did not execute them; (5) oral accounts of contents of document given by some person who has himself seen it. 64. Proof of documents by primary evidence :- Documents must be proved by primary evidence except in the cases hereinafter mentioned. 65. Cases in which secondary evidence relating to documents may be given :- -Secondary evidence may be given of the existence, condition, or contents of a document in the following cases; (a) When the original is shown or appears to be in the possession or power- of any person legally bound to produce it, and when, after the notice mentioned in Section 66, such person does not produce it; of the person against whom the document is sought to be proved, or of any person out of reach, or not subject to, the process of the Court, or (b) when the existence, condition, or contents of the original have been proved to be admitted in writing by the person against whom it is proved or by his representative-in-interest; (c) when the original has been destroyed or lost, or when the party offering evidence of its contents, for any other reason not arising from his own default or neglect, produce it in reasonable time; (d) when the original is of such a nature as not to be easily moveable; (e) when the original is public document within the meaning of Section 74; (f) when the original is a document of which a certified copy is permitted by this Act, or by any other law in force in 1 [India], to be given in evidence; (g) when the originals consist of numerous accounts or other documents which cannot conveniently be examined in Court, and the fact to be proved is the general result of the whole collection. In cases (a), (c) and (d), any secondary evidence of the contents of the documents is admissible. In case (b), the written admission is admissible. In case (e) or (f), a certified copy of the document, but no other kind of secondary evidence, is admissible. In case (g), evidence may be given as to the general result of the documents by the person who has examined them, and who is skilled in the examination of such documents. 1. Substituted by Act 3 of 1951, Sec. 3 and Schedule, f or the words " the States". 65A. Special provisions as to evidence relating to electronic record :- The contents of electronic records may be proved in accordance with the provisions of section 65B. 65B. Admissibility of electronic records :- (1) Notwithstanding anything contained in this Act, any information contained in an electronic record which is printed on a paper, stored, recorded or copied in optical or magnetic media produced by a computer (hereinafter referred to as the computer output) shall be deemed to be also a document, if the conditions mentioned in this section are satisfied in relation to the information and computer in question and shall be admissible in any proceedings, without further proof or production of the original, as evidence of any contents of the original or of any fact stated therein or which direct evidence would be admissible. (2) The conditions referred to in sub-section (1) in respect of a computer output shall be the following, namely :- (a) the computer output containing the information was produced by the computer during the period over which the computer was used regularly to store or process information for the purposes of any activities regularly carried on over that period by the person having lawful control over the use of the computer; (b) during the said period, information of the kind contained in the electronic record or of the kind from which the information so contained is derived was regularly fed into the computer in the ordinary course of the said activities; (c) throughout the materiel part of the said period, the computer was operating properly or, if not, then in respect of any period in which it was not operating properly or was out of operation during that part of the period, was not such as to affect the electronic record or the accuracy of its contents; and (d) the information contained in the electronic record reproduces or is derived from such information fed into the computer in the ordinary course of the said activities. (3) Where over any period, the functions of storing or processing information for the purposes of any activities of any regularly carried on over that period as mentioned in clause (a) of sub- section (2) was regularly performed by computer, whether- (a) by a combination of computers operating over that period; or (b) by different computers operating in succession over that period; or (c) by different combinations of computers operating in succession over that period; or (d) in any other manner involving the successive operation over that period, in whatever order, of one or more computers and one or more combinations of computers. all the computers used for that purpose during that period shall be treated for the purposes of this section as constituting a single computer; and references in this section to a computer shall be construed accordingly. (4) In any proceedings where it is desired to give a statement in evidence by virtue of this section, a certificate doing any of the following things, that is to say,- (a) identifying the electronic record containing the statement and describing the manner in which it was produced; (b) giving such particulars of any device involved in the production of that electronic record as may be appropriate for the purpose of showing that the electronic record was produced by a computer; (c) dealing with any of the matters to which the conditions mentioned in sub-section (2) relate, and purporting to be signed by a person occupying a responsible official position in relation to the operation of the relevant device or the management of the relevant activities (whichever is appropriate) shall be evidence of any matter stated in the certificate; and for the purpose of this sub-section it shall be sufficient for a matter to be stated to the best of the knowledge and belief of the person stating it. (5) For the purposes of this section,- (a) information shall be taken to be supplied to a computer if it is supplied thereto in any appropriate form and whether it is so supplied directly or (with or without human intervention) by means of any appropriate equipment; (b) whether in the course of activities carried on by any official, information is supplied with a view to its being stored or processed for the purposes of those activities by a computer operated otherwise than in the course of those activities, that information, if duly supplied to that computer, shall be taken to be supplied to it in the course of those activities; (c) a computer output shall be taken to have been produced by a computer whether it was produced by it directly or (with or without human intervention) by means of any appropriate equipment. Explanation.- For the purposes of this section any reference to information being derived from other information shall be a reference to its being derived there from by calculation, comparison or any other process.] 66. Rules as to notice to produce :- - Secondary evidence of the contents of the documents referred to in Section 65, Cl. (a) shall not be given unless the party proposing to give such secondary evidence has previously given to the party in whose possession or power the document is, 1 [or to his attorney or pleader] such notice to produce it as is prescribed by law; and if no notice is prescribed by law, then such notice as the Court considers reasonable under the circumstances of the case: Provided that such notice shall not be required in order to render secondary evidence admissible in any of the following cases, or in any other case in which the Court thinks fit to dispense with it : (1) when the document to be proved is itself a notice; (2) when, from the nature of the case, the adverse party must know that he will be required to produce it; (3) when it appears or is proved that the adverse party has obtained possession of the original by fraud or force; (4) when the adverse party or his agent has the original in Court; (5) when the adverse party or his agent has admitted the loss of the document; (6) when the person in possession of the document is out of reach of, or not subject to, the process of the Court. 1. Inserted by Indian Evidence Amendment Act, 1872 (18 of 1872), Sec. 6. 67. Proof of signature and handwriting of person alleged to have signed or written document produced :- If a document is alleged to be signed or to have been written wholly or in part by any person, the signature or the handwriting of so much of the document as is alleged to be in that persons handwriting must be proved to be in his handwriting. 67A. Proof as to digital signature :- Except in the case of a secure digital signature, if the digital signature of any subscriber is alleged to have been affixed to an electronic record the fact that such digital signature is the digital signature of the subscriber must be proved. 68. Proof of execution of document required by law to be attested :- -If a document is required by law to be attested, it shall not be used as evidence until one attesting witness at least has been called for the purpose of proving its execution, if there be an attesting witness alive, and subject to the process of the Court and capable of giving evidence. 1 [Provided that it shall not be necessary to call an attesting witness in proof of the execution of any document, not being a will, which has been registered in accordance with the provisions of Registration Act, 1908, unless its execution by the person by whom it purports to have been executed is specifically denied.] 1. Inserted by Act 31 of 1926, Sec. 2. 69. Proof where no attesting witness found :- If no such attesting witness can be found, or if the document purports to have been executed in the United Kingdom, it must be proved that the attestation of one attesting witness at least is in his handwriting, and that the signature of the person executing the document is in the handwriting of that person. 70. Admission of execution by party to attested document :- The admission of party to an attested document of its execution by himself shall be sufficient proof of its execution as against him, though it be a document required by law to be attested. 71. Proof when attesting witness denies the execution :- If the attesting witness denies or does not recollect the execution of the document its execution may be proved by other evidence. 72. Proof of document not required by law to be attested :- An attested document not required by law to be attested may be proved as if it was unattested. 73. Comparison of signature, writing or seal with other admitted or Proved :- -In order to ascertain whether a signature, writing, or seal is that of the person by whom it purports to have been written or made, any signature, writing, or seal admitted or proved to the satisfaction of the Court to have been written or made by that person may be compared with the one which is to be proved, although the signature, writing, or seal has not been produced or proved for any other purpose. The Court may direct any person present in Court to write any words or figures for the purpose of enabling the Court to compare the words or figures so written with any words or figures alleged to have been written by such person. 1 [This section applies also, with any necessary modifications, to finger impressions.] 1. Inserted by Indian Evidence Amendment Act, 1899 (5 of 1899), Sec. 3. 73A. Proofs as to verification of digital signature :- I n order to ascertain whether a digital signature is that of the person by whom it purports to have been affixed, the court may direct- (a) that person or the Controller or the Certifying Authority to produce the Digital Signature Certificate; (b) any other person to apply the public key listed in the Digital Signature Certificate and verify the digital signature purported to have been affixed by the person. Explanation.- For the purpose of this section "Controller" means the Controller appointed under sub-section (1) of section 17 of the Information Technology Act, 2000. 74. Public documents :- The following documents are public documents: (1) Documents forming the acts, or records of the acts- (i) of the sovereign authority, (ii) of official bodies and tribunals, and (iii) of public officers, legislative, judicial and executive, 1[of any part of India or of the Commonwealth], or of a foreign country; (2) Public records kept 2 [in any State] of private documents. 1. The original words "whether of British India, or of any other part of Her Majestys Dominions" successively amended by the A.O. 1948 and the A.O. 1950, to read as above. 2. Substituted by the A.O. 1948. for the words "in British India". 75. Private documents :- All other documents are private. 76. Certified copies of public documents :- Every public officer having the custody of a public document which any person has a right to inspect, shall give that person on demand a copy of it on payment of the legal fees therefor, together with a certificate written at the foot of such copy that it is a true copy of such document or part thereof, as the case may be, and such certificate shall be dated and subscribed by such officer with his name and his official title, and shall be sealed, whenever such officer is authorized by law to make use of a seal; and such copies so certified shall be called certified copies. 77. Proof of documents by production of certified copies :- Such certified copies may be produced in proof of the contents of the public documents or parts of the public documents of which they purport to be copies. 78. Proof of other official documents :- -The following official documents may be proved as follows : (1) Acts, orders or notification of 1[the Central Government] in any of its departments, 2[or of the Crown Representative] or of any State Government or any department of any State Government. by the records of the departments, certified by the heads of those departments respectively; or by any document purporting to be printed by order of any such Government 3or the case may be, of the Crown Representative]; (2) the proceedings of the Legislatures, by the journals of those bodies respectively, or by published Acts or abstracts, or by copies purporting to be printed 4[by order of the Government concerned]; (3) proclamations, orders or regulations issued by 5[Her Majesty or by the Privy Council] or by any department of 5[H er Majestys Government.- by copies or extracts contained in the London Gazette, or purporting to be printed by the Queens printer; (4) the acts of the Executive or the proceedings of the Legislature of a foreign country,- by journals published by their authority, or commonly received in that country as such, or by a copy certified under the seal of the country or sovereign, or by a recognition there of in some 7[Central Act]; (5) the proceedings of a municipal body in 6[a State].- by a copy of such proceedings, certified by the legal keeper thereof, or by a printed book purporting to be published by the authority of such body; (6) the public documents of any other class in a foreign country,- by the original, or by a copy certified by the legal keeper thereof with a certificate under the seal of a Notary Public or of 9 [an Indian Counsel] or diplomatic agent that the copy is duly certified by the officer having the legal custody of the original, and upon proof of the character of the document according to the law of the foreign country. 1. Substituted by the A.O. 1937, for the words the Executive Government of British India". 2. Inserted by the A.O. 1937, for the words the Executive Government of British India". 3. Inserted by the A.O. 1937. 4. Substituted by Hid, for the words "by order of Government". 5. The words "Her Majesty" stand unmodified, see the A.O. 1950. 7. Substituted by the A.O. 1937, for "public Act of the Governor- General of India in Council". 9. Substituted by the A.O. 1950, for the words "a British Council". 79. Presumption as to genuineness of certified copies :- .-T he Court shall presume 1to be genuine] every document purporting to be a certificate, certified copy, or other document, which is by law declared to be admissible as evidence of any particular fact and which purports to be duly certified by any officer 2[of the Central Government, or of a State Government, or by any officer 2 {in the State of Jammu and Kashmir] who is duly authorized thereto by the Central Government ] : Provided that such document is substantially in the form and purports to be executed in the manner directed by law in that behalf. The Court shall also presume that any officer by whom any such document purports to be signed or certified, held, when he signed it, the official character which he claims in such paper. 1. Inserted by the A.O. 1948, for "British India". 2. Substituted by Act 3 of 1951, Sec. 3, and Schedule, for the words "in a Part B State". 80. Presumption as to documents produced as record of evidence :- Whenever any document is produced before any Court, purporting to be a record or memorandum of the evidence, or of any part of the evidence, given by a witness in a judicial proceeding or before any officer authorized by law to take such evidence, or to be a statement or confession by any prisoner or accused person, taken in accordance with law, and purporting to be signed by any Judge or Magistrate, or by any such officer as aforesaid, the Court shall presume- "that the document is genuine, that any statements as to the circumstances under which it was taken, purporting to be made by the person signing it, are true, and that such evidence, statement or confession was duly taken." 81. Presumption as to Gazettes newspapers, private Acts of Parliament and other documents :- -The Court shall presume the genuineness of every document purporting to be the London Gazette, or 1any official Gazette, or the government Gazette] or any colony, dependency or possession of the British Crown, or to be a newspaper or journal, or to be a copy of private Act of Parliament 2 of the United Kingdom] printed by the Queen" Printer, and of every document purporting to be a document directed by any law to be kept by any person, if such document is kept substantially in the form required by law and is produced from proper custody. 1. Substituted by the A.O. 1937, for the words the Gazette of India, or the Government Gazette of any L. G. or". 2. Inserted by the A.O. 1950. 81A. Presumption as to Gazettes in electronic forms :- The Court shall presume the genuineness of every electronic record purporting to be the Official Gazette, or purporting to be electronic record directed by any law to be kept by any person, if such electronic record is kept substantially in the form required by law and is produced from proper custody. 82. Presumption as to document admissible in England without proof of seal or signature :- When any document is produced before any Court, purporting to be document which, by the law in force for the time being in England or Ireland would be admissible in proof of any particular in any Court of Justice in England or Ireland, without proof of the seal or stamp or signature authenticating it, or of the judicial or official character claimed by the person by whom it purports to be signed, the Court shall presume that such seal, stamp or signature is genuine, and that the person signing it held, at the time when he signed it, the judicial or official character which he claims. and the document shall be admissible for the same purpose for which it would be admissible in England or Ireland. 83. Presumption as to maps or plans made by authority of Government :- -The Court shall presume that maps or plans purporting to be made by the authority of 1 the Central Government or any State Government ] were so made, and are accurate, but maps or plans made for the purposes of any cause must be proved to be accurate. 1. The original word "government" successively amended by the A.O.1937, A.O. 1948, Act 40 of 1949, Sec. 3 and Sch II and the A.O. 1950, to read as above. 84. Presumption as to collections of laws and reports of decisions :- The Court shall presume the genuineness of every book purporting to be printed or published under the authority of the Government of any country and to contain any of the laws of that country, and of every book purporting to contain reports of decisions of the Courts of such country. 85. Presumption as to powers-of-attorney :- - The Court shall presume that every document purporting to be a power-of-attorney, and to have been executed before and authenticated by, a Notary Public, or any Court, Judge, Magistrate, 1[Indian) Consul or Vice Consul, or representative 2[* * *] of the 3 Central Government]; was so executed and authenticated. 1. Sups. by the A.O. 1950 for the word "Britain". 2. The words "of Her Majesty or" omitted by idid. 3. The original word "government" successively amended by the A.O.1937, A.O. 1948, Act 40 of 1949, Sec. 3 and Sch II and the A.O. 1950, to read as above. 85A. Presumption as to electronic agreements. :- The Court shall presume that every electronic record purporting to be an agreement containing the digital signature of the parties was so concluded by affixing the digital signature of the parties. 85B. Presumption as to electronic record and digital signatures :- (1) In any proceedings involving a secure electronic record, the Court shall presume unless contrary is proved, that the secure electronic record has not been altered since the point of time to which the secure status relates. (2) In any proceedings, involving secure digital signature, the Court shall presume unless the contrary is proved that- (a) the secure digital signature is affixed by subscriber with the intention of signing or approving the electronic record; (b) except in the case of a secure electronic record or a secure digital signature, nothing in the section shall create any presumption relating to authenticity and integrity of the electronic record or any digital signature. 85C. Presumption as to Digital Signature Certificates :- T h e Court shall presume, unless contrary is proved, that the information listed in a Digital Signature Certificate is correct, except for information specified as subscriber information which has not been verified, if the certificate was accepted by the subscriber. 86. Presumption as to certified copies of foreign judicial records :- -The Court may presume that any document purporting to be certified copy of any judicial record of 1[2{* * *] any country not forming part of India or] of Her Majestys dominions is genuine and accurate, if the document purports to be certified in any manner which is certified by any representative of 3[ * * *] the 4CentralGovernment] 5[in or for] "[such country] to be the manner commonly in use in6[that country] for the certification of copies of judicial records. 7[An officer who, with respect to 8[* * *] any territory or place not forming part of 9[India or] Her Majestys dominions is a Political-Agent therefore, as defined in Section 3, 10[Cl. (43), of General Clauses Act, 1897, shall for the purpose of this section be deemed to be a representative of the 11[Central Government] 12 [in and for the country] comprising that territory or place. 1. Substituted by the A.O. 1950, for "any country not forming part". 2. The words "a Part B State or of" omitted by Act 3 of 1951, Sec. 3 and Schedule. 3. The words "Her Majesty or of " omitted by the A.O. 1950. 4. Substituted by the A.O. 1937, for the words "G". of "I". 5. Substituted by Indian Evidence Amendment Act, 1891 (3 of 1891), Sec. 8, for "resident in". 6. Substituted by Act 3 of 1951, Sec. 3 and Schedule, for "such Part B State of country". 7. Substituted by Indian Evidence Amendment Act, 1899 (5 of 1899), Sec. 4, for the former paragraph which had been inserted by Indian Evidence Amendment Act, 1891 (3 of 1891), Sec. 8. 8. The words " a Part B State or, "which were inserted by the A.O. 1950," omitted by Act 3 of 1951, Sec. 3 and Schedule. 9. Inserted by the A.O. 1950. 10. Substituted by A.O. 1950, for the word, figure and brackets "Cl. (40)". 11. Substituted by the A.O. 1937, for the words "G. of I". 12. Substituted by Act 3 of 1951, Sec. 3 and Schedule, for the words "in and for that Part B State of country". 87. Presumption as to books, maps and charts :- The Court may presume that any book to which it may refer for information on matters of public or general interest and that any published map or chart, the statements of which are relevant facts and which is produced for its inspection, was written and published by the person, and at the time and place, by whom or at which it purports to have been written or published. 88. Presumption as to telegraphic messages :- .-The Court may presume that a message, forwarded from a telegraph office to the person to whom such message purports to be addressed, corresponds with a message delivered for transmission at the office from which the message purports to be sent, but the Court shall not make any presumption as to the person by whom such message was delivered for transmission. 88A. Presumption as to electronic messages :- The Court may presume that an electronic message forwarded by the originator through an electronic mail server to the addressee to whom the message purports to be addressed corresponds with the message as fed into his computer for transmission; but the Court shall not make any presumption as to the person by whom such message was sent. Explanation.- For the purposes of this section, the expressions "addressee" and "originator" shall have the same meanings respectively assigned to them in clause (b) and (za) of sub-section (1) of section 2 of the Information Technology Act, 2000.] 89. Presumption as to due execution, etc. of documents not produced :- The Court shall presume that every document, called for and not produced after notice, to produce, was attested, stamped and executed in the manner required by law. 90. Presumption as to documents thirty years old :- Where any document, purporting or proved to be thirty years old, is produced from any custody which the Court in the particular case considers proper, the Court may presume that the signature and every other part of such document, which purports to be in the handwriting of any particular person, is in that persons handwriting and, in the case of a document executed or attested, that it was duly executed and attested by the persons by whom it purports to be executed and attested. 90A. Presumption as to electronic records five year old :- (1) Where any registered document or a duly certified copy thereof or any certified copy of a document which is part of the record of a court of justice, is produced from any custody which the court in the . particular case considers proper, the court may presume that the original was executed by the person by whom it purports to have been executed. (2) This presumption shall not be made in respect of any document which is the basis of a suit or of a defence or is relied upon in the plaint or written statement. The explanation to sub-section (1) of Section 90 will also apply to the section.1 1. Substituted by Indian Evidence Amendment Act, 1899 (5 of 1899), Sec. 4, for the former paragraph which had been inserted by Indian Evidence Amendment Act, 1891 (3 of 1891), Sec. 8. CHAPTER 6 Of the Exclusion of Oral by Documentary Evidence 91. Evidence of terms of contracts, grants and other dispositions of property reduced to form of document :- When the terms of a contract; or of a grant, or of any other disposition of property, have been reduced to the form of a document, and in all cases in which any matter is required by law to be reduced to the form of a document, no evidence shall be given in proof of the terms of such contract, grant or other disposition of property, or of such matter, except the document itself or secondary or evidence of its contents in cases in which secondary evidence is admissible under the provisions hereinbefore contained. 92. Exclusion of evidence of oral agreement :- -When the terms of any such contract, grant or other disposition of property, or any matter required by law to be reduced to the form of a document, have been proved according to the last section, no evidence of any oral agreement or statement shall be admitted, as between the parties to any such instrument or their representatives-in-interest, for the purpose of contradicting, varying, adding to, or subtracting from its terms : Proviso (1).-Any fact may be proved which would invalidate any document, or which would entitle any person to any decree or order relating thereto; such as fraud, intimidation, illegality, want of due execution, want to capacity in any contracting party 1 [want or failure] of consideration, or mistake in fact of law. Proviso (2).-The existence of any separate oral agreement as to any matter on which a document is silent, and which is not inconsistent with its terms, may be proved. In considering whether or not proviso applies, the Court shall have regard to the degree of formality of the document. Proviso (3).-The existence of any separate oral agreement constituting a condition precedent to the attaching of any obligation under any such contract, grant or disposition of property, may be proved. Proviso (4).-The existence of any distinct subsequent oral agreement to rescind or modify any such contract, grant or disposition of property, may be proved, except in cases in which such contract, grant or disposition of property is by law required to be in writing, or has been registered according to the law in force for the time being as to the registration of documents. Proviso (5).-Any usage or custom by which incident not expressly mentioned Proviso (6).- Any fact may be proved which shows in what manner the language of a document is related to existing facts. 1. The words " a Part B State or, "which were inserted by the A.O. 1950," omitted by Act 3 of 1951, Sec. 3 and Schedule. 93. Exclusion of evidence to explain or amend ambiguous document :- When the language used in document is on its face, ambiguous or defective, evidence may not be given of facts which would show its meaning or supply its defects. 94. Exclusion on evidence against application of document to existing facts :- When language used in a document is plain in itself, and when it applies accurately to existing fact, evidence may not be given to show that it was not meant to apply to such facts. 95. Evidence as to document in unmeaning reference to existing facts :- When language used in a document is plain in itself, but is unmeaning in reference to existing facts, evidence may be given to show that it was used in a peculiar sense. 96. Evidence as to application of language which can apply to one only of several persons :- When the facts are such that the language used might have been meant to apply to any one, and could not have been meant to apply to more than one, of several persons or things, evidence may be given of facts which show which of those persons or things it was intended to apply to. 97. Evidence as to application of language to one of two sets of facts, to neither of which the whole correctly applies :- When the language used applies partly to one set of existing facts, and partly to another set of existing facts, but the whole of it does not apply correctly to either, evidence may be given to show to which of the two it was meant to apply. 98. Evidence as to meaning of illegible characters, etc :- Evidence may be given to show the meaning of illegible or not commonly intelligible characters, of foreign, obsolete, technical, local and provincial expressions, of abbreviations and of words used in a peculiar sense. 99. Who may give evidence of agreement varying terms of document :- Person s who are not parties to a document, or their representatives-in-interest, may give evidence of any facts lending t o show a contemporaneous agreement varying the terms of the document. 100. Saving of provisions of Indian Succession Act relating to wills :- Nothing in this Chapter contained shall be taken to affect any of the provisions of Succession Act, 1865,as to the construction of wills. PART 3 PRODUCTION AND EFFECT OF EVIDENCE CHAPTER 7 the Burden of Proof 101. Burden of proof :- Whoever desires any Court to give judgment as to any legal right or liability dependent on the existence of facts which he asserts, must prove that those facts exist. When a person is bound to prove the existence of any fact, it is said that the burden of proof lies on that person. A must prove the existence of those facts. 102. On whom burden of proof lies :- The burden of proof in a suit or proceeding lies on that person who would fail if no evidence at all were given on either side. 103. Burden of proof, as to particular fact :- The burden of proof as to any particular fact lies on that person who wishes the Court to believe in its existence unless it is provided by any law that the proof of that fact shall lie on any particular person. 104. Burden of proving fact to be proved to make evidence admissible :- The burden of proving any fact necessary to be proved in order to enable any person to give evidence of any other fact is on the person who wishes to give such evidence. 105. Burden of proving that case of accused comes within exceptions :- When a person is accused of any offence, the burden of proving the existence of circumstances bringing the case within any of the General Exceptions in Indian Penal Code, 1860, or within any special exception or proviso contained in any other part of the same Code or in any law defining the offence, is upon him, and the Court shall presume the absence of such circumstances. 106. Burden of proving fact especially within knowledge :- When any fact is especially within the knowledge of any person, the burden of proving that fact is upon him. Illustrations (a) When a person does an act with some intention other than that which the character and circumstances of the act suggest, the burden of proving that intention is upon him. (b) A is charged with travelling on a railway without a ticket. The burden of proving that he had a ticket is on him. 107. Burden of proving death of person known to have been alive within thirty years :- When the question is whether a man is alive of dead, and it is shown that he was alive within thirty years, the burden of proving that he is dead is on the person who affirms it. 108. Burden of proving that person is alive who has not been heard of, for seven years :- - 1[Provided that when] the question is whether a man is alive or dead, and it is proved that he has not been heard of for seven years by those who would naturally have heard of him if he had been alive, the burden of proving that he is alive is 2 [shifted to] the person who affirms it. 1. Inserted by the A.O. 1950. 2. Substituted by A.O. 1950, for the word, figure and brackets "Cl. (40)". 109. Burden of proof as to relationship in the cases of partners, landlords and tenant, principal and agent :- When the question is whether persons are partners, landlord and tenant, or principal and agent, and it has been shown that they have been acting as such the burden of proving that they do not stand, or have ceased to stand to each other in those relationships respectively, is on the person who affirms it. 110. Burden of proof as to ownership :- When the question is whether any person is owner of anything of which he is shown to be in possession, the burden of proving that he is not the owner is on the person who affirms that he is not the owner. 111. Proof of good faith in transactions where one party is in relation of active confidence :- .-Where there is a question as to the good faith of a transaction between parties, one of whom stands to the other in a position of active confidence. Illustrations (a) The good faith of sale by a client to an attorney is in question in a suit brought by the client. The burden of proving the good faith of the transaction is on the attorney. (b) The good faith of a sale by a son just come of age to a father is in question in a suit brought by the son. The burden of proving the good faith of the transaction is on the father. 111A. Presumption as to certain offences :- (l) Where a person is accused of having committed any offence specified in sub-section (2), in- (a) any area declared to be a disturbed area under any enactment, for the time being in force, making provision for the suppression of disorder and restoration and maintenance of public order; or (b) any area in which there has been, over a period of more than one month, extensive disturbance of the public peace, and it is shown that such person had been at a place in such area at a time when firearms or explosives were used at or from that place to attack or resist the members of any armed forces or the forces charged with the maintenance of public order acting in the discharge of their duties, it shall be presumed, unless the contrary is shown, that such person had committed such offence. (2) The offences referred to in sub-section (1) are the following, namely- ( ) n offen e nde Se tion 121 Se 121 A S 122 of the Indi n (a) an offence under Section 121, Sec. 121-A, S.122 of the Indian Penal Code, 1860, or Sec. 123of Indian Penal Code, 1860 (b) criminal conspiracy or attempt to commit, or abatement of, an offence under S.122 Of the Indian Penal Code, 1860 , S.123 Of the Indian Penal Code, 1860 , S.123 Of the Indian Penal Code, 1860.] 112. Birth during marriage, conclusive proof of legitimacy :- The fact that any person was born during the continuance of a valid marriage between his mother and any man, or within two hundred a n d eighty days after its dissolution, the mother remaining unmarried, shall be conclusive proof that he is the legitimate son of that man, unless it can be shown that the parties to the marriage had no access to each other at any time when he could have been begotten. 113. Proof of cession of territory :- -A notification in the official Gazette that any portion of British territory has 1 [before the commencement of Part 111 of Government of India Act, 1935] been ceded to any Native State, Prince or Ruler, shall be conclusive proof, that a valid cession of such territory took place at the date mentioned in such notification. 1. Substituted by the A.O. 1937, for the words "G. of I". 113A. Presumption as to abetment of suicide by a married woman :- [-When the question is whether the commission of suicide by a woman had been abetted by her husband or any relative of her husband and it is shown that she had committed suicide within a period of seven years from the date of her marriage and that the husband or such relative of her husband had subjected her to cruelty, the Court may presume, having regard to all the other circumstances of the case, that such suicide had been abetted by her husband or by such relative of her husband. Explanation.- For the purposes of this section, cruelty shall have the same meaning as in S.498A Of the Indian Penal Code, 1860.] 113B. Presumption as to dowry death :- [-When the question is whether a person has committed the dowry death of a woman and it is shown that soon Before her death such woman had been subjected by such person to cruelty or harassment for or in connection with, any demand for dowry, the Court shall presume that such person had caused the dowry death. Explanation.-For the purposes of this section, "dowry death" shall have the same meaning as in S.304A Of the Indian Penal Code, 1860.] 114. Court may presume existence of certain facts :- The Court may presume the existence of any fact which it thinks to have happened, regard being had to the common course of natural events, human conduct and public and private business, in their relation to the facts of the particular case. Illustrations The Court may presume (a) that a man who is in possession of stolen goods soon after theft is either the thief or has received the goods knowing them to be stolen, unless he can account for his possession; (b) that an accomplice is unworthy of credit, unless he is corroborated in material particulars; (c) that a bill of exchange, accepted or endorsed, was accepted or endured for good consideration; (d) that a thing or state of things which has been shown to be in existence within a period shorter than that within which such things or state of things usually cease to exist, is still in existence; (e) that judicial and official acts have been regularly performed; (f) that the common course of business has been followed its particular cases; . (g) that evidence which could be and is not produced would, if produced, be unfavorable to the person who withholds it; (h) that if a man refuses to answer a question which he is not compelled to answer, by law, the answer, if given, would be unfavorable to him; (i) that when a document creating an obligation is in the hands of the obligor, the obligation has been discharged. But the Court shall also have regard to such facts as the following, in considering whether such maxims do or do not apply to the particular case before it: As to Illustration (a)-A shop-keeper has in his till a marked rupee soon after it was stolen, and cannot account for its possession specifically, but is continually receiving rupees in the course of his business; As to Illustration (b)A, a person of the highest character, is tried for causing a mans death by an act of negligence in arranging certain machinery. B, a person of equally good character, who also took part in the arrangement, describes precisely what was done, and admits and explains the common carelessness of A and himself; As to Illustration (c).-A crime is committed by several persons A, B and C, three of the criminals, are captured on the spot and kept apart from each other. Each gives an account of the crime implicating D, and the accounts corroborate each other in such a manner as to render previous concern highly improbable; As to Illustration (d).- A, the drawer of a bill of exchange, was a man of business. B, the acceptor, was a young and ignorant person, completely under As influence; As to Illustration (e).-It is proved that river ran in a certain course five years ago, but it is known that there have been floods since that time which might change its course; As to Illustration (f).-A judicial act, the regularity of which is in question, was performed under exceptional circumstances; As to Illustration (g).-The question is, whether a letter was received. It is shown to have been posted, but the usual course of the post was interrupted by disturbances; As to Illustration (h).-A man refuses to produce a document which would bear on a contract of small importance on which he is sued, but which might also injure the feelings and reputation of his family; As to Illustration (i)-A man refuses to answer a question which he is not compelled by law to answer but the answer to it might cause loss to him in matter unconnected with the matters in relation to which it is asked; As to Illustration (j).-A bond is in possession of the obliger, but the circumstances of the case are such that he may have stolen it. 114A. Presumption as to absence of consent in certain prosecutions for rape :- 1In a prosecution for rape under Cl. (a) or Cl. (b) or Cl. (c) or Cl. (d) or Cl. (e)or Cl. (g) of sub-section (2) of S.376 Of the Indian Penal Code, 1860, where sexual intercourse by the accused is proved and the question is whether it was without the consent of the woman alleged to have been raped and she states in her evidence before the Court that she did not consent, the Court shall presume that she did not consent.] 1. The words " a Part B State or, "which were inserted by the A.O. 1950," omitted by Act 3 of 1951, Sec. 3 and Schedule. CHAPTER 8 Estoppel 115. Estoppel :- When one person has, by this declaration, act or omission, intentionally caused or permitted another person to believe a thing to be true and to act upon such belief, neither he nor his representative shall be allowed, in any suit or proceeding between himself and such person or his representative, to deny the truth of that thing. Illustration A intentionally and falsely led B to believe that certain land belongs to A, and thereby induces B to buy and pay for it. The land afterwards becomes the property of A, and A seeks to set aside the sale on the ground that, at the time of the sale, he had no title. He must not be allowed to prove his want of title. 116. Estoppel of tenant; and of licensee of person in Possession :- No tenant of immovable property, or person claiming through such tenant, shall during the continuance of the tenancy, be permitted to deny that the landlord of such tenant had, at the beginning of the tenancy, a title to such immovable property; and no person who came upon any immovable property by the licence of the person in possession thereof, shall be permitted to deny that such person had a title to such possession at the time when such licence was given. 117. Estoppel of acceptor of bill of exchange, bailee or licensee :- No acceptor of bill of exchange shall be permitted to deny that the drawer had authority to draw such bill or to endorse it; nor shall an y bailee or licensee be permitted to deny that his bailor or licensor had at the time when the bailment or licence commenced, authority to make such bailment or grant such licence. Explanation 1.-The acceptor of a bill of exchange may deny that the bill was really drawn by the person by whom it purports to have been drawn. Explanation 2- If a bailee delivers the goods bailed to a person other than the bailor, he may prove that such person had a right to them as against the bailor. CHAPTER 9 Of Witnesses 118. Who may testify :- All persons shall be competent to testify unless the Court considers that they are prevented from understanding the question put to them, or from giving rational answers to those questions, by tender years, extreme old age, disease, whether of body or mind, or any other cause of the same kind. Exploitation-A lunatic is not incompetent to testify, unless he is prevented by his lunacy from understanding the questions put to him and giving rational answer to them. 119. Dumb witnesses :- A witness who is unable to speak may give his evidence in any other manner in which he can make it intelligible, as by writing or by signs; but such writing must be written and the signs made in open Court. Evidence so given shall be deemed to be oral evidence. 120. arties to civil suit, and their wives or husbands :- Husband or wife of person under criminal trial.-In all civil proceedings the parties to the suit, and the husband or wife of any party to the suit, shall be competent witnesses. In criminal proceedings against any person, the husband or wife of such person, respectively, shall be a competent witness. 121. Judges and Magistrates :- No Judge or Magistrate shall, except upon the special order of some Court to which he is subordinate, be compelled to answer any question as to his own conduct in Court as such Judge or Magistrate, or as to anything which came to his knowledge in Court as such Judge or Magistrate; but he may be examined as to other matters which occurred in his presence whilst he was so acting. Illustrations (a) A, on his trial before the Court of Session, says that a deposition was improperly taken by B, the Magistrate. B cannot be compelled to answer questions as to this, except upon the special order of a superior Court. (b) A is accused before the Court of Session of having given false evidence before B, a Magistrate. B cannot be asked what A said except upon the special order of the superior Court. (c) A is accused before the Court of Session of attempting to murder a police officer whilst on his trial before B, a Sessions Judge. B may be examined as to what occurred. 122. Communications during marriage :- No person who is or has been married, shall be compelled to disclose any communication made to him during marriage by any person to whom he is or has been married; nor shall he be permitted to disclose any such communication, unless the person who made it, or his representative-in-interest, consents except in suits between married persons, or proceedings in which one married person is prosecuted for any crime committed against the other. 123. Evidence as to affairs of State :- .- No one shall bee permitted to give any evidence derived from. unpublished official records relating to any affairs of State, except with the permission of the officer as the head of the department concerned, who shall give or withhold such permission as he thinks fit. 124. Official communications :- No public officer shall be compelled to disclose communications made to him in official confidence, when he considers that the public interest would suffer by the disclosure. 125. Information as to commission of offences :- 1 [No Magistrate or police officer shall be compelled to say whence he got any information as to the commission of any offence, and no Revenue Officer shall be compelled to say whence he got any information as to the commission of any offence against the public revenue. Explanation.-"Revenue Officer" in this section means any officer employed in or about the business of any branch of the public revenue. 1. Substituted by Indian Evidence Amendment Act, 1899 (5 of 1899), Sec. 4, for the former paragraph which had been inserted by Indian Evidence Amendment Act, 1891 (3 of 1891), Sec. 8. 126. Professional Communications :- -No barrister, attorney, pleader or vakil shall at any time be permitted, unless with his clients express consent, to disclose any communication made to him in the course and for the purposes of his employment as such barrister, pleader, attorney or vakil, by or on behalf of his client, or to state the contents or condition of any document with which he has become acquainted in the course and for the purpose of his professional employment, or to disclose any advice given by him to his client in the course and for the purpose of such employment : Provided that nothing in this section shall protect from disclosure- (1) any such communication made in furtherance of any 1[[illegal] purpose; (2) any fact observed by any barrister, pleader, attorney or vakil in the course of his employment as such, showing that any crime or fraud has been committed since the commencement of his employment. It is immaterial whether the attention of such barrister, 2 [pleader], attorney or vakil was or was not directed to such fact by or on behalf of his client. Explanation.-The obligation stated in this section continues after the employment has ceased. Illustrations (a) A, a client, says to B, an attorney-"I have committed forgery, and I wish you to defend me". As the defence of a man known to be guilty is not a criminal purpose, this communication is protected from disclosure. (b) A, a client, says to B, an attorney-I wish to obtain possession of property by the use of a forged deed on which I request you to sue;" This communication, being made in furtherance of a criminal purpose, is not protected from disclosure. (c.) A, being charged with embezzlement, retains B, and attorney, to defend him. In the course of the proceedings, B observes that an entry has been made in As account-book, charging A with the sum. said to have been embezzled, which entry was not in the book at the commencement of his employment. This being a fact observed by B in the course of his employment, showing that a fraud has been committed since the commencement of the proceedings, it is not protected from disclosure. 1. Substituted by Indian Evidence Amendment Act, 1899 (5 of 1899), Sec. 4, for the former paragraph which had been inserted by Indian Evidence Amendment Act, 1891 (3 of 1891), Sec. 8. 2. The words " a Part B State or, "which were inserted by the A.O. 1950," omitted by Act 3 of 1951, Sec. 3 and Schedule. 127. Section 126 to apply to interpreters, etc :- The provision of Section 126 shall apply to interpreters, and the clerks or servants of barristers, pleaders, attorneys and vakils. 128. Privilege not waived by volunteering evidence :- -If any party to a suit gives evidence therein at his own instance or otherwise, he shall not be deemed to have consented thereby to such disclosure as is mentioned in Section 126; and if any party to a suit or proceedings calls any such barrister, 1 [pleader], attorney or vakil as a witness he shall be deemed to have consented to such disclosure only if he questions such barrister, attorney or vakil on matters which, but for such question, he would not be at liberty to disclose. 1. Substituted by Indian Evidence Amendment Act, 1899 (5 of 1899), Sec. 4, for the former paragraph which had been inserted by Indian Evidence Amendment Act, 1891 (3 of 1891), Sec. 8. 129. Confidential communications with legal advisers :- No one shall be compelled to disclose to the Court any confidential communication, which has taken place between him and his legal professional adviser, unless he offers himself as a witness, in which case he may be compelled to disclose any such communications as may appear to the Court necessary to be known in order to explain any evidence which he has given, but no others. 130. Production of title-deeds of witness, not a party :- No witness who is not party to a suit shall be compelled to produce his title deeds to any property, or any document in virtue of which he holds any property as pledgee or mortgagee, or any document the production of which might tend to criminate him, unless he has agreed in writing to produce them with the person seeking the production of such deeds or some person through whom he claims. 131. Production of documents which another person, having possession, could refuse to produce :- No one shall be compelled to produce documents in his possession, which any other person would be entitled to refuse to produce if they were in his possession, unless such last-mentioned person consents to their production. 132. Witness not excused from answering on ground that answer will criminate :- A witness shall to be excused from answering any question as to any matter relevant to the matter in issue in any suit or in any civil or criminal proceeding upon the ground that the answer to such question will criminate, or may tend directly or indirectly to expose, such witness to a penalty or forfeiture of any kind; Provided that no such answer which a witness shall be compelled to give, shall subject him to any arrest or prosecution, or be proved against him in any criminal proceeding, except a prosecution for giving false evidence by such answer. 133. Accomplice :- An accomplice shall be a competent witness against an accused person; and a conviction is not illegal merely because it proceeds upon the uncorroborated testimony of an accomplice. 134. Number of witnesses :- No particular number of witnesses shall in any cause be required for the proof of any fact. CHAPTER 10 Of the Examination of Witnesses 135. Order of production and examination of witnesses :- The order in which witnesses are produced and examined shall be regulated by the law and practice for the time being relating to civil and criminal procedure respectively, and, in the absence of any such law, by the direction of the Court. 136. Judge to decide as to admissibility of evidence :- When either party proposes to give evidence of any fact, the Judge may ask the party proposing to give the evidence in what manner the alleged fact, if proved, would be relevant; and the Judge shall admit the evidence if he thinks that the fact, if proved, would be relevant, and not otherwise. If the fact proposed to be proved is one of which evidence is admissible only upon proof of some other fact, such a last mentioned fact must be proved before evidence is given of the fact first-mentioned, unless the party undertakes to give proof of such fact and the Court is satisfied with such undertaking. If the relevancy of one alleged fact depends upon another alleged fact being first proved, the Judge may, in his discretion, either permit evidence of the first fact to be given before the second fact is proved, or require evidence to be given of the second fact before evidence is given of the first fact. Illustrations (a) It is proposed to prove a statement about a relevant fact by a person alleged to be dead, which statement is relevant under Section 32. The fact that the person is dead must be proved by the person proposing to prove the statement, before evidence is given of the statement. (b) It is proposed to prove, by a copy, the contents of a document said to be lost. The fact that the original is lost must be proved by the person proposing to produce the copy, before the copy is produced. (c) A is accused of receiving stolen property knowing it to have been stolen. It is proposed to prove that he denied the possession of the property. The relevance of the denial depends on the identity of the property. The Court may, in its discretion, either require the property to be identified before the denial of the possession is proved, or permit the denial of the possession to be proved before the property is identified. (d) It is proposed to prove a fact (A) which is said to have been the cause or effect of a fact in issue. There are several intermediate facts (B, C and D) which must be shown to exist before the fact (A) can be regarded as the cause or effect of the fact in issue. The Court may either permit A to be proved before B, C or D is proved, or may require proof of B, C and D before permitting proof of A. 137. Examination-in-chief :- The examination of a witness by the party who calls him shall be called his examination-in-chief. Cross-examination.-The examination of a witness by the adverse party shall be called his cross-examination. Re-examination.-The examination of a witness, subsequent to the cross- examination by the patty who called him, shall be called his re-examination. 138. Order of examinations :- Witnesses shall be first examined, then (if the adverse party so desires) cross-examined, then (if the party calling him so desires) re-examined. The examination and cross-examination must relate to relevant facts, but the cross-examination need not be confined to the facts, of which the witness testified on his examination-in- chief. Direction of re-examination.- The re-examination shall be directed to the explanation of matters referred to in cross-examination; and if new matter is by permission of the Court, introduced in re- examination, the adverse party may further cross-examine upon that matter. 139. Cross-examination of person called to produce a document :- A person summoned to produce a document does not become a witness by the mere fact that he produces it, and cannot be cross- examined unless and until he is called as a witness. 140. Witnesses to character :- Witnesses to character may be cross-examined and re-examined. 141. Leading question :- Any question suggesting the answer which the person putting it wishes or expects to receive, is called a leading question. 142. When they must not be asked :- Leading question must not, if objected to By the adverse party be asked in an examination-in-chief, or in a re-examination, except with the permission of the Court. The Court shall permit leading questions as to matters which are introductory or undisputed, or which have, in its opinion, been already sufficiently proved. 143. When they may be asked :- Leading questions may be asked in cross- examination. 144. Evidence as to matters in writing :- Any witness may be asked, whilst under examination whether any contract, grant or other disposition of property, as to which he is giving evidence, was not contained in a document and if he says that it was, or if he is about to make any statement as to the contents of any document, which in the opinion of the Court, ought to be produced, the adverse party may object to such evidence being given until such document is produced, or until facts have been proved which entitle the party who called the witness to give secondary evidence of it. Explanation.-A. witness may give oral evidence of statements made by other persons about the contents of documents if such statements are in themselves relevant facts. Illustration The question is, whether/I assaulted B. C deposes that he heard A say to D- "B wrote a letter accusing me of theft and I will be revenged on him." This statement is relevant as showing As motive for the assault, and evidence may be given of it, though no other evidence is given about the letter. 145. Cross-examination as to previous statements in writing :- A witness may be cross-examined as to previous statements made by him in writing or reduced into writing, and relevant to matters in question, without such writing being shown to him, or being proved; but if it is intended to contradict him by he writing, his attention must, before the writing can be proved, be called to those parts of it which are to be used for the purpose of contradicting him. 146. Questions lawful in cross-examination :- When a witness is cross- examined, he may, in addition to the questions hereinbefore referred to, be asked any questions which tend- (1) to test his veracity, (2) to discover who is and what is his position in life, or (3) to shake his credit, by injuring his character, although the answer to such questions might tend directly or indirectly to criminate him, or might expose or tend directly or indirectly to expose him to penalty or forfeiture. "Provided that in a prosecution for rape or attempt to commit rape, it shall not be permissible to put questions in the cross-examination of the prosecutrix as to her general immoral character.". 147. When witness to be compelled to answer :- If any such question relates to a matter relevant to the suit or proceeding, the provisions of Section 132 shall apply thereto. 148. Court to decide when question shall be asked and when witness compelled to answer :- If any such question relates to a matter not relevant to the suit or proceeding, except in so far as it affects the credit of the witness by injuring his character, the Court shall decide whether or not the witness shall be compelled to answer it, and may, if it thinks fit, warn the witness that he is not obliged to answer it. In exercising its discretion, the Court shall have regard to the following considerations: (1) Such questions are proper if they are of such a nature that the truth of the imputation conveyed by them would seriously affect the opinion of the Court as to the credibility of the witness on the matter to which he testifies; (2) such questions are improper if the imputation which they convey relates to matters so remote in time, or of such a character that the truth of The imputation would not affect, or would affect in a slight degree, the opinion of the Courts as to the credibility of the witness on the matter to which he testifies; (3) such questions are improper if there is a great disproportion between the importance of the imputation made against the witnesss character and the importance of his evidence; (4) the Court may, if it sees fit, draw, from the witnesss refusal to answer, the inference that the answer if given would be unfavorable. 149. Question not to be asked without reasonable grounds :- N o such question as is referred to in Section 148 ought to be asked, unless the person asking it has reasonable grounds for thinking that the imputation which it conveys is well- founded. Illustrations (a) A barrister is instructed by an attorney or vakil that an important 150. Procedure of Court in case of question being asked without reasonable grounds :- If the Court is of opinion that any such question was asked without reasonable grounds, it may, if it was asked by any barrister, pleader, vakil or attorney, report the circumstances of the case to the High Court or other authority, to which such barrister, pleader, vakil or attorney is subject in the exercise of his profession. 151. Indecent and scandalous questions :- The Court may forbid any questions or inquiries which it regards as indecent or scandalous, although such questions or inquiries may have some bearing on the questions before the Court, unless they relate to facts in issue, or to matters necessary to be known in order to determine whether or not the facts in issue existed. 152. Questions intended to insult or annoy :- The Court shall forbid any questions which appears to it to be intended to insult or annoy, or which though proper in itself, appears to the Court needlessly offensive in form. 153. Exclusion of evidence to contradict answers to questions testing veracity :- When a witness has been asked and has answered any question which is relevant to the inquiry only in so far as it tends to shake his credit by injuring his character, no evidence shall be given to contradict him; but it he answers falsely, he may afterwards be charged with giving false evidence. Exception l.-If a witness is asked whether he has been previously convicted of any crime and denies it, evidence may be given of his previous conviction. Exception 2.-If a witness is asked any question tending to impeach his impartiality, and answers it by denying the facts suggested, he may be contradicted. Illustrations (a) A claim against an underwriter is resisted on the ground of fraud. The claimant is asked whether, in a former transaction, he had not made a fraudulent claim. He denies it. Evidence is offered to show that he did make such a claim.. The evidence is inadmissible. (b) A witness is asked whether he was not dismissed from a situation for dishonesty. He denies it. Evidence is offered to show that he was dismissed for dishonesty. The evidence is not admissible. (c) A affirms that on a certain day he saw B at Lahore. A is asked whether he himself was not on that day at Calcutta. He denies it. Evidence is offered to show, that A was on that day at Calcutta. The evidence is admissible, not as contradicting A on fact which affects his credit, but as contradicting the alleged fact that B was seen on the day in question in Lahore. In each of these cases the witness might, if his denial was false, be charged with giving false evidence. (d) A is asked whether his family has not had a blood feud with family of B against whom he gives evidence. (1)He denies it. He may be contradicted on the ground that the question tends to impeach his impartiality. 154. Question by party to his own witness :- 1 (1) The Court may, in its discretion, permit the person who calls a witness to put any question to him which might be put in cross- examination by the adverse party. (2) Nothing in this section shall disentitle the person so permitted under sub-sec. (1), to rely on any part of the evidence of such witness. 1. Sec. (154) shall be numbered as sub-sec. (1),and Sub-sec.(2) Shall be inserted by the Indian Evidence (Amendment) Act, 2005 155. Impeaching credit of witness :- - The credit of a witness may be impeached in the following ways by the adverse party, or, with the consent of the Court, by the party who calls him- (1) by the evidence of person who testify that they, from their knowledge of the witness, believe him to be unworthy of credit. (2) by proof that the witness has been bribed, or has 1 [accepted] the offer of a bride, or has received any other corrupt inducement to give his evidence; (3) by proof of former statements inconsistent with any part of his evidence which is liable to be contradicted; (4)[* * * * *] Explanation- A witness declaring another witness to be unworthy of credit may not, upon his examination-in-chief, give reasons for his belief, but he may be asked his reasons in cross-examination, and the answers which he gives cannot be contradicted, though, if they are false, he may afterwards be charged with giving false evidence. Illustrations (a) A sues B for the price of goods sold and delivered to B. C says that he delivered the goods to B. Evidence is offered to show, that, on a previous occasion, he said that he had not delivered the goods to B. The evidence is admissible. (b) A is indicated for the murder of B. C says that B, when dying, declared that A had given B the wound of which he died. Evidence is offered to show that, on a previous occasion, C said that the wound was not given by A or in his presence. The evidence is admissible. 1. The words " a Part B State or, "which were inserted by the A.O. 1950," omitted by Act 3 of 1951, Sec. 3 and Schedule. 156. Questions tending to corroborate evidence of relevant fact, admissible :- When a witness whom it is intended to corroborate gives evidence of any relevant fact, he may be questioned as to any other circumstances which he observed at or near to the time or place at which such relevant fact occurred, if the Court is of opinion that such circumstances, if proved, would corroborate the testimony of the witness as to the relevant fact which he testifies. Illustration A, an accomplice, gives an account of a robbery in which he took part. He describes various incidents unconnected with the robbery which occurred on his way to and from the place where it was committed. Independent evidence of these facts may be given in order to corroborate his evidence as to the robbery itself. 157. Former statements of witness may be proved to corroborate later testimony as to same fact :- in order to corroborate the testimony of witness, any former statement made by such witness relating to the same fact, at or about the time when the fact took place, or before any authority legally competent to investigate the fact, may be proved. 158. What matters may be proved in connection with proved statement Relevant under Sec. 32 or Sec. 33 :- Whenever any statement, relevant under Section 32 or Section 33, is proved, all matters may be proved, either in order to contradict or to Corroborate it, or in order to impeach or confirm the credit of the person by whom it was made, which might have been proved if that person had been called as a witness and had denied upon cross-examination the truth of the matter suggested. 159. Refreshing memory :- A witness may, while under examination, refresh his memory by referring to any writing made by himself at the time of the transaction concerning which he is questioned, or so soon afterwards that the Court considers it likely that the transaction was at the time fresh in his memory. The witness may also refer to any such writing made by any other person, and read by witness within the time aforesaid, if when he read it he knew it to be correct. When witness may use copy of document to refresh memory.-Whenever a witness may refresh his memory by reference to any document, he may, with the permission of the Court, refer to a copy of such document; Provided the Court be satisfied that, there is sufficient reason for the non- production of the original. An expert may refresh his memory by reference to professional treaties. 160. Testimony to facts stated in document mentioned in Sec. 159. :- A witness may also testify to facts mentioned in any such document as is mentioned in Section 159, although he has no specific recollection of the facts themselves, if he is sure that the facts were correctly recorded in the document. Illustration A book-keeper may testify to facts recorded by him in books regularly kept in the course of business, if he knows were correctly kept, although he has forgotten the particulars of transaction entered. 161. Right of adverse party as to writing used to refresh memory :- . - Any writing referred to under the provisions of the two last preceding sections must be produced and shown to the adverse party if he requires it; such party may if he pleases, cross-examine the witness thereupon. 162. Production of documents :- A witness summoned to produce a document shall, if it is in his possession or power, bring it to Court, notwithstanding any objection which there may be to its production or to its admissibility. The validity of any such objection shall be decided on by the Court. The Court, if it sees fit, may inspect the document,unless it refers to matters of State, or take other evidence to enable it to determine on its admissibility. Translation of documents.-If for such a purpose it is necessary to cause any document to be translated, the Court may, if it thinks fit, direct the translator to keep the contents secret, unless the document to be given in evidence; and if the interpreter disobeys such direction, he shall be held to have committed an offence under S.166 Of the Indian Penal Code, 1860. 163. Giving, as evidence, of document called for and produced on notice :- When a party called for a document which he has given the other party notice to produce, and such document is produced and inspected by the party calling for its production, he is bound to give it as evidence if the party producing it requires him to do so. 164. Using, as evidence, of document, production of which was refused on notice :- When a party refuses to produce a document which he has had notice to produce, he cannot afterwards use the document as evidence without the consent of the other party or the order of the Court. Illustration A sues B on an agreement and gives B notice to produce it. At the trial, A calls for the document and B refuses to produce it. A gives secondary evidence of its contents. B seeks to produce the document itself to contradict the secondary evidence given by A, or in order to show that the agreement is not stamped. He cannot do so. 165. Judges power to put questions or order production :- The Judge may, in order to discover or to obtain proper proof of relevant facts, ask any question he pleases, in any form, at any time, of any witness, or of the parties, about any fact relevant or irrelevant; and may order the production of any document or thing; and neither the parties nor their agents shall be entitled to make any objection to any such question or order, nor, without the leave of the Court, to cross-examine any witness upon any answer given in reply to any such question: Provided that the judgment must be based upon facts declared by this Act to be relevant, and duly proved : Provided also that this section shall not authorize any Judge to compel any witness to answer any question, or to produce any document which such witness would be entitled to refuse to answer or produce under Section 121 to Section 131, both inclusive, if the question were asked or the document were called for by the adverse party; nor shall the Judge ask any question which it would be improper for any other person to ask under Section 148 or Section 149, nor shall he dispense with primary evidence of any document except in the case hereinbefore excepted. 166. Power of jury or assessors to put questions :- In cases tried by jury or with assessors, the jury or assessors may put any questions to the witnesses through or by leave of the Judge which the Judge himself might put and which he considers proper. CHAPTER 11 Improper Admission and Rejection of Evidence 167. No new trial for improper admission or rejection of evidence :- T h e improper admission or rejection of evidence shall not be ground of itself for a new trial reversal of any decision in any case, if it shall appear to the Court before which such objection is raised that, independently of the evidence objected to and admitted, there was sufficient evidence to justify the decision, or that if the rejected evidence had been received, it ought not to have varied the decision. SCHEDULE 1 THE SCHEDULE Repealed by the repealing Act, 1938 (1 of 1938), Sec. 2 and Schedule.