Indian Evidence Act, 1872

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Sections	Particulars
Chapter VII	The Burden Of Proof
103	Burden of proof as to particular fact
Description	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. Illustration 78[(a)] A prosecutes B for theft, and wishes the Court to believe that B admitted the theft to C, A must prove the admission. B wishes the Court to believe that, at the time in question, he was elsewhere. He must prove it.