86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
| Sections | Particulars |
|---|---|
| Chapter X | The Examination Of Witnesses |
| 155 | Impeaching credit of witness |
| Description | 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 persons 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 90[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) When a man is prosecuted for rape or an attempt to ravish, it may be shown that the prosecutrix was of generally immoral character. 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 delivered 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 admissible. |
86540
103860
630
114
59824