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| Sections | Particulars |
|---|---|
| Chapter II | The Relevancy Of Facts |
| 43 | Judgment, etc., other than those mentioned in sections 40 to 42, when relevant |
| Description | Judgments, orders or decrees, other than those mentioned in sections 40, 41 and 42, are irrelevant, unless the existence of such judgment, order or decree, is a fact in issue, or is relevant under some other provision of this Act. Illustrations (a) A and B separately sue C for a libel which reflects upon each of them. C in each case says, that the matter alleged to be libelous is true, and the circumstances are such that it is probably true in each case, or in neither.A obtains a decree against C for damages on the ground that C failed to make out his justification. The fact is irrelevant as between B and C. (b) A prosecutes B for adultery with C, A’s wife.B denies that C is A’s wife, but the Court convicts B of adultery.Afterwards, C is prosecuted for bigamy in marrying B during A’s lifetime. C says that she never was A’s wifeThe judgment against B is irrelevant as against C. (c) A prosecutes B for stealing a cow from him, B is convicted.A afterwards sues C for the cow, which B had sold to him before his conviction. As between A and C, the judgment against B is irrelevant. (d) A has obtained a decree for the possession of land against B, C, B’s son, murders A is consequence.The existence of the judgment is relevant, as showing motive for a crime. 29[(e) A is charged with theft and with having been previously convicted of theft. The previous conviction is relevant as a fact in issue. (f) A is tried for the murder of B. The fact that B prosecuted A for libel and that A was convicted and sentenced is relevant under section 8 as showing the motive for the fact in issue. |
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