The Extradition Act, 1962
10. Receipt in
evidence of exhibits, depositions and other documents and authentication
thereof.
- In any proceedings
against a fugitive criminal of a foreign State
1*xxx under this Chapter, exhibits and depositions (whether
received or taken in the presence of the person against whom they
are used or not) and copies thereof and official certificates of facts
and judicial documents stating facts may, if duly authenticated, be
received as evidence.
- Warrants, depositions or
statements on oath, which purport to have been issued or taken by any court of
justice outside India or copies thereof, certificates of, or judicial
documents stating the facts of, conviction before any such court shall be
deemed to be duly authenticated if--
- the warrant
purports to be signed by a judge,
magistrate or officer of the State or country where the same was issued or
acting in or for such State or country;
- The depositions or
statements or copies thereof purport to be certified, under the hand of a judge,
magistrate or officer of the State or country where the same were taken, or
acting in or for such State or country, to be the original depositions or
statements or to be true copies thereof, as the case may require;
- The certificate of, or
judicial document stating the fact of, a conviction purports to
be certified by a judge, magistrate or officer of the
State or country where the conviction took place or acting in
or for such State;
- The warrants,
depositions, statements, copies, certificates and
judicial documents, as the case may be, are authenticated by the
oath of some witness or by the official seal of a minister of the State or
country where the same were 2*xxx issued, taken or given.
1. Omitted by Act 66
of 1993, s. 3 (w.e.f. 18-9-1993 ).
2. Omitted by s. 7.
ibid (w.e.f 18-12-19930.
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