 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Indian Evidence Act, 1872 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 party who called him, shall be called his re-examination.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back