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Indian Evidence Act, 1872 149. Question not to be asked without reasonable grounds No such question as is referred to in section 148 ought to be asked, unless the person asking it has reasonable grounds for thinking that the imputation which it conveys is well-founded. Illustration (a) A barrister is instructed by an attorney or vakil that an important witness is a dakait. This is reasonable ground for asking the witness whether he is a dakait. (b) A pleader is informed by a person in Court that an important. Witness is a dakait. The information being questioned by the pleader, gives satisfactory reason for his statement. This is a reasonable ground for asking the witness whether he is a dakait. (c) A witness of whom nothing whatever is known, is asked at random whether he is a dakait. There are here no reasonable grounds for the questions. (d) A witness, of whom nothing whatever is known, being questioned as to his mode of life and means of living, gives unsatisfactory answers. This may be a reasonable ground for asking him if he is a dakait.    |
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