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Report No. 185 Section 134 The Section refers to 'number of witnesses' and reads as follows: "134. No particular number of witnesses shall in any case be required for the proof of any fact." There is an elaborate discussion about this Section in Chapter 74 of the 69th Report. In particular, reference was made to the earlier law in Section 28 of Act 2 of 1855 which read as follows: "28. Except in cases of treason the direct evidence of one witness, who is entitled to full credit, shall be sufficient for proof of any fact in any such court or before any such person. But this provision shall not affect any rule or practice of any Court that requires corroborative evidence in support of the testimony of an accomplice or of a single witness in the case of perjury." We do not propose to refer to all those cases referred to in the 69th Report inasmuch as ultimately the 69th Report stated (see para 74.29) that Section 134 does not call for any modification.    |
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