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Report No. 185 Section 137 Section 137 deals with 'Examination-in-chief', 'cross-examination' and 're-examination'. It reads as follows: "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 reexamination." In para 77.23, after considerable discussion of these steps in a trial, the 69th Report stated that Section 137 does not require any amendment. We agree but we feel that the third paragraph of this Section can be restructured as follows: "Re-examination.- The further examination of a witness by the party who called him, subsequent to the cross-examination, shall be called re-examination."    |
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