Report No. 185

Review of The Indian Evidence Act, 1872

Contents
Chapter I	Introductory
	Introductory
Chapter II	Review of The Provisions of The Indian Evidence Act, 1872
	Section 1
	Section 3: Interpretation clause
	Section 4
	Section 5
	Section 6
	Section 7
	Section 8
	Section 9
	Section 10
	Section 11
	Section 12
	Section 13
	Section 14
	Section 15
	Sections 16,17
	Section 18
	Section 19
	Section 20
	Section 21
	Section 22
	Section 23
	Section 24
	Section 25
	Section 26A: (as proposed in the 69th Report)
	Section 26
	Section 27
I.	Is section 27 a proviso only to section 26 or also to section 25 and section 24 so as to make facts discovered from statements under all those sections admissible?
II.	Question whether the word 'or' is to be introduced in section 27 as it was in section 150 of CrPC of 1861 (as amended in 1869)?
III.	Should section 27 be altogether repealed as recommended in the 152nd Report or only partially by excluding discoveries from statements falling under section 24?
IV.	Should facts discovered from statements made by threats, inducement or promise (i.e. falling under section 24) be excluded as recommended in the 69th Report?
V.	The next question is whether the words 'so much of such information' in section 27 should be dropped and admissibility restricted to 'facts' discovered?
VI.	There was another suggestion that the word 'distinctly' should be deleted from section 27
VII.	Section 27 is an exception to section 162 Cr.P.C
	Recommendation
	Section 28
	Section 29
	Section 30
	Section 31
	Section 32
	Clauses (5) and (6) of section 32
	Section 33
	Section 34
	Section 35
	Section 36
	Section 37
	Section 38
	Section 39
	How much of a Statement is to be Proved
	Sections 40 to 44: Judgments of Courts of Justice, when relevant
	Section 41
	Section 42
	Section 42A
	Section 43
	Section 44
	Section 44A
	Section 45
	Section 45A
	Section 45B
	Section 46
	Section 47
	Section 48
	Section 49
	Section 50
	Section 51
	Section 52
	Section 53
	Section 54
	Section 55
	Section 56
	Section 57
	Section 58
	Section 59
	Protocol for Satellite Transmissions
	Section 60
	Section 61
	Section 62
	Section 63
	Section 64
	Section 65
	Section 65a to g and Sections 65A & B
	Section 66
	Section 67
	Section 68
	Section 69
	Section 70
	Section 71
	Section 72
	Section 73
	Section 74
	Section 75
	Section 76
	Section 77
	Section 78
	Section 79
	Section 80
	Section 81
	Section 81A as proposed in the 69th Report
	Section 82
	Section 83
	Section 84
	Section 85
	Section 86
	Section 87
	Section 88
	Section 89
	Section 90
	Section 91
	Section 92
	Section 93
	Section 94
	Section 95
	Section 96
	Section 97
	Section 98
	Section 99
	Section 100
	Section 101
	Section 102
	Section 103
	Section 104
	Section 105
	Section 106
	Section 107
	Section 108
	Section 108A
	Section 109
	Section 110
	Section 111
	Section 111A
	Section 112
	Successive Marriages
1.	Impotency
2.	Blood tests
	DNA Tests
	Section 113
	Section 113A
	Section 113B
	Section 114
	Illustrations
	Section 114A
	Section 114B
	Section 115
	Section 116
	Section 117
	Section 118
	Section 119
	Section 120
	Section 121
	Section 122
	Sections 123, 124 & 162
	Section 123
	Development of the law in England
	Indian Law
	Section 124
	Section 125
	Section 126
	Sections 127 to 129
	Section 130
	Section 131
	Section 132
	Section 132A as proposed in the 69th Report
	Section 133
	Section 134
	Section 135
	Section 136
	Section 137
	Section 138
	Section 139
	Section 140
	Section 144
	Section 145
	Section 146
	Section 147
	Section 148
	Section 148A
	Section 149
	Section 150
	Section 151
	Section 152
	Section 153
	Section 154
	Section 155 and proposed Section 155A
	Section 156
	Section 157
	Proposed Section 157A
	Section 158
	Section 159
	Section 160
	Section 161
	Section 162
	Section 163
	Section 163
	Section 165
	Section 166
	Section 167
	Transitory provision
Chapter III	Summary of Recommendations
	Section 1
	Section 3
	Sections 4 to 9
	Section 10
	Sections 11,12
	Section 13
	Section 14
	Section 15
	Sections 16,17
	Section 18
	Sections 19,20
	Section 21
	Section 22
	Section 23
	Sections 24,25
	Section 26
	Section 27
	Section 28
	Section 29
	Section 30
	Section 31
	Section 32
	Section 33
	Sections 34,35
	Section 36
	Sections 37,38
	Section 39
	Sections 40
	Sections 41,42
	Section 43
	Section 44
	Section 45
	Section 45B proposed by the 69th Report
	Sections 46,47
	Section 48
	Sections 49 to 52
	Section 53
	Section 54
	Sections 55,56
	Section 57
	Sections 58,59
	Section 60
	Sections 61,62
	Section 63
	Sections 64,65
	Sections 66,67
	Section 68
	Sections 69,70
	Sections 71,72
	Section 73
	Sections 74,75
	Section 76
	Sections 77,78
	Sections 79,80
	Section 81
	Sections 82 to 89
	Sections 90,91
	Section 92
	Sections 93 to 100
	Sections 101 to 107
	Section 108
	Section 108A (as proposed in the 69th Report)
	Sections 109 to 111
	Section 112
	Section 113
	Section 114
	Section 115
	Section 116
	Section 117
	Sections 118,119
	Sections 120,121
	Section 122
	Section 123
	Section 124
	Section 125
	Section 126
	Sections 127 to 130
	Section 131
	Section 132
	Section 132A(as proposed in the 69th report)
	Section 132B
	Section 133
	Sections 134 to 137
	Section 138
	Sections 139 to 144
	Section 145
	Sections 146,147
	Section 148
	Section 148A
	Section 149
	Section 150
	Sections 151 to 154
	Section 155
	Sections 156,157
	Section 158
	Sections 159,160
	Sections 161 to 164
	Sections 165,166
	Section 167
Annexure	The Indian Evidence (Amendment) Bill, 2003
1.	Short title and commencement
2.	Amendment of section 1
3.	Amendment of section 3
4.	Amendment of section 9
5.	Substitution of section 10
6,7.	Amendment of sections 11,12
8.	Amendment of section 13
9.	Amendment of section 14
10.	Substitution of section 15
11.	Substitution of section 18
12,13.	Amendment of sections 19,20
14.	Substitution of sections 21 and 22
15.	Substitution of section 23
16.	Amendment of section 24
17.	Substitution of sections 26 and 27
18.	Amendment of section 28
19.	Substitution of sections 29 and 30
20.	Amendment of section 32
21.	Substitution of section 33
22.	Amendment of section 34
23.	Substitution of section 35
24.	Substitution of sections 36 and 37
25.	Amendment of section 38
26.	Substitution of sections 39 and 40
27.	Amendment of section 41
28.	Amendment section 45
29.	Insertion of new sections 45A and 45B
30.	Substitution of section 48
31.	Amendment of section 50
32.	Insertion of new section 53A
33.	Amendment of section 54
34.	Amendment of section 57
35.	Insertion of new section 57A
36.	Amendment of section 58
37.	Substitution of section 59
38.	Amendment of section 60
39.	Amendment of section 63
40.	Amendment of section 65
41.	Amendment of section 67
42.	Substitution of new sections for sections 68 to 73
43.	Amendment of section 74
44.	Amendment of section 76
45.	Amendment of section 77
46.	Amendment of section 78
47.	Amendment of section 79
48.	Amendment of section 80
49,50	Amendment of sections 81,182
51.	Substitution of section 83
52.	Substitution of section 87
53.	Substitution of section 90
54.	Insertion of new section 90A
55.	Amendment of section 92
56.	Insertion of new section 92A
57.	Substitution of section 99
58 to 60.	Amendment of sections 100 to 107
61.	Substitution of section 108
62.	Substitution of section 112
63,64.	Omission of sections 113,114
65.	Insertion of new section 114B
66.	Amendment of section 115
67.	Substitution of section 116
68.	Amendment of section 119
69.	Amendment of section 120
70.	Substitution of section 122 to 124
71.	Amendment of section 125
72.	Substitution of section 126
73 to 75.	Amendment of sections 127 to 130
76.	Substitution of section 131 to 133
77,78.	Amendment of section 137
79.	Amendment of section 144
80.	Amendment of section 145
81.	Amendment of section 146
82.	Amendment of section 147
83.	Amendment of section 148
84.	Insertion of new section 148A
85.	Amendment of section 149
86.	Substitution of section 150
87.	Amendment of section 154
88.	Substitution of section 155
89,90.	Amendment of sections 156,157
91.	Insertion of new section 157A
92.	Substitution of section 159
93,94.	Amendment of sections 161,162
95.	Substitution of section 165
96 to 98.	Omission of section 166
99.	Transitory provisions