Mobile View
Main Search Forums Advanced Search Disclaimer
User Queries
[Section 155(4)] [Section 155] [Complete Act]
Central Government Act
Section 155(4)(b) in The Indian Evidence Act, 1872
(b) A is indicted for the murder of B. C says that B, when dying, declared that A had given B the wound of which he died. Evidence is offered to show that, on a previous occasion, C said that the wound was not given by A or in his presence. The evidence is admissible.