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Citedby 2 docs
Gopalakrishna Kalanidhi vs Union Of India, Rep., By Its Spl. ... on 28 March, 2001
Review Of The Indian Evidence Act, 1872 (Part Iiia)

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[Section 155] [Complete Act]
Central Government Act
Section 155(4) in The Indian Evidence Act, 1872
(4) when a man is prosecuted for rape or an attempt to ravish, it may be shown that the prosecutrix was of generally immoral character. Explanation.-- A witness declaring another witness to be unworthy of credit may not, upon his examination- in- chief, give reasons for his belief, but he may be asked his reasons in cross- examination, and the answers which he gives cannot be contradicted, though, if they are false, he may afterwards be charged with giving false evidence.
1. Subs. by Act 18 of 1872, s. 11, for" had".
Illustrations
(a) A sues B for the price of goods sold and delivered to B. C says that he delivered the goods to B. Evidence is offered to show that, on a previous occasion, he said that he had not delivered goods to B. The evidence is admissible.
(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.