Report No. 93
Chapter 2
The Legal Obligation to Give Evidence
2.1. The general position.-
It is well settled that there is a general legal obligation upon all persons to give evidence in court concerning relevant facts. This obligation has been regarded as essential to the administration of justice.1 Coupled with this obligation is the obligation to answer all questions relating to relevant facts; without such an obligation, the judicial enquiry, it is postulated, could not be completed successfully.
1. See further, para. 2.5, infra.
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