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."