Report No. 185

Section 54

So far as section 54 is concerned, it was stated in the 69th Report (see Page 357) that he substance of the section need not be disturbed but annexure is necessary in respect of some detail because, and that for the words "unless evidence has been given that he has a good character, in which case it becomes relevant" be substituted by the words:

"unless evidence has been given that he has good character whether through witnesses for defence or through cross examination of witnesses for the prosecution or in any other manner, in which case it becomes relevant."