Report No. 185

Section 151

Indecent and scandalous questions.

In the 69th Report (see para 84.38), after some discussion, no amendment was recommended for section 151. We agree.

Section 152

Questions intended to insult or annoy.

In the 69th Report, in para 84.40, it was suggested that section 151 does not require any amendment. We agree.

Section 153

Exclusion of evidence to contradict answers to questions testing veracity.

We are of the view that section 153 need not be amended.

Section 154

Questions by party to his own witness.

This section deals with 'hostile witnesses'. The law as decided by the Supreme Court is proposed to be incorporated under a separate subsection.

We recommend that section 154 as it now stands should be re-designated as subsection (1) of that section and subsection (2) be added as follows:

"(2) Nothing in this section shall disentitle the party so permitted, to rely on any part of the evidence of such witness."