Report No. 185

Section 158

What matters may be proved in connection with proved statement relevant under section 32, or 33.

Sarkar says (15th ed. 1999 p. 2291), the object of this section is to expose statement by such persons to every possible means of contradiction or corroboration in the same manner as that of a witness before Court under cross-examination. No sanctity attaches to the statement of a person because he is dead or is not available. No amendment is proposed.