Report No. 185
91. Insertion of new section 157A.-
After section 157 of the principal Act, the following section shall be inserted, namely:-
"157A. Establishing credit of witness by independent evidence.- Where the credit of a witness has been impeached by any party , the adverse party may, notwithstanding anything contained in section 153, in order to re-establish his credit, introduce independent evidence concerning his accuracy, credibility or veracity or to show who he is and his position in life."
Back
