(2)any mental condition of which any person is conscious.Illustrations(a)That there are certain objects arranged in a certain order in a certain place, is a fact.(b)That a man heard or saw something, is a fact.(c)That a man said certain words, is a fact.(d)That a man holds a certain opinion, has a certain intention, acts in good faith or fraudulently, or uses a particular word in a particular sense, or is or was at a specified time conscious of a particular sensation, is a fact.(e)That a man has a certain reputation, is a fact."Relevant". - One fact is said to be relevant to another when the one is connected with the other in any of the ways referred to in the provisions of this Act relating to the relevancy of facts."Facts in issue". - The expression "facts in issue" means and includes - any fact from which, either by itself or in connection with other facts, the existence, non-existence, nature or extent of any right, liability or disability, asserted or denied in any suit or proceeding, necessarily follows.Explanation. - Whenever, under the provisions of the law for the time being in force relating to [Civil Procedure] [Now see the Code of Civil Procedure, 1908 (5 of 1908); as to the settlement of issue, see Sch.I, Order XIV.], any Court records an issue of fact, the fact to be asserted or denied in the answer to such issue, is a fact in issue.IllustrationsA is accused of the murder of B.At his trial the following facts may be in issue -that A caused B's death;that A intended to cause B's death;that A had received grave and sudden provocation from B;that A, at the time of doing the act which caused B's death, was, by reason of unsoundness of mind, incapable of knowing its nature."Document" - ["Document"] [Cf. the Indian Penal Code (45 of 1860), Section 29 and the General Clauses Act, 1897 (10 of 1897), Section 3(18).] means any matter expressed or described upon any substance by means of letters, figures, or marks, or by more than one of those means, intended to be used, or which may be used, for the purpose of recording that matter.IllustrationsA [writing] [Cf. definition of [writing] in the General Clauses Act, 1897 (10 of 1897), Section 3(65).] is a document;[Words printed, lithographed or photographed are documents;A map or plan is a document;An inscription on a metal plate or stone is a document;A caricature is a document]. [Cf. definition of [writing] in the General Clauses Act, 1897 (10 of 1897), Section 3(65).]"Evidence" - "Evidence" means and includes -
