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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(g) in Bharatiya Sakshya Adhiniyam, 2023

(g)"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, 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.Illustrations. A is accused of the murder of B. At his trial, the following facts may be in issue:-(i) That A caused B's death.(ii) That A intended to cause B's death.(iii) That A had received grave and sudden provocation from B.(iv) 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;