Section 21(3) in The Evidence Act, 1977 (1920 A.D)
(3)(1) An admission may be proved by or on behalf of the person making it, if it is relevant otherwise than as an admission.Illustrations(a)The question between A and B is, whether a certain deed is or is not forged, A affirms that it is genuine, B that it is forged.A may prove a statement by B that the deed is genuine, and B may prove a statement by A that the deed is forged : but A cannot prove a statement by himself that the deed is genuine, nor can B prove a statement by himself that the deed is forged.(b)A is accused of a crime committed by him at Srinagar.He produces a letter-written by himself and dated at Jammu on that day and bearing the Jammu post-mark of that day.The statement in the date of the letter is admissible, because, if A were dead, it would be admissible under section 32, clause (2).(c)A is accused of receiving stolen goods knowing them to be stolen.He offers to prove that he refused to sell them below their value.A may prove these statement, though they arc admissions, because they are explanatory of conduct influenced by facts in issue.(d)A is accused of fraudulently having in his possession counterfeit coin which he knew to be counterfeit.He offers to prove that he asked a skillful person to examine the coin as he doubted whether it was counterfeit or not and that person did examine it and told him it was genuine.A may prove these facts for the reasons stated in the last preceding Illustration.
