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State of Jammu-Kashmir - Section

Section 106 in The Evidence Act, 1977 (1920 A.D)

106. Burden of proving fact especially with on knowledge.

- When any fact is especially within the knowledge of any person, the burden of proving that fact is upon himIllustration
(a)When a person does an act with some intention other than that which the character and circumstances of the act suggest, the burden, of proving that intention is upon him.
(b)A is charged with travelling on a railway without a ticket.