Section 78 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
78. Examination of witnesses how to be conducted.
- In the examination of witnesses, questions ought to be put in a leading form as to induce a witness, other than an expert, to state a conclusion of his reasoning an impression of fact or a matter of belief in the place of describing what he actually observed. The question should be simple, should be put one by one, and should be framed so as to elicit from the witness, as nearly as may be in chronological order, all the material facts to which he can speak of his own personal knowledge. A general request to a witness to tell what he knows or to state that fact of the case should as a rule not be allowed because it gives an opening for a prepared story. Where the party calling witnesses is not aided by a counsel, and is unable himself to examine properly his witnesses he may be asked to suggest questions and the examination may be conducted by the Court.
