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State of Jammu-Kashmir - Section

Section 11 in The Evidence Act, 1977 (1920 A.D)

11. When facts not otherwise relevant become relevant.

- Facts not otherwise relevant arc relevant -
(1)if they are in consistent with any fact in issue or relevant fact;
(2)if by themselves or in connection with other facts they make the existence or non-existence of any fact in issue or relevant fact highly probable or improbable.Illustrations
(a)The question is whether A committed a crime at Srinagar on a certain day.
The fact that, on that day, A was at Jammu is relevant.The fact that, near the time when the crime was committed, A was at a distance from the place where it was committed, which would render it highly improbable, though not impossible, that he committed it is relevant.
(b)The question is, whether A committed a crime.
The circumstances are such that the crime must have been committed either by A, B, C or D Every fact which shows that the crime could have been committed by no one else and that it was not committed by either B, C or D is relevant.