Section 198(2) in Criminal Courts - Rules and Orders
(2)Evidence may be given that a person not examined as a witness was heard to make a statement is true or false, just as evidence may be given that he was seen to do a certain thing, for the witness is deposing to what he himself heard or saw, but evidence that somebody else said something is not direct evidence that what he said was true and is ordinarily inadmissible to prove the truth of what he said-vide Section 60 of the Evidence Act. Chapter XLI of the Code provides for certain exceptions.
