Section 198(1) in Criminal Courts - Rules and Orders
(1)The admissibility of statements made out of Court is sometimes misunderstood. There are two general rules:-(a)A statement, oral or written, made by a person not examined as a witness is inadmissible to prove the truth of the facts stated, unless the statement is covered by Section 32 or 33 of the Evidence Act.(b)A statement, oral or written, made by a witness out of Court is not substantive evidence, but may be used within the limits of Section 175 ibid to corroborate what the witness has said in Court or it may be used under Section 155 (3) ibid to contradict him.
