5. Evidence may be given of facts in issue and relevant facts.
Evidence may be given in any suit or proceeding of the existence or non-existence of every fact in issue and of such other facts as are hereinafter declared to be relevant, and of no others.Explanation. - This section shall not enable any person to give evidence of a fact which he is disentitled to prove by any provision of the law for the time being in force relating to [Civil Procedure] [Now see the Code of Civil Procedure, 1908 (5 of 1908).].Illustrations(a)A is tried for the murder of B by beating him with a club with the intention of causing his death.At A's trial the following facts are in issue :A's beating B with the club;A's causing B's death by such beating;A's intention to cause B's death.(b)A suitor does not bring with him, and have in readiness for production at the first hearing of the case, a bond, on which he relies. This section does not enable him to produce the bond or prove its contents at a subsequent stage of the proceedings, otherwise than in accordance with the conditions prescribed by the [Code of Civil Procedure.] [Now see the Code of Civil Procedure, 1908 (5 of 1908).]
