Section 134, Number of witnesses
The Indian Evidence Act,... Section 134 0
Section Background:

Playlists in this Section

Constitutional Law

The Indian Evidence Act, 1872

Latest Uploaded Cases

Criminal Appeal, Murder, Section 302 IPC, Eye Witness, Bombay High...
Ramnayan Ramsumer Vishwakarma Vs. The State of...
Bombay High Court 28-Jul-2026
Meghalaya High Court, Criminal Appeal, Murder case, 302 IPC, Acquittal,...
Shri. Tngen Muruh & Ors. Vs. The...
Meghalaya High Court 29-Apr-2026
criminal appeal, murder, sole eyewitness, reasonable doubt, conviction, acquittal, IPC,...
Champa Oraon Vs. The State of Bihar...
Jharkhand High Court 12-Mar-2026
Criminal Appeal, Section 302 IPC, single eye-witness, corroboration, High Court,...
Bifaiya Baiga Versus The State Of Madhya...
Madhya Pradesh High Court 08-Jan-2026
criminal law case, Uttar Pradesh, evidence
Munna Lal Vs. The State of Uttar...
Supreme Court Of India 24-Jan-2023
criminal law, Karnataka case
Gandi Doddabasappa @ Gandhi Basavaraj Vs. State...
Supreme Court Of India 28-Feb-2017

Description

Legal Section
134. Number of witnesses. –
– No particular number of witnesses shall in any case be required for the proof of any fact. CHAPTER X. –– OF THE EXAMINATION OF WITNESSES

Advance Search Tool

💡 How to Get the Best Legal Answers:

1. Keep it simple: Frame your question in plain language.

2. Add scope: Tag @ a court, judge, year, or act section for accurate results.

3. Attach files: Upload a PDF only if you are using a private document.

🌍 Ask in your language: English • Hindi • Assamese • Bangla • Gujarati • Kannada • Malayalam • Marathi • Odia • Punjabi • Tamil • Telugu • Urdu


💡 New Advocate? Don’t worry! Working without senior support today? Turn on Client Advisory to get instant legal strategies, practical angles, and precedent-backed options for your client.

Add research context Type to filter