155. Impeaching credit of witness.–
–The credit of a witness may be impeached in the following
ways by the adverse party, or, with the consent of the Court, by the party who calls him:––
1. Section 154 numbered as sub-section
(1) thereof by Act 2 of 2006, s. 9 (w.e.f. 16-4-2006).
2. Ins. by s. 9, ibid. (w.e.f. 16-4-2006).
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(1) By the evidence of persons who testify that they, from their knowledge of the witness,
believe him to be unworthy of credit;
(2) By proof that the witness has been bribed, or has 1[accepted] the offer of a bribe, or has
received any other corrupt inducement to give his evidence;
(3) By proof of former statements inconsistent with any part of his evidence which is liable to be
contradicted;
2
* * * * *
Explanation. –– A witness declaring another witness to be unworthy of credit may not, upon his
examination-in-chief, give reasons for his belief, but he may be asked his reasons in cross-examination,
and the answers which he gives cannot be contradicted, though, if they are false, he may afterwards be
charged with giving false evidence.
Illustrations
(a) A sues B for the price of goods sold and delivered to B.
C says that he delivered the goods to B.
Evidence is offered to show that, on a previous occasion, he said that he had not delivered goods to B.
The evidence is admissible.
(b) A is indicted for the murder of B.
C says that B, when dying, declared that A had given B the wound of which he died.
Evidence is offered to show that, on a previous occasion, C said that the wound was not given by A or
in his presence.
The evidence is admissible.
