(a) A is accused of the murder of B by beating him. Whatever was said or done by A or B or the by-standers at the beating, or so shortly before or after it as to form part of the transaction, is a relevant fact. 1. Subs. by Act 3 of 1951, s. 3 and the Schedule, for the definitions of “State” and “States” which were ins. by the A.O. 1950. 2. Ins. by Act 21 of 2000, s. 92 and the Second Schedule, (w.e.f. 17-10-2000). 3. Subs. by Act 10 of 2009, s. 52, for “digital signature” (w.e.f. 27-10-2009). 4. Subs. by s. 52, ibid., for “Digital Signature Certificate” (w.e.f. 27-10-2009). 5. See now the Code of Civil Procedure, 1908 (Act 5 of 1908). 11

(b) A is accused of waging war against the 1[Government of India] by taking part in an armed insurrection in which property is destroyed, troops are attacked and gaols are broken open. The occurrence of these facts is relevant, as forming part of the general transaction, though A may not have been present at all of them.

(c) A sues B for a libel contained in a letter forming part of a correspondence. Letters between the parties relating to the subject out of which the libel arose, and forming part of the correspondence in which it is contained, are relevant facts, though they do not contain the libel itself.

(d) The question is, whether certain goods ordered from B were delivered to A. The goods were delivered to several intermediate persons successively. Each delivery is a relevant fact.