DADABUDDAPPA GOULI Vs. KALU KANU GOULI

JUDGEMENT

(1.) THE defendant in O. S. 142/95 has filed the above revision petition complaining about the witness, DW. 3, who, according to him, turned hostile and the Court below refused to grant such request and permission to treat the witness as hostile. Hence, the present revision petition by the defendant.

(2.) HEARD the respective counsel.

(3.) SECTION 5 of the Evidence Act speaks about evidence to be given on facts in issue and relevant facts. It reads as follows.