"Court" - "Court" includes all Judges and Magistrates, and all person, except arbitrators, legally authorized to take evidence.

"Fact" - "Fact" means and includes -

1. Anything, state of things, or relation of things, capable of being perceived by the senses;

(c) That a man said certain words, is a fact.

(d) That a man holds a certain opinion, has a certain intention, acts in good faith or fraudulently, or uses a particular word in a particular sense, or is or was at a specified time conscious of a particular sensation, is a fact.

"Relevant" - One fact is said to be relevant to another when the one is connected with the other in any of the ways referred to in the provisions of this Act relating to the relevancy of facts.

"Fact in issue" - The expression "facts in issue" means and includes-any fact from which, either by itself or in connection with other fact, the existence, non-existence, nature or extent of any right, liability or disability, asserted or denied in any suit or proceeding, necessarily follows.

Explanation - Whenever, under the provisions of the law for the time being in force relating to Civil Procedure, any Court records an issue of fact, the fact to be asserted or denied in the answer to the such issue, is a fact in issue.

A is accused of the murder of B.

At his trail the following facts may be in issue:

that A caused B's death;

that A intended to cause B's death;

that A had had received grave and sudden provocation from B;

that A at the time of doing the act, which caused B's death,

was by reason of unsoundness of mind, incapable of knowing its nature.

"Document" - "Document" means any matter expressed or described upon any substance by means of letter, figures or makes, or by more than one of those means, intended to be used, or which may be used, for the purpose of recording that matter.

A writing is a document;

Words printed, lithographed or photographed are document;

A map or plan is a document;

An inscription on a metal plate or stone is a document;

A caricature is a document.

"Evidence" - "Evidence" means and includes -

(1) All statements which the Court permits or requires to be made before it by witnesses, in relation to matters of fact under inquiry; such statements are called oral evidence.

(2) All documents produced for the inspection of the Court; such documents are called documentary evidence.

"Proved" - A fact is said to be proved when, after considering the matters before it, the Court either believes it to exist, or considers its existence so probable that a prudent man ought under the circumstances of the particular case, to act upon the supposition that it exists.

"Disproved" - A fact is said to be disproved when, after considering the matters before it, the Court either believes that it does not exist or considers its non-existence so probable that a prudent man ought, under the circumstances of the particular case, to act upon the supposition that it does not exist.

"Not proved" - A fact is said not to be proved when it is neither proved nor disproved.

["India" means the territory of India excluding the State of Jammu and Kashmir.]