RUP CHAND Vs. MAHABIR PARSHAD

JUDGEMENT

(1.) This petition raises a question which is as novel as it is new, namely, whether the record of a conversation which has appeared on a tape-recorder can be admitted under the provisions of the Indian Evidence Act.

(2.) In answer to a suit for the recovery of a certain sum of money on the basis of a pronote, the defendant put forward the plea that the original pronote containing certain endorsements had been destoryed and been replaced by another pronote bearing the same date. He endeavoured to substantiate this plea by the oral testimony of one A. L. Sethi, a broker of Delhi; but the latter declined to support him and the defendant accordingly requested the Court to permit him to confront the witness with a conversation which had taken place between himself and Sethi in regard to the destruction of the earlier pronote and which had been faithfully recorded on a tape-recorder. The plaintiff objected to the admissibility of evidence by tape-recorder but the trial Court overruled the objection and the plaintiff has come to this Court in revision.

(3.) The only two sections which appear to have any bearing on the matter in controversy between the parties are Sections 145 and 155 (3) Indian Evidence Act. Section 145 provides that a witness may be cross-examined as to previous statements made by him in writing or reduced into writing, and relevant to matters in question, without such writing being shown to him, or being proved; but, if it is intended to contradict him by the writing, his attention before the writing can be proved, be called to those parts of it which are to be used for the purpose of contradicting him. The record of a conversation appearing on a tape-recorder can by no stretch of meaning be regarded as a statement "in writing or reduced into writing" for Section 3 (65), General Clauses Act declares that expressions referring to "writing" shall be construed as including references to printing, lithography; photography and other modes of representing or reproducing words in a visible form and the record which appears on a, tape-recorder cannot fall within the ambit of this definition. The expression "writing" appearing in Section 145 refers to the tangible object that appeals to the sense of sight and that which is susceptible of being reproduced by printing, lithography photography etc. It is not wide enough to Include a statement appearing on a tape which car. be reproduced through the mechanism of a taperecorder.