Art of Cross Examination
OBJECTIVE OF COURSE
In India where a large number of complaints and cases are led in civil and criminal courts every day, delay in justice is common as the pendency of cases in courts is also growing rapidly. Examination of witnesses plays an important role in the presentation of the evidence in a court of law irrespective of the civil or criminal case and admissibility of evidence is also an important aspect which has to be decided by the judges only. Due to which each case will be looked upon clearly and it will take a long time to pass the judgment by the court. The examination of witnesses can be classied into three types as dened under ‘Sec: 137’of ‘Indian Evidence Act, 1872’.
The art of Cross-Examination plays an important role in the trial of each case which involves hard work and talent of lawyers while providing justice to their clients. A perfect lawyer should learn the art of Cross-Examination not by reading newspapers but the successful artist learns by doing it, or watching others do it well; by reading trial and deposition trans c r i p ts or, better yet, by conducting the examination personally. The trial lawyer must learn as well to adapt to particular witnesses and different cases. The art of Cross-Examination plays an important role in the trial of each case which involves hard work and talent of lawyers while providing justice to their clients.
A perfect lawyer should learn the art of Cross-Examination not by reading newspapers but the successful artist learns by doing it, or watching others do it well; by reading trial and deposition trans c r i p ts or, better yet, by conducting the examination personally. The trial lawyer must learn as well to adapt to particular witnesses and different cases. The present workshop aims to make aware about details of cross examination on both subjective and practical prospective so that you easily masters the process.
SESSION DETAILS
DAY 01: 27th June 2020
Session - I {TECHNICAL SESSION}
Timing: 9:00 to 11:00 am; Topic: Understanding legal provisions of cross examination
Objective of this session:
To make you aware about all legal provisions that are required to be read by an advocate before going for examination in court. a) Who is competent to be witness b) Number of witness needed for proving case c) Legal provisions of examination and mode of examinations d) Power to cross examine its own witness e) Power to cross examination as to previous statements f) legal provision regarding questions to be asked in cross examination g) legal provisions regarding power of court during examinations
Session - II {TECHNICAL SESSION}
Timing: 03:00 to 05:00 pm; Topic : Understanding manner of examination in court
Objective of this session:
It aims to provide participants understanding of court proceeding by giving insight od questioners and manner how witnesses are to be cross examine in court in a concrete manner. a) How to do examination in court (both examination and cross examination). b) Manner of doing cross examination of accused/ victim/witness. c) Manner of impeaching the credit of witness d) Manner of contradiction and corroboration of witness during cross examination. e) How to examine a hostile witness in cross.
DAY 02 th 28 June 2020
Session - III
Timing: 10:00 pm to 12:00 pm; Topic: Understanding mistakes in cross examination
OBJECTIVE:
Aim of this session will be to make participants aware about the mistakes that new advocates do while during cross examination and what are the consequences of such mistakes . a) General mistakes in cross examination b) Effects of mistakes in cross examination c) Effect of delay or non cross examination of accused d) Effect if false information is given by witness or accused e) How much tutoring to witness be allowed and its effects f) Understanding the importance of 313 of crpc.
Session - IV
Timing: 02:00 pm to 04:00 pm; Topic : Recording of examinations
Objective:
Recording of examination or cross examination is very important and every lawyer must know the insight of it so that when ever he have the copy of such examination he can nd in glance the patent defects of such records as it can help him in cross or contradiction or in any other way a) How the cross or examination is to recorded in court b) Powers of advocate to interfere while recording of examination c) Power of judge to recall or re - examine witnesses or raise questions during examinations.
Closing Discussion
4:30pm to 5:30pm
TUTOR DETAILS
1. Adv. Mr. Sanjay Vashishtha: Supreme Court of India; Delhi High Court; National Company Law Tribunal Spl; Counsel for NLU; Guest Faculty for Delhi Police
2. Adv. Mr. Kapil Sankhla: Managing Director, Sankhla & Associate
3. Adv. Mrs. Meghana Sankhla: Senior Partner, Sankhla & Associate
4. Mr. Zia Ansari: Founder, Zia Judicials & ZJ-LRC
Registeration Details:
For Registeration Form, Click Here
Registeration Fees:
₹900/- (E-Certificate signed by all Tutors will be given)
Picture Source :
