Indian Law Society, Pune offers a unique online Certificate Programme about the aspects of the law of evidence relevant for trials, and appeals from trials. This Programme will enable participants to understand and appreciate finer practical aspects of evidence, principles underlying these aspects, and use of these provisions and principles in pre-trial advice, pleadings, and trial proceedings.
| Duration | 17 July to 20 August 2020, 16 sessions. |
| Time, days | 4 to 6 p.m., Tuesdays, Fridays and Saturdays |
| Faculty | Lawyers and Judges with background of trial litigation |
| For whom | Judges, Advocates, Police Personnel, Administrative Officers, Law Teachers and Students |
| Pre-requisite | Participants shall have basic understanding of Law of Evidence. |
| Fees | Rs 5000/- includes GST (Rs 4237/- + Rs 763/- GST) (Payment can be done online through Direct SBI, Net banking and Credit card.) |
| Modules | Fundamental concepts & principles.
Pleadings & proof. Facts, Relevancy & admissibility. Affidavits as examination-in-chief. Admissions, confessions & dying declarations. Admissibility of pretrial statements & documents in criminal trials. Proof & standards of proof. Examination of witnesses in civil & criminal proceedings. Oral & documentary evidence. Electronic evidence. Presumptions & burden of proof. Evidence in arbitration proceedings. |
| Reference material | Links to books and reports from free online web resources Advance reading list of articles and important judgments for each session. |
| Seats limited | Admission on first come first serve basis |
| Examination | Online examination (100 marks) at the end of the programme |
| Certification | Certificate on completion of programme with 75% attendance and minimum score of 50% marks in the online examination. |
Programme coordinator : Smita Sabne: 9422504078
Contact : Deepali Manjarekar : 9922969717
Email : deepali.manjarekar@ilslaw.in
| Vaijayanti Joshi, Honorary Secretary, Indian Law Society |
