This principle is not adopted fully in India. In Field’s Introduction to the Law of Evidence, 5th Edn., page 61, paragraph 53, the learned author observes: “In connection with the same subject, but more especially with reference to the testimony of individual witness, Mr. Norton well observes thus : ‘There is a maxim ‘falsus in uno, falsus in omnibus’, false in one particular, false in all. I need hardly say that this is everywhere a somewhat dangerous maxim, but especially in India; for, if a whole body of testimony were to be rejected, because the witness was evidently speaking untruth in one or more particulars, it is to be feared that witness might be dispensed with; for, in the great majority of cases the evidence of a native witness would be found tainted with falsehood. There is almost always a fringe or embriodery to a story, however true, in the main. The falsehood should be considered in weighing the evidence; and it may be so glaring ....