Section 61 in Criminal Court Rules of the High Court of Judicature at Patna
61.
When any person whose evidence is essential to the prosecution of a criminal charge against any accused persons, or to the proper investigation of an alleged crime with which no person has been specifically charged, may be in imminent danger of dying before the case comes to trial, the deposition of the dying person should, if possible, be recorded in the presence of such accused person (if any), or of attesting witnesses, and in the event of his death, submitted at the trial with evidence of this fact.
