Section 50 in Criminal Court Rules of the High Court of Judicature at Patna
50. [ [Substituted by C.S. No. 34.]
In complaint cases, except those relating to offences mentioned in Section 195 of the Code of Criminal Procedure, the complainant/accused or his lawyer and in police cases and cases relating to offences mentioned in Section 195 ibid, the public prosecutor or the assistant public prosecutor, concerned or the accused or his lawyer, as the case may be shall be required to make over to the Bench Clerk not later than 11 a.m. during day sitting and 7 a.m. during morning sitting, a duly verified, dated and signed a list of witnesses who are in attendance for examination. The omission of the name of witnesses shall be no bar to such witnesses being examined if presented for examination, but no costs shall be allowed to any witness on account of his expenses for the days attendance if he is neither entered in the list nor actually examined.]Note 1 - This rule in no way affects the obligation on the part of witnesses to attend punctually at the time for which they are summoned.Note 2 - Not only the names of witnesses entered in the lists mentioned in this rule but also of those who, though not so entered, are actually examined, will find entry in the register of the attendance of witnesses which is to be written up by the Bench Clerk.
