119. [ Witness unable to communicate verbally. [Substituted by Jammu and Kashmir Act No. 11 of 2014, dated 22.3.2014.]
- A witness who is unable to speak may give his evidence in any other manner in which he can make it intelligible, as by writing or by sings; but such writing must be written and the signs made in open Court, evidence so given shall be deemed to be oral evidence:Provided that if the witness is unable to communicate verbally, the Court shall take the assistance of a special educator or interpreter in recording the statement, and such statement shall be videographed.]
