Section 114(6) in Criminal Court Rules of the High Court of Judicature at Patna
(6)(a)Deposition of witnesses for the prosecution examined at the trial in chronological order, except that, when a witness has been cross-examined, or re-examined in a later stage of the proceedings, such cross-examination, or re-examination shall be attached to his original deposition.(b)Deposition of witnesses who are absent at the trial, which had been admitted in evidence under Section 32 of the Evidence Act, or otherwise.
