116. Procedure when essential witness is absent .-If such proper steps as mentioned in the preceding rule have not been taken as to any witness, or if any witness whose attendance could not reasonably be procured before the assembly of the Court is essential to the prosecution or defence, the Court shall-
(a)take steps to procure the issue of a commission for the examination of such witness; or(b)adjourn and report the circumstances to the convening officer.
