The Coroner shall commit to writing the material parts of the evidence given to the jury, and shall read or cause to be read over such parts to the witness and then procure his signature thereto.Witnesses to sign depositions.- Any witnesses refusing so to sign shall be deemed to have committed an offence under section 180 of the Indian Penal Code (45 of 1860).Coroner to subscribe depositions.- Every such deposition shall be subscribed by the Coroner.Coroner a Magistrate.- For the purposes of section 26 of the Indian Evidence Act, 1872 (1 of 1872), a Coroner shall be deemed to be a Magistrate.
