Section 53 in Criminal Court Rules of the High Court of Judicature at Patna
53.
Where the evidence of the Government expert in hand-writing cannot be obtained without undue delay and inconvenience other available evidence should be taken. The prolonged postponement of criminal trials for the purpose only of obtaining expert evidence of hand-writing should be discouraged. [G.L. 1/54, G.L. 2/65.]
