103. Witnesses at the High Court Sessions. - (a) Investigating Officers in charge of cases committed for trial at the High Court Sessions shall, in each case ascertain from the Junior Public Prosecutor, Calcutta, the date on which the attendance of medical, mofussil and other witnesses shall be required and arranged for the attendance of such witnesses accordingly.
(b)All officers in charge of Sessions Cases are directed to be in attendance at the High Court with all their witnesses at 10 a.m. on the first day the Court sits. Those witnesses who are not required will be allowed to go away till required when the order in which the cases are to be taken has been arranged.
