Section 7 in Hyderabad City Coroner's Act, 1330 Fasli
7. Verdict of Coroner and Panchs to be recorded.
- The Coroner shall, along with the Panchs, examine the corpse and draw their attention to the necessary matters pertaining thereto. He shall draw up a memorandum of the local circumstances and proceedings and every Panch shall record his verdict on the cause of death and deliver it to the Coroner. The verdict of an illiterate person shall be recorded by the Coroner himself, who shall obtain his signature or thumb impression thereon.
