Every inquisition under this Act shall be signed by the Coroner with his name and style of office and by the jurors, and shall set forth-(1)where, when and before whom the inquisition is holden,(2)who the deceased is,(3)where his body ties,(4)the names of the jurors, and that they present the inquisition upon oath,(5)where, when and by what means the deceased came by his death, and(6)if his death was occasioned by the criminal act of another, who is guilty thereof.If the name of the deceased be unknown, he may be described as a certain person to the jurors unknown.Every such inquisition shall be in the form set forth in the Second Schedule hereto annexed, with such variation as the circumstances of each case require.
