Section 81 in Criminal Rules of Practice and Circular Orders, 1990
81. Accused witness and Advocate to sit:
(1)The accused may be permitted to sit except when they are examined under Section 239, 251 or 313 of the Code or when they are required for the purpose of identification by the witness.(2)The witnesses may be allowed to sit while giving evidence.(3)Advocates may be allowed to sit while examining or cross-examining the witness.Note :- Every person shall be required to stand when addressed by the Court or when he addresses the Court
