Section 111(8) in Criminal Court Rules of the High Court of Judicature at Patna
(8)(a)The deposition of the witnesses for the prosecution examined at the trial in chronological order, except that when a witness has been cross-examined, or re-examined, in a later stage of the proceedings, such cross-examination, or re-examination, shall be attached to his original deposition.Note - When a witness has been cross-examined under Section 145 of the Evidence Act, for the purpose of contradicting him as to previous statements made by him in writing or reduced into writing (e.g., deposition taken during the enquiry before the Magistrate), such statements shall be filed in the record immediately after the deposition of the witnesses to which these relate. Every such statement, when proved, shall be marked by the Court in a series of its own which shalt be noted in the order-sheet, but need not be included in any list.(b)The depositions of witnesses who are absent at the trial, which are admitted under Section 33 of the Evidence Act, or [Section 299] [Substituted by C.S. No. 49.] of the Criminal Procedure Code or otherwise, e.g., Depositions of witnesses taken on commission;Dying declarations admitted in evidence;[* * * *] [Deleted by C.S. No. 49.]
