161. Right of adverse party as to writing used to refresh memory
[As to the application of Section 161 to police diaries, see the Code of Crimianl Procedure, 1973 (2 of 1974), Section 172.]. Right of adverse party as to writing used to refresh memory.Any writing referred to under the provisions of the two last preceding sections must be produced and shown to the adverse party if he requires it ; such party may, if he pleases, cross-examine the witness thereupon.
