Section 512 in The Code of Criminal Procedure, 1989 (1933 A. D.)
512. Record of evidence in absence of accused.
(1)If it is proved that an accused person has absconded, and that there is no immediate prospect of arresting him, the Court competent to try or commit for trial such person for the offence complained of may, in his absence, examine the witnesses (if any) produced on behalf of the prosecution, and record their depositions. Any such deposition may, on the arrest of such person, be given in evidence against him on the enquiry into, or trial for, the offence with which he is charged, if the deponent is dead or incapable of giving evidence or his attendance cannot be procured without an amount of delay, expense or inconvenience which, under the circumstances of the case, would be unreasonable.(2)Record of evidence when offender unknown. - If it appears that an offence punishable with death or imprisonment for life has been committed by some person or persons unknown, the High Court may direct that any [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] of the first class shall hold an inquiry and examine any witnesses who can give evidence concerning the offence. Any depositions so taken may be given in evidence against any person who is subsequently accused of the offence, if the deponent is dead or incapable of giving evidence or beyond the limits of Jammu and Kashmir State.
