Section 114(6) in Criminal Court Rules of the High Court of Judicature at Patna
(6)(a)Deposition of 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.(b)Deposition of witnesses who are absent at the.trial, which had been admitted in evidence under section 32 of the Evidence Act, or otherwise.
