Whenever a medical officer is questioned about the result of his examination of any person, corpse or substance, evidence should always be taken to prove that the person, corpse or substance examined by him and to the examination of which he testifies, is the person, corpse or substance in question in the case. For this purpose the evidence of the person who conveyed the corpse or substance to the medical officer should be taken and, in cases where the examination by the medical officer of a living person is in question, the identity of the person examined by him with the person in question in the case should be placed beyond doubt by actual identification in Court, if the person is able to be present, and if not, by the evidence of the person who conducted him to the medical officer.
