Section 259AA(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)The list of defence witnesses shall be submitted by the accused within two working days of the closure of prosecution evidence and recording of statement of the accused, if any. These witnesses shall be summoned and served by the Court:Provided that the court may at the request of the defence summon witnesses other than those included in the list for reasons to be recorded.
