312. Medical Examination of wounded persons. [§12, Act V, 1861].
(a)When a wounded person is sent in for medical examination, a report in Bengal Form No. 3865 shall be sent to the medical officer.(b)The rules relating to duplicate chalans and sending intimation to the Superintendent, the Civil Surgeon, and the station police, in post-mortem cases, shall be observed in cases of wound or injury.(c)Medical officers' reports in. B.P. Form No. 50 and Bengal Form No. 3865 need not be attached to the final form, or form part of the Magistrate's record of the case, as such reports are not legal evidence.(d)Wounded persons brought into a station by the police but not charged with any offence shall be sent, unless they object, to the nearest charitable hospital or dispensary, sub-divisional hospital or headquarters hospital, as the case may be, and the expenses incurred in sending them there shall be met by the Magistrate. Those brought in police custody and charged with an offence, shall be treated in the jail hospital, unless they are released on bail, in which case they may be sent to the charitable hospital only by order of the Magistrate.(e)In serious cases police-station officers shall send wounded persons, not required to be kept in custody, without any delay, direct to the nearest charitable hospital with indoor accommodation for first aid. Such cases can subsequently be removed for treatment to the hospital at sub-divisional headquarters, where all cases which are not of a serious nature shall be taken for treatment from the beginning (for expenses see regulation 308).If a wounded person in a medico-legal case declines to go to hospital or is too ill to be removed to hospital the police shall requisition the services of the nearest medical officer in the service of the Crown for the purpose of obtaining a medico-legal certificate.If no medical officer in the service of the Crown is available, either the doctor of a Local Fund Dispensary or a private registered medical practitioner may be called in to make the examination for the purposes of a medico-legal certificate and paid a fee not exceeding Rs. 4 from the contract contingent grant of the Superintendent concerned.(f)If a case of wound or injury is a dangerous one, the investigating officer shall take immediate measures to have the injured man's statement recorded by a Magistrate. (See regulation 266.)(g)The consent of an injured person is necessary to his removal to hospital.(h)On no account shall women be subjected to medical examination without their consent.
