Section 58(a) in Criminal Court Rules of the High Court of Judicature at Patna
(a)In depositions in which there may be any doubt, as to the exact meaning of any expression used and in which the doubtful expression has an important bearing on the offence with which the accused is charged, the words actually used should be [written] [Substituted by C.S. No. 35.] in order that the Court may be in a position to determine their exact signification.
