Section 238 in Criminal Rules of Practice and Circular Orders, 1990
238. Disallowance of expenses for defence Witnesses:
- The Court will disallow the whole or part of the expenses of any witness for the defence, whose evidence may not seem fit to have been material unless it is satisfied that such witness has been brought to the place in which the Court is situate against his will and that no compensation for his expenses has been paid or deposited by the accused.
