116. Presence of Police officers at post-mortem examination. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The Police Officer sent in charge of a deadbody need not be present throughout the details of the post-mortem examination. It shall suffice if he stands sufficiently near to be able to testify that the body which had been in his charge was the one examined by the medical officer. He shall be present at the court when the medical officers testimony as to the result of the examination is given, in order that the identity of the body examined, with the body to which the criminal case relates, may be established, if necessary.
(b)When possible, investigating police officers shall be encouraged to attend the post-mortem examination.
