Section 291 — Deposition of medical witness.

(1) The deposition of civil surgeon or other medical witness, taken and attested by a Magistrate in the presence of the accused, or taken on commission under this Chapter, may be given in evidence in any inquiry, trial or other proceeding under this Code, although the deponent is not called as a witness. (2) The Court may, if it thinks fit, and shall, on the application of the prosecution or the accused, summon and examine any such deponent as to the subject-matter of his deposition. STATE AMENDMENT Gujarat In the principal Act, in section 291, in sub-section (1), after the words “in the presence of accused”, the words “or, as the case may be through the medium of Electronic Video Linkage” shall be inserted. [ Vide Gujarat Act 31 of 2017, sec. 5.]

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