This Act may be called the Coroners Act, 1871.
1* * * *
1. The local extent and commencement clauses of this section were rep., respectively, by Act 10 of 1881, s. 2, and Act 16 of 1874.
[2. Repeal of enactments].--Rep. by the Repealing Act,1873 (12 of 1873).
1[3. Coroners of Calcutta and Bombay.--Within the local limits of the ordinary original civil jurisdiction of each of the High Courts of Judicature at Fort William and Bombay there shall be a Coroner. Such Coroners shall be called respectively the Coroner of Calcutta and the Coroner of Bombay.]
1. Subs. by Act 5 of 1889, s. 2, for the original section.
Every such officer shall be appointed and may be suspended or removed by the State Government 1* * *.
1. The words “Every person now holding such office shall be deemed to have been appointed under this Act” were rep. by Act 12 of 1891
Every Coroner shall be deemed a public servant within the meaning of the Indian Penal Code (45 of 1860).
Any Coroner may hold simultaneously any other office under Government
[Oath to be taken by Coroner].--- Rep. by the Indian Oaths Act, 1873 (10 of 1873)
When a Coroner 1[has reason to believe] that the death of any person has been caused by accident, homicide, suicide, or suddenly by means unknown, or that any person being a prisoner has died in prison,
and that the body is lying within the place for which the Coroner is so appointed.
the Coroner shall inquire into the cause of death.
Every such inquiry shall be deemed a judicial proceeding within the meaning of section 193 of the Indian Penal Code (45 of 1860).
1. Subs. by Act 10 of 1881, s. 5, for “is informed”.
Whenever a prisoner dies in a prison situate within the place for which a Coroner is so appointed, the Superintendent of the prison shall send for the Coroner before the body is 1[disposed of] Any Superintendent failing herein shall on conviction before a Magistrate be punished with fine not exceeding five hundred rupees.
Nothing in the former part of this section applies to cases in which the death has been caused by cholera or other epidemic disease.
1. Subs. by Act 4 of 1908, s. 2, for “buried”.
Whenever an inquest ought to be holden on any body lying dead within the local limits of the jurisdiction of any Coroner, he shall hold such inquest, whether or not the cause of death arose within his jurisdiction.
A Coroner may order a body to be disinterred within a reasonable time after the death of the deceased person either for the purpose of taking an original inquisition where none has been taken, or a further inquisition 1[where the Coroner considers it necessary or desirable in the interests of justice to take a further inquisition].
1. Subs. by Act 4 of 1908, s. 3, for “where the first was insufficient”.
On receiving notice of any death mentioned in section 8, the Coroner shall summon five, seven, nine, eleven, thirteen or fifteen respectable persons to appear before him at a time and place to be specified in the summons, for the purpose of inquiring when, how and by what means the deceased came by his death.
Inquest may be on Sundays.--Any inquest under this Act may be held on a Sunday
When the time arrives, the Coroner shall proceed to the place so specified, open the Court by proclamation, and call over the names of the jurors.
When a sufficient jury is in attendance, he shall administer an oath to each juror to give a true verdict according to the evidence, and shall then proceed with the jury to view the body
The Coroner and the jury shall view and examine the body at the first sitting of the inquest, and the Coroner shall make such observations to the jury as the appearance of the body requires:
1[Provided that the Coroner may, with the concurrence of a majority of the jury, dispense with a view of the body, if he is satisfied, from medical evidence or medical certificates, that no advantage would result from such viewing].
1. Ins. by Act 4 of 1908, s. 4.
The Coroner shall then make proclamation for the attendance of witnesses, or, where the inquiry is conducted in secret, shall call in separately such as know anything concerning the death.
1[ It shall be the duty of all persons acquainted with the circumstances attending the death to appear before the inquest as witnesses; the Coroner shall inquire of such circumstances and the cause of death, and, if before or during the inquiry he is informed that any person, whether within or without the local limits of his jurisdiction, can give evidence or produce any document material thereto, may issue a summons requiring him to attend and give evidence or produce such document on the inquest.
Any person disobeying such summons shall be deemed to have committed an offence under section 174, section 175 or section 176 of the Indian Penal Code (45 of 1860), as the case may be.]
For the purpose of causing prisoners to be brought up to give evidence, the Coroner shall be deemed a Criminal Court within the meaning of 2[ Part IX3 (Attendance in Courts) Act, 1955 (32 of 1955) of the Prisoners Act, 1900 (3 of 1900).
1. Subs. by Act 10 of 1881, s.6, for the original paragraphs.
2. Subs. by Act 4 of 1908, for “Act No. XV of 1869 (to provide facilities for obtaining the evidence and appearance of prisoners and for service of process upon them)”.
3. Now see the Prisoners (Attendance in Courts) Act, 1955 (32 of 1955).
The Coroner may direct the performance of a post-mortem examination with or without an analysis of the contents of the stomach or intestines by any medical witness summoned to attend the inquest: and every medical witness, other than the Chemical Examiner to Government, shall be entitled to such reasonable remuneration as the Coroner thinks fit.
1[Any document purporting to be a report under the hand of any Chemical Examiner or Assistant Chemical Examiner to Government upon any matter or thing duly submitted to him for examination or analysis and report in the course of any proceeding under this Act, may be used as evidence in any inquest under this Act and in any subsequent inquiry, trial or other proceeding under the Code of Criminal Procedure, 1898 (5 of 1898).]
1. Ins. by Act 4 of 1908, s. 6.
All evidence given under this Act shall be on oath, and the Coroner shall be bound to receive evidence on behalf of the party (if any) accused of causing the death of the deceased person.
Interpreter.—Witnesses unacquainted with the English language shall be examined through the medium of an interpreter, who shall be sworn to interpret truly as well the oath as the questions put to, and the answers given by, the witnesses
Questions suggested by jury.—After each witness has been examined, the Coroner shall inquire whether the jury wish any further questions to be put to the witness, and, if the jury wish that any such questions should be put, the Coroners shall put them accordingly
The Coroner shall commit to writing the material parts of the evidence given to the jury, and shall read or cause to be read over such parts to the witness and then procure his signature thereto.
Witnesses to sign depositions.---Any witnesses refusing so to sign shall be deemed to have committed an offence under section 180 of the Indian Penal Code (45 of 1860).
Coroner to subscribe deposition.---Every such deposition shall be subscribed by the Coroner
Coroner a Magistrate.--1[For the purposes of section 26 of the Indian Evidence Act, 1872 (1of 1872), a Coroner shall be deemed to be a Magistrate.]
1. Ins. by Act 10 of 1881, s. 7.
The Coroner may adjourn the inquest from time to time, and from place to place.
Jurors' recognizances.---Whenever the inquest is adjourned the Coroner shall take the recognizances of the jurors to attend at the time and place appointed, and notify to the witnesses when and where the inquest will be proceeded with.
The amount of such recognizances shall in each case be fixed by the Coroner 1[and the whole, or such part thereof as to the Coroner seems fit, shall, in default of attendance by the jurors, be recoverable in the same manner as a fine imposed under section 31.]
1. Ins. by Act 4 of 1908, s. 7.
When all the witnesses have been examined, the Coroner shall sum up the evidence to the jury, and the jury shall then consider of their verdict.
When the verdict is delivered the Coroner shall draw up the inquisition according to the finding of the jury, or, when the jury is not unanimous, according to the opinion of the majority.
Every inquisition under this Act shall be signed by the Coroner with his name and style of office and by the jurors, and shall set forth---
(1) where, when and before whom the inquisition is holden,
(2) who the deceased is,
(3) where his body lies,
(4) the names of the jurors, and that they present the inquisition upon oath,
(5) where, when and by what means the deceased came by his death, and
(6) if his death was occasioned by the criminal act of another, who is guilty thereof.
If the name of the deceased be unknown, he may be described as a certain person to the jurors unknown.
Every such inquisition shall be in the form set forth in the Second Schedule hereto annexed, with such variation as the circumstances of each case require.
1[25. Procedure where death is found due to an act amounting to an offence.---When the jury or a majority of the jury find that the death of the deceased person was occasioned by an act which amounts to an offence under any law in force in 2 India, the Coroner shall immediately after the inquest forward a copy of the inquisition, together with the names and addresses of the witnesses, to the Commissioner of Police.]
1. Subs. by Act 4 of 1908, s. 8. for the original section.
1[26. Power to arrest and commit for trial.---The Coroner may also, where the verdict justifies him in so doing, issue his warrant for the apprehension of the person who is found to have caused the death of the deceased person, and send him forthwith to a Magistrate empowered to commit him for trial.
1. Subs. by Act 4 of 1908, s. 9, for the original section.
[Repealed].--Power to accept bail. Rep. by the Coroners (Amendment) Act, 1908 (4 of 1908), s. 10
When the proceedings are closed, or before, if it be necessary to adjourn the inquest, the Coroner shall give his warrant for the 4 disposal of the body on which the inquest has been taken.
No inquisition found upon or by any inquest shall be quashed for any technical defect.
In any case of technical defect, a Judge of the High Court may, if he thinks fit, order the inquisition to be amended, and the same shall forthwith be amended accordingly.
It shall no longer be the duty of the Coroner to inquire whether any person dying by his own act was or was not felo de se, to inquire of treasure trove or wrecks, to seize any fugitive's goods, to execute process or to exercise as Coroner any jurisdiction not expressly conferred by this Act.
Felo de se. --A felo de se shall not forfeit his goods.
Deodands. --Deodands are hereby abolished
Whenever any person has been duly summoned to appear as a juror by a Coroner, and fails or neglects to attend at the time and place specified in the summons, the Coroner may cause him to be openly called in his Court three times to appear and serve as a juror; and upon the non-appearance of such person, and proof that such summons has been served upon him or left at his usual place of abode, may impose such fine upon the defaulter, not exceeding fifty rupees, as to the Coroner seems fit.
The Coroner shall make out and sign a certificate, containing the name and surname, the residence and trade or calling of every person so making default, together with the amount of the fine so imposed, and the cause of such fine,
and shall send such certificate to one of the Magistrates of the place of which he is the Coroner
and shall cause a copy of such certificate to be served upon the person so fined, by having it left at his usual place of residence, or by sending the same through the Post Office, addressed as aforesaid and registered.
There upon such Magistrate shall cause the fine to be levied in the same manner as if it had been imposed by himself.
Unless in case of necessity, no person who has appeared, or has been summoned to appear, as a juror on an inquest, and has not made default shall, within one year after such appearance or summons, be summoned to appear as a juror under this Act
When an inquest is held on the body of a prisoner dying within a prison, no officer of the prison and no prisoner confined therein shall be a juror on such inquest.
Every Coroner shall be entitled to such salary for the performance of the duty of his office as is prescribed in that behalf by the State Government.
All disbursements duly made by a Coroner for fees to medical witnesses, hire of rooms for the jury, and the like, shall be repaid to him by the State Government.
Every Coroner may from time to time, with the previous sanction of the State Government, appoint, by writing under his hand, a proper person to act for him as his deputy in the holding of inquests. 1* * * .
All inquests taken and other acts done by any such deputy, under or by virtue of any such appointment, shall be deemed to be the acts of the Coroner appointing him:
Provided that no such deputy shall act for any such Coroner except during the illness of the said Coroner, or during his absence for any lawful and reasonable cause.
Every such appointment may at any time be cancelled and revoked by the Coroner by whom it was made.
1. The words “and such deputy shall take and subscribe, before one of the Judges of the High Court, an oath that he will faithfully discharge the duties of office” were rep. by Act 18 of 1873.
No Coroner or Deputy Coroner shall be liable to serve as a Juror.
Coroners and Deputy Coroners shall be privileged from arrest while engaged in the discharge of their official duty.
Any Coroner or Deputy Coroner failing to comply with the provisions of this Act, or otherwise misconducting himself in the execution of his office, shall be liable to such fine as the Chief Justice of the High Court, upon summary examination and proof of the failure or misconduct, thinks fit to impose.
No proceeding for anything done under this Act, or for any failure to comply with its provisions, shall be commenced or prosecuted 1*** after tender of sufficient amends
1. The words “after the expiration of three months from such fact or failure nor” were rep. by Act 9 of 1871.