The Criminal Law (Amendment) Act, 2013 No, 13 of 2013

Substitution of new section for section 119.

27. For section 119 of the Evidence Act, the following section shall be substituted, namely:-

Witness unable 1.0 communicate verbally.

"119. A witness who is unable to speak may give his evidence in any other manner in which he can make it intelligible, as by writing or by signs; but such writing must be written and the signs made in open Court, evidence so given shall be deemed to be oral evidence:

Provided that if the witness is unable to communicate verbally, the Court shall take the assistance of an interpreter or a special educator in recording the statement, and such statement shall be video graphed.".