Section 288(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)The High Court may authorise any Magistrate empowered to try offences summarily to prepare the aforesaid record or judgment or both by means of an officer appointed in this behalf by the Chief Judicial Magistrate, and the record or judgment so prepared shall be signed by such Magistrate.[Similar to Section 265 from Old CrPC-Also Refer]
