Section 360 in The Code of Criminal Procedure, 1989 (1933 A. D.)
360. Procedure in regard to such evidence when completed.
(1)As the evidence of each witness taken under section 356 or section 357 is completed, it shall be read over to him in the presence of the accused, if in attendance, or of his pleader, if he appears by pleader, and shall if necessary, be corrected.(2)If the witness denies the correctness of any part of the evidence when the same is read over to him, the Magistrate or Sessions Judge may, instead of correcting the evidence, make a memorandum thereon of the objection made to it by the witness, and shall add such remarks as he thinks necessary.(3)If the evidence is taken down in a language different from that in which it has been given and the witness does not understand the language in which it is taken down, the evidence so taken down shall be interpreted, to him in the language in which it was given, or in a language which he understands.(4)[ Nothing contained in sub-sections (1) to (3) shall apply when the evidence under section 353 is taken through the medium of Electronic Video Linkage.(5)The evidence taken through the medium of Electronic Video Linkage in electronic form shall be the electronic record within the meaning of clause (t) of section 2 of the Information Technology Act, 2000 (Central Act No 21 of 2000).] [Added by Governor Act No. 48 of 2018, dated 13.12.2018.]
