Section 276(2) in The Code of Criminal Procedure, 1973
(2)[ Such evidence shall ordinarily be taken down in the form of a narrative, but the presiding Judge may, in his discretion, take down, or cause to be taken down, any part of such evidence in the form of question and answer.] [Substituted by Act 45 of 1978, Section 20, for sub-Section (2) (w.e.f. 18-12-1978).]
