Section 356(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)Memorandum when evidence not taken down by the Magistrate or Judge himself. - [In cases in which the Magistrate or Sessions Judge does not either take down the evidence with his own hand or cause it to be taken down in writing from his dictation in open Court,] [Substituted by Act XLII of 1956 for 'in cases in which the evidence is not taken down in writing by the Magistrate or Sessions Judge'.] he shall, as the examination of each witness proceeds, make a memorandum of the substance of what such witness deposes ; and such memorandum shall be written and signed by the Magistrate or Sessions Judge with his own hand, and shall form part of the record.
