Section 539B in The Code of Criminal Procedure, 1989 (1933 A. D.)
539B. Local inspection.
(1)Any Judge or Magistrate may at any stage of any inquiry, trial or other proceeding, after due notice to the parties, visit and inspect any place in which an offence is alleged to have been committed, or any other place which it is in his opinion necessary to view for the purpose of properly appreciating the evidence given at such inquiry or trial, and shall without unnecessary delay record a memorandum of any relevant facts observed at such inspection.(2)Such memorandum shall form part of the record of the case. If the Public Prosecutor, complainant or accused so desires, a copy of the memorandum shall be furnished to him free of cost.[xxx] [Proviso omitted by Act XXXVII of 1978, Section 75.] Omitted.
