Section 355 in The Code of Criminal Procedure, 1989 (1933 A. D.)
355. Record in summons-cases and in trials of certain offences by first and second class Magistrates.
(1)In summons-cases tried before a Magistrate, and in cases of the offences mentioned in sub-section (1) of section 260, clauses (b) to (m), both inclusive, when tried by a Magistrate of the first or second class and in all proceedings under section 514 (if not in the course of a trial), the Magistrate shall make a memorandum of the substance of the evidence of each witness as the examination of the witness proceeds.(2)Such memorandum shall be written and signed by the Magistrate with his own hand, and shall form part of the record.(3)If the Magistrate is prevented from making a memorandum as above required he shall record the reason of his inability to do so, and shall cause such memorandum to be made in writing from his dictation in open Court, and shall sign the same, and such memorandum shall form part of the record.
