Section 9A in The Bengal Criminal Law Amendment Act, 1925
9A. [ Special provisions for recording evidence. - [Section 9A inserted by Bengal Act 7 of 1934.]
(1)In any trial by Commissioners appointed under this Act, a Commissioner may dictate the evidence of any witness in narrative form to a stenographer or typist, who shall take down the same :]Provided that the Commissioners may cause any particular question or answer to be so taken down.(2)The evidence taken down under sub-section (1), or a transcript or copy thereof, shall be signed by the Commissioners after they have corrected any clerical errors therein, and on such signature shall form part of the record.(3)Notwithstanding anything contained in section 356 of the Code, where evidence is recorded in the manner provided in sub-sections (1) and (2) it shall not be necessary for the Commissioners to record any memorandum of such evidence.
