Section 359 in The Code of Criminal Procedure, 1989 (1933 A. D.)
359. Mode of recording evidence under section 356 or section 357.
(1)Evidence taken under section 356 or section 357 shall not ordinarily be taken down in the form of question and answer, but in the form of a narrative.(2)The Magistrate or Sessions Judge may, in his discretion, take down, or cause to be taken down, any particular question and answer.
