Section 161(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)[ The police officer may reduce into writing any statement made to him in the course of an examination under this section, and if he does so, he shall make a separate record of the statement, of each such person whose statement he records] [Sub-section (3) of section 161 added by Act VIII of 2003.] :[Provided further where the statement of a woman against whom an offence under section 294, section 354, section 354A, section 354B, section 354C, section 354D, section 375, [section 376A, section 376AB, section 376B, section 376C, section 376D, section DA, section DB] [Inserted by Jammu and Kashmir Act No. 11 of 2014, dated 22.3.2014.] section 376E or section 509 of the Ranbir Penal Code is alleged to have been committed or attempted shall be recorded, by a woman police officer or any woman officer; and]
