Section 275(1) in The Code of Criminal Procedure, 1973
(1)In all warrant-cases tried before a Magistrate, the evidence of each witness shall, as his examination proceeds, be taken down in writing either by the Magistrate himself or by his dictation in open court or, where he is unable to do so owing to a physical or other incapacity, under his direction and superintendence, by an officer of the Court appointed by him in this behalf.[Provided that evidence of a witness under this sub-Section may also be recorded by audio-video electronic means in the presence of the advocate of the person accused of the offence.] [Inserted by the Code of Criminal Procedure (Amendment) Act, 2008 (5 of 2009), Section 20.]
