Section 357(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)The evidence so taken down shall be signed by the Sessions Judge or Magistrate, and shall form part of the record :Provided that [the Government] [In section 4(1)(a), (1) and (p). 7(2), 8, 9, 10, 11, 12, 415(3), 108, 132, 157, 158, 161, 173, 178, 188, 193(2), 196, 196-A, 197, 218, 261, 263, 265, 319, 320(1), 321, 335, 357, 358, 382, 386, 392, 399, 422, 464, 466, 471, 474, 483, 492, 495, 528, 541 and 554 the words 'The Government' substituted for the words 'His Highness' by Act X of 1996.] may direct the Sessions Judge or Magistrate to take down the evidence in the English. Language or in the language of the Court, although such language is not his mother-tongue.
