Section 13 in The Assam Criminal Law (Amendment) Act, 1934
13. Special procedure for recording evidence.
(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, typist or clerk, who shall take down the same:Provided that the Commissioners may cause any particular questions or answer to be 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 signatures shall form part of the record.(3)Notwithstanding anything contained in Section 356 of the Code where evidence in 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.
