180. The evidence of each witness should, in the cases referred to in Section 256 of the Code, be taken down by the Sessions Judge or Magistrate with his own hand and in his mother tongue, unless he is prevented by any sufficient reason from taking down the evidence, of any witness, in which case he should record the reasons of his inability to do so and should cause the evidence to be taken down in writing from dictation in open Court:
Provided that-(i)if the Sessions Judge or Magistrate is sufficiently acquainted with the English language, he should take down the evidence in that language.(ii)if the Sessions Judge or Magistrate is not sufficiently acquainted with the English language but is sufficiently acquainted with the language of the Court, he should take down the evidence in the language of the Court.
