Section 242 in The Code of Criminal Procedure, 1973
242. Evidence for prosecution.
(1)If the accused refuses to plead, or does not plead, or claims to be tried or the Magistrate does not convict the accused under Section 241, the Magistrate shall fix a date for the examination of witnesses.[Provided that the Magistrate shall supply in advance to the accused, the statement of witnesses recorded during investigation by the police.] [Inserted by the Code of Criminal Procedure (Amendment) Act, 2008 (5 of 2009), Section 19.](2)The Magistrate may, on the application of the prosecution, issue a summons to any of its witnesses directing him to attend or to produce any document or other thing.(3)On the date so fixed, the Magistrate shall proceed to take all such evidence as may be produced in support of the prosecution :Provided that the Magistrate may permit the cross-examination of any witness to be deferred until any other witness or witnesses have been examined or recall any witness for further cross-examination.
