(2)Any evidence recorded under Clause (d) of sub-Section (1) shall be admissible in any subsequent trial before a Magistrate of the alleged offender :Provided that it has been taken in the presence of accused person and recorded in the manner provided by Section 355, Section 356 or Section 357 of the Code of Criminal Procedure, 1898 [Now Code of Criminal Procedure, 1973 (2 of 1974)];
