Section 356(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)In all other trials before Courts of Session and Magistrates, and in all inquiries under [Chapter XII] [Substituted by Act XXXVII of 1978, Section 54], the evidence of each witness shall be taken down in writing [in the language of the Court either by the Magistrate or Sessions Judge, with his own hand or from his dictation in open Court] [Substituted by Act XXLII of 1956 for 'in the language of the Court by the Magistrate or Sessions Judge.'] or in his presence and hearing and under his personal direction and superintendence and [the evidence so taken down shall be signed by the Magistrate or Sessions Judge and shall form part of the record.] [Substituted by Act XXLII of 1956 for 'shall be signed by the Magistrate or Sessions Judge.']
