Section 342(5) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(5)[ The court may take help of Public Prosecutor and defence counsel in preparing relevant questions which are to be put to accused and the court may permit filing of written statement by the accused as sufficient compliance of this section.] [Added by Governor Act No. 48 of 2018, dated 13.12.2018.]
