(21)"inmate of unsound mind" means -(a)a person accused of an offence, who is alleged to be of unsound mind and is committed to prison under section 328 of the Code of Criminal Procedure, 1973 pending medical examination, or(b)a person accused of an offence, who is found to be of unsound mind and consequently incapable of making his defence and is committed to prison under section 330 of the Code of Criminal Procedure, 1973 for safe custody, or(c)a person acquitted of an offence on grounds of unsoundness of mind, who is committed to prison under section 335 of the Code of Criminal Procedure, 1973 for safe custody, or(d)a convicted inmate who is found to be of unsound mind;
