(1)The plea of the accused should be recorded as nearly as possible in the words he himself uses and it should be made clear, if he pleads guilty, that he has comprehended the ingredients of the offence and admitted them. For example, an essential ingredient in an offence may be guilty knowledge or intention. Before an accused can be convicted on a plea of guilty in such a case it must be clear from his plea that he not only admits the material facts but also the necessary guilty knowledge or intention.(2)The filing of a written statement by the accused or his pleader does relieve the Magistrate of the duty of recording the plea of the accused.
