Section 345(4) in Bharatiya Nagarik Suraksha Sanhita, 2023
(4)At such trial, the Court shall-(a) if it is a Court of Session, before the charge is read out and explained to the accused;(b) if it is the Court of a Magistrate, before the evidence of the witnesses for the prosecution is taken, ask the accused whether he pleads that he has complied with the conditions on which the tender of pardon was made.
