(1)Criminal lunatics shall be classified as follows: -(a)Persons accused of crime and supposed to be of unsound mind and placed under the observation of the Medical Officer in accordance with the provisions of section 328 of the Code of Criminal Procedure, 1973.(b)Persons accused of crime and found incapable of making their defence owing to unsoundness of mind and detained in accordance with the provisions of section 330 of the Code of Criminal Procedure 1973.(c)Persons who have been tried for a criminal offence and have been found to have committed the alleged offence, but have been acquitted on the ground of being insane when the offence was committed, and are detained in accordance with the provisions of Sections 335 and 336 of the Code of Criminal Procedure, 1973, either permanently or for a period they are transferred to an asylum.(2)Criminal lunatics referred to in clause (b) or clause (c) of sub-rule (1) shall be dealt with in accordance with the orders of the Government passed in each case.
