Section 335(1) in The Code of Criminal Procedure, 1973
(1)Whenever the finding states that the accused person committed the act alleged, the Magistrate or Court before whom or which the trial has been held, shall, if such act would, but for the incapacity found, have constituted an offence, -(a)order such person to be detained in safe custody in such place and manner as the Magistrate or Court thinks fit; or(b)order such person to be delivered to any relative or friend of such person.
