Section 95 in Criminal Court Rules of the High Court of Judicature at Patna
95.
The following is suggested as a suitable form of finding of acquittal of the ground of insanity;-"The Court finds that...........did kill.........by striking him on the heat with a club, but that, by reason of unsoundness of mind, he was incapable of knowing that he was doing an act which was wrong or contrary to law, and that he is not therefore guilty of the offence specified in the charge, viz ;and the Court directs that the said (..........) be acquitted, and that, under the provisions of [Section 335], Criminal Procedure Code the said (..............) be kept in safe custody, in the........".
