Section 465 in The Code of Criminal Procedure, 1989 (1933 A. D.)
465. Procedure in case of person committed before Court of Session or High Court being lunatic.
(1)If any person committed for trial before a Court of Session or the High Court appears to the Court at his trial to be of unsound mind and consequently incapable of making his defence the Court [xxx] [Words 'with the end of assessors' omitted by Act XLII of 1956.] shall, in the first instance, try the fact of such unsoundness and incapacity, and if the Court is satisfied of the fact, the Judge shall record a finding to that effect and shall postpone further proceedings in the case.(2)The trial of the fact of the unsoundness of mind and incapacity of the accused shall be deemed to be part of his trial before the Court.
