Section 308(4) in The Code of Criminal Procedure, 1973
(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.
