Section 265(1) in Bharatiya Nagarik Suraksha Sanhita, 2023
(1)If the accused refuses to plead or does not plead, or claims to be tried or the Magistrate does not convict the accused under section 264, the Magistrate shall fix a date for the examination of witnesses:Provided that the Magistrate shall supply in advance to the accused, the statement of witnesses recorded during investigation by the police.
