Section 251(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)Where the Judge frames any charge under clause (b) of sub-section (1), the charge shall be read and explained to the accused present either physically or through audio-video electronic means and the accused shall be asked whether he pleads guilty of the offence charged or claims to be tried.[Similar to Section 228 from Old CrPC-Also Refer]
