Section 465(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(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.
