Section 114(12) in Criminal Court Rules of the High Court of Judicature at Patna
(12)Examination of the accused under [Section 254] [Substituted by C.S. No. 50.], Criminal Procedure Code, in Summons cases or under [Section 313] [Substituted by C.S. No. 50.] Criminal Procedure Code, in Warrant cases and any written statement filed by the accused during the trial.
