Section 351(1) in Bharatiya Nagarik Suraksha Sanhita, 2023
(1)In every inquiry or trial, for the purpose of enabling the accused personally to explain any circumstances appearing in the evidence against him, the Court-(a) may at any stage, without previously warning the accused put such questions to him as the Court considers necessary;(b) shall, after the witnesses for the prosecution have been examined and before he is called on for his defence, question him generally on the case:Provided that in a summons case, where the Court has dispensed with the personal attendance of the accused, it may also dispense with his examination under clause (b).
