Section 249 in Bharatiya Nagarik Suraksha Sanhita, 2023
249. Opening case for prosecution.
When the accused appears or is brought before the Court, in pursuance of a commitment of the case under section 232, or under any other law for the time being in force, the prosecutor shall open his case by describing the charge brought against the accused and stating by what evidence he proposes to prove the guilt of the accused.[Similar to Section 226 from Old CrPC-Also Refer]
