- The expression "criminal lunatics" shall be deemed to include persons of the following classes, namely :-(1)a person who is charged with an offence, in respect of whose soundness of mind the Magistrate trying the case entertains doubts, and who is sent to a jail for medical observation, under section 330 of the Code of Criminal Procedure, 1973;(2)a person who is charged with an offence, but who, by reason of unsoundness of mind, is incapable of making a defence, and who is in consequence, detained under the section 330 of the Code of Criminal Procedure, pending the orders of the State Government,(3)a person who has been held to have committed an act which would but for the unsoundness of mind of the doer, have constituted an offence, but who has been acquitted on the ground that he was of unsound mind when the act was committed, and is detained under section 334 of the Code of Criminal Procedure 1973, pending the orders and during the pleasure of the Government; and(4)a convict who becomes insane.
