(3)Where an accused pleads guilty, such plea and the factum of compliance of sub-rule (2) of this rule, shall be recorded by the court in the following manner-"Before recording the plea of guilty of the accused, the court explained to the accused the meaning of the charge(s) to which he had pleaded guilty and ascertained that the accused had understood the nature of the charge(s) to which he had pleaded guilty. The court also informed the accused the general effect of the plea and the difference in procedure, which will be followed consequent to the said plea. The court having satisfied itself that the accused understands the charge(s) and the effect of his plea of guilty, accepts and records the same. The provisions of rule 153 (2) are thus complied with."
