Section 242(1) in The Code of Criminal Procedure, 1973
(1)If the accused refuses to plead, or does not plead, or claims to be tried or the Magistrate does not convict the accused under Section 241, the Magistrate shall fix a date for the examination of witnesses.[Provided that the Magistrate shall supply in advance to the accused, the statement of witnesses recorded during investigation by the police.] [Inserted by the Code of Criminal Procedure (Amendment) Act, 2008 (5 of 2009), Section 19.]
