Section 371(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)If the Magistrate or Court considers the accused to be still incapable of making his defence, the Magistrate or Court shall act according to the provisions of section 367 or section 368, as the case may be, and if the accused is found to be of unsound mind and consequently incapable of making his defence, shall deal with such accused in accordance with the provisions of section 369.[Similar to Section 332 from Old CrPC-Also Refer]
