Section 535(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)If the Court of appeal or revision thinks that a failure of justice has been occasioned by an omission to frame a charge, it shall order that a charge be framed, and that the trial be recommenced from the point immediately after the framing of the charge.[536. Omitted] [Section 536 omitted by Act XXXVII of 1978, Section 72.].
