(1)The following forms of charges have been prescribed:-(a)Charge with one head (Form No. 185 on Schedule V).(b)Charge with one head when committing the accused for trial (Form No. 186 on Schedule V).(c)Charge after a previous conviction for the purpose of Section 75 of the Indian Penal Code (Form No. 187 on Schedule V).(d)Charge with two or more heads (the forms prescribed by item XXVIII (II) of Schedule V of the Code itself).In every case care should be taken to use the proper form.(2)The correct framing of charges is of importance. Specimen drafts are given in standard works of practice (like that of Ratanlal & Dhirajlal Thakore) and should be consulted.
