Section 233 in The Code of Criminal Procedure, 1989 (1933 A. D.)
233. Separate charges for distinct offences.
- For every distinct offence of which any person is accused there shall be a separate charge, and every such charge shall be tried separately, except in the cases mentioned in sections 234, 235, 236 and 239.IllustrationA is accused of a theft on one occasion, and of causing grievous hurt on another occasion. A must be separately charged and separately tried for the theft and causing grievous hurt.
