Section 537 in The Code of Criminal Procedure, 1989 (1933 A. D.)
537. Finding or sentence when reversible by reason of error or omission in charge or other proceedings.
- Subject to the provisions hereinbefore contained, no finding, sentence or order passed by a Court of competent jurisdiction shall be reversed or altered under Chapter XXVII or on appeal or revision on account(a)of any error, omission or irregularity in the complaint, summons warrant, [x] [Word 'Charge' omitted by Act XLII of 1956.] proclamation order, judgement or other proceedings before or during trial or is any inquiry or other proceedings under this Code ; or(b)[ of any error, omission or irregularity in the charge, including any misjoinder of charges, [x] [Clause (b) of section 537 inserted by Act XLII of 1956.] ;](c)[ Omitted] [Words 'or' and 'clause (c)' omitted by Act XXXVII of 1978, Section 73.],(d)Omitted.[unless such error, omission or irregularity has in fact occasioned a failure of justice] [Added by corrigenda published in Government Gazette dated 5th Har, 1993.].Explanation. - In determining whether any error, omission or irregulatory in any proceeding under this Code has occasioned a failure of justice, the Court shall have regard to the fact whether the objection could and should have been raised at an earlier stage in the proceedings.
