Section 403(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)A person who has once been tried by a Court of competent jurisdiction for an offence and convicted or acquitted of such offence shall, which such conviction or acquitted remains in force, shall not be liable to be tried again for the same offence, nor on the same facts for any other offence for which a different charge from the one made against him might have been made under section 236, or for which he might have been convicted under section 237.
