Section 225(e) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(e)A was charged with murdering Haider Baksh on the 20th January, 1882, and Khuda Baksh (who tried to arrest him for that murder) on the 21st January, 1882, When charged for the murder of Haider Baksh, he was tried for the murder of Khuda Baksh. The witnesses present in his defence were witnesses in the case of Haider Baksh. The Court may infer from this that A was misled and that the error was material.
