Section 221(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)Every charge under this Code shall state the offence with which the accused is charged.Specific name of offence sufficient description. - (2) If the law which creates the offence gives it any specific name, the offence may be described in the charge by that name only.How stated where offence has no specific name. - (3) If the law which creates the offence does not give it any specific name, so much of the definition of the offence must be stated as to give the accused notice of the matter with which he is charged.
