Section 225(d) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(d)A is charged with the murder of Khuda Baksh on the 21st January, 1882. In fact, the murdered person's name was Haider Baksh and the date of the murder was 20th January, 1882. A was never charged with any murder but one and had heard the inquiry before the Magistrate, which referred exclusively to the case of Haider Baksh. The Court may infer from these facts that A was not misled, and that the error in the charge was immaterial.
