Section 235(4) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(4)Nothing contained in this section shall affect the Ranbir Penal Code, section 71.Illustrationsto sub-section (1)-(a)A rescues B, a person in lawful custody, and in so doing causes grievous hurt to C, a constable in whose custody B was. A may be charged with, and convicted of, offences under sections 225 and 333 of the Ranbir Penal Code.(b)A commits house-breaking by day with intent to commit adultery, and commits, in the house so entered, adultery with B's wife. A may be separately charged with, and convicted of, offences under sections 454 and 497 of the Ranbir Penal Code.(c)A entices B, the wife of C, away from C, with intent to commit adultery with B, and then commits adultery with her, A may be separately charged with, and convicted of, offences under sections 498 and 497 of the Ranbir Penal Code.(d)A has in his possession severa1 seals, knowing them to counterfeit and intending to use them for the purpose of committing several forgeries punishable under section 366 of the Ranbir Penal Code. A may be separately charged with, and convicted of, the possession of each seal under section 473 of the Ranbir Penal Code.(e)With intent to cause injury to B, A institutes a criminal proceeding against him, knowing that there is no just or lawful ground for such proceeding; and also falsely accuses B of having committed an offence, knowing that there is no just or lawful ground for such charges. A may be separately charged with, and convicted of, two offences under section 211 of the Ranbir Penal Code.(f)A, with intent to cause injury to B, falsely accuses him of having committed an offence, knowing that here is no just or lawful ground for such charge. On the trial, A gives false evidence against B, intending thereby to cause B, to be convicted of a capital offence. A may be separately charged with, and convicted of, offences under sections 211 and 194 of the Ranbir Penal Code.(g)A with six others, commits the offences of rioting, grievous hurt and assaulting a public servant endeavouring in the discharges of his duty as such to suppress the riot. A may be separately charged with, and convicted of, offences under sections 147, 325 and 152 of the Ranbir Penal Code.(h)A threatens B, C, and D at the same time with injury to their persons with intent to cause alarm to them. A may be separately charged with, and convicted of, each of the three offences under section 506 of the Ranbir Penal Code.The separate charges referred to in Illustrations (a) to (h) respectively may be tried at the same time.to sub-section (2)-(i)A wrongfully strikes B with a cane. A may be separately charged with, and convicted of, offences under sections 352 and 323 of the Ranbir Penal Code.(j)Several stolen sacks of corn are made over to A and B, who know they are stolen property, for the purpose of concealing them. A and B thereupon voluntarily assist each other to conceal the sacks at the bottom of a grain pit. A and B may be separately charged with, and convicted of, offences under sections 411 and 414 of the Ranbir Penal Code.(k)A exposes her child with the knowledge that she is thereby likely to cause its death. The child dies in consequence of such exposure. A may be separately charged with, and convicted offences under sections 317 and 304 of the Ranbir Penal Code.(l)A dishonestly uses a forged document as genuine evidence in order to convict B, a public servant, of an offence under section 167 of the Ranbir Penal Code; A may be separately charged with and convicted of, offences under sections 471 (read with 466) and 169 of the same code.to sub section (3)-(m)A commits robbery on B, and in doing so voluntarily causes hurt to him. A may be separately charged with, and convicted of, offences under sections 323, 392 and 394 of the Ranbir Penal Code.
