169. The provisions of Chapter XIX of the Code as to the framing of the charge should be carefully followed. Sections 221 to 223 show the form in which a charge should be drawn up and the particulars which should be entered therein; and Sections 233 to 239 show how charges may be joined, when they should be in the alternative form, and what persons may be charged jointly. Special care is needed in the joinder of charges.
