Section 235(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)Acts constituting one offence, but constituting when combined a different offence. - If several acts, of which one or more than one would by itself or themselves constitute an offence, constitute when combined a different offence, the person accused of them may be charged with and tried at one trial for, the offence constituted by such acts when combined, and for any offence constituted by anyone, or more, of such acts.
