Section 228 in The Code of Criminal Procedure, 1989 (1933 A. D.)
228. [ When trial may proceed immediately after alteration. [Section 228 substituted by Act XXXVII of 1978, Section 36.]
- If the alteration or addition made under section 227 is such that proceeding immediately with the trial is not likely, in the opinion of the Court, to prejudice accused in his defence or the prosecutor in the conduct of the case, the Court may, in its discretion, after such alteration or addition has been made, proceed with the trial as if the altered charged had been the original charge.]
