Section 403(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)A person convicted of any offence constituted by any act causing consequences which, together with such act, constituted a different offence from that of which he was convicted may be afterwards tried for such last mentioned offence if the consequences had not happened, or were not known to the Court to have happened, at the time when he was convicted.
