Section 212(2) in The Code of Criminal Procedure, 1973
(2)When the accused is charged with criminal breach of trust or dishonest misappropriation of money or other movable property, it shall be sufficient to specify the gross sum or, as the case may be, describe the movable property in respect of which the offence is alleged to have been committed, without specifying particular items or exact dates, and the charge so framed shall be deemed to be a charge of one offence within the meaning of section 219 :Provided that the time included between the first and last of such dates shall not exceed one year.
