Section 231 in The Code of Criminal Procedure, 1989 (1933 A. D.)
231. Recall of witnesses when charge altered.
- Whenever a charge is altered or added to by the Court after the commencement of the trial, the prosecutor and the accused shall be allowed to recall or resummon, and examine with reference to such alteration or addition, any witness who may have been examined, and also to call any further witness whom the Court may think to be material.
