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[Section 215] [Complete Act]
Central Government Act
Section 215(c) in The Code Of Criminal Procedure, 1973
(c) A is charged with cheating B, and the manner in which he cheated B is not set out in the charge. There were many transactions between A and B, and A had no means of knowing to which of them the charge referred, and offered no defence. The Court may inter from such facts that the omission to set out the manner of the cheating was, in the case, a material error.