| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Code of Criminal Procedure | 1973 |
| Act Number | Enactment Date | Chapter Number |
| 02 | 01-04-1974 | 17 |
| Chapter Title | Ministry | Department |
| The Charge | Ministry of Home Affairs | Department of Internal Security |
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-
(a) To recall or re-summon, and examine with reference to such alteration or additiona, any witness who may have been examined, uniess the court, for reasons to be recorded in writing, considers thal the prosecutor or the accused, as the case may be, desires to recall or re-examine such witness for the purpose of vexation or delay or for defeating the ends of justice;
(b) Also to call any further witness whom the court may think to be material.
