duplicity

noun | \ dü-ˈpli-sə-tē, dyü- \ | du·plic·i·ty
  1. : the use of deceptive words or actions

  1. : the use of more than one claim, allegation, or defense in a single paragraph of a pleading; especially : the improper charging of more than one offense in one count in a charging instrument (as an indictment) — compare misjoinder, multiplicity : the improper charging of more than one offense in one count in a charging instrument (as an indictment) — compare misjoinder, multiplicity