(h)"Habitual criminal" means :(i)A person convicted of an offence whose previous conviction or convictions under Chapter XII, XVI, XVII or XVIII of the Indian Penal Code taken by itself or themselves or with the facts of the present case show that he habitually commits an offence or offences punishable under any or all of those chapters;(ii)any person committed to or detained in prison under section 122 (read with Section 109 or Section 110) of the Code of Criminal Procedure;(iii)any person convicted of any of the offences specified in sub- clause (i) above when it appears for the facts of the case even although no previous conviction as been proved, that he is by habit a member of gang of dacoits, smugglers or of thieves or involved in trafficking in women or narcotics or dealer in stolen property; and(iv)any person convicted by a Court or tribunal acting outside India under the general or special authority of Government of an offence which would have rendered him liable to be classified as a habitual criminal if he had been convicted by a Court established in India.
