Section 18 in The Karnataka Control Of Organized Crimes Acts, 2000.
18. Special rules of evidence.-
(1)Notwithstanding anything to the contrary contained in the Code or the Evidence Act, 1872 for the purpose of trial and punishment for offences under this Act or connected offences the Court may take into consideration as having probative value, the fact that the accused was, -(a)On any previous occasion bound under section 107 or section 110 of the Code.(b)Detained under any law relating to preventive detention, or(c)On any previous occasion was prosecuted in the Special court under this Act.(2)Where it is proved that any person involved in an organized crime or any person on his behalf is or has at any time been in possession of movable or immovable property which he cannot satisfactorily account for, the Special Court shall unless contrary is proved presume that such property or pecuniary resources have been acquired or derived by his illegal activities.(3)Where it is proved that the accused has kidnapped or abducted any person, the Special Count shall presume that it was for ransom.
