Section 511 in The Code of Criminal Procedure, 1989 (1933 A. D.)
511. Previous conviction or acquittal how proved.
- In any [inquiry] [Substituted by Act XL of 1966 for 'Magistrate'.], trial or other proceeding under this Code, a previous conviction or acquittal may be proved, in addition to any other mode provided by any law for the time being in force,-(a)by any extract certified under the hand of the officer having the custody of the records of the Court in which such conviction or acquittal was had to be a copy of the sentence or order ; or(b)in case of a conviction, either by a certificate signed by the officer-in-charge of the jail in which the punishment or any part thereof was inflicted, or by production of the warrant of commitment under which the punishment was suffered ;together with, in each of such cases, evidence as to the identity of the accused person with the person so convicted or acquitted.
