Section 12 in Rajasthan Habitual Offenders Act, 1953
12. Punishment for habitual offenders found under suspicious circumstances
- Whoever, being a habitual offenders, is found in any place under such circumstances as to satisfy the Court,-(a)that he was about to commit, or aid in the commission of theft or robbery, or(b)that he was waiting for an opportunity to commit theft or robbery;shall be punishable with rigorous imprisonment for a term which may extend to three years and shall also be liable to fine which may extend to one thousand rupees.
