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[Cites 0, Cited by 0] [Section 277(2)] [Section 277] [Entire Act]

State of Uttar Pradesh - Subsection

Section 277(2)(ii) in The General Rules (Criminal), 1977

(ii)those who take to a criminal life on account of hereditary factors. The fact that such a prisoner is a first offender should not be taken into account because he is a criminal by habit.