451. Method of proving previous convictions in traced cases. [§ 12, Act V, 1861].
(a)If, on the return of the search slip from the Finger Print Bureau, it is found that previous convictions have been traced against the accused, the investigating officer shall be immediately informed and the Court officer shall take steps, where necessary, to prove the previous convictions under section 511 of the Code of Criminal Procedure.(b)In the case of a person who has been previously convicted more than once, it will generally suffice to prove the last conviction only, provided that the former convictions were proved in that case and are mentioned in the judgment.
