Section 7(c) in The Jammu and Kashmir Prohibition on Manufacture of Specified Copper Utensils (By Machine) Act, 2006
(c)he shall not be asked and if asked, shall not be required to answer, any question tending to show that he has committed or been convicted of any offence oilier than the offence with which he is charged, or is of bad character, unless-(i)the proof that he has committed or been convicted of such offence is admissible in evidence to show that he is guilty of the offence with which he is charged, or(ii)he has personally or by his pleader asked question of any witness for the prosecution with a view to establish his own good character, or has given evidence of his good character or the nature of conduct of the defence is such as to involve imputations on the character of the prosecutor or of any witness for the prosecution, or(iii)he has given evidence against any other person charged with the same offence.
