(j)“habitual offenders” means a person – who during any continuous period of five years whether before or after the commencement of the Act, has been convicted and sentenced to imprisonment more than twice on account of the following offences: -(i)Offence mentioned in Chapter XII of the IPC, 1860 (Act, 45 of 1860)(ii)Offence punishable under the following section of the IPC (Act, 45 of 1860) U/s 379, 380, 381, 382, 384, 385, 386, 387, 392, 393, 394, 395, 396, 397, 398, 399, 400, 402, 406, 407, 409, 411, 412, 413, 414, 416, 417, 420, 421, 423, 436, 468 and 498 (A).
