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State of Madhya Pradesh - Section

Section 408 in Criminal Courts - Rules and Orders

408.

Among non-habituals, a clear distinction can usually be made between the prisoner whose crime is due to impulse or to wrong social custom, and the prisoner whose conduct indicates a cruel or depraved mental and moral state. The former should be protected, as far as possible, from such contamination as might result from his conviction and confinement in jail. It is to this end that non-habituals will, in future, be divided into two classes, the "Star" class and "ordinary" class.