Section 2 in Punjab Habitual Offenders (Control and Reform) Act, 1952
2. Definitions.
-(1)"Code" means the Code of Criminal Procedure (Act V of 1898).(2)"Government" means the Government of Punjab.(3)[] [Substituted by the Punjab. Habitual Offenders (Control and Reform) (Amendment) Act, 1953, Section 4.] "Habitual Offender" means a person -(a)who, during any continuous period of five years, whether before or after the commencement of this Act, has been convicted and sentenced to imprisonment more than twice on account of any one or more of the offences mentioned in the Schedule to this Act committed on different occasions and not constituting parts of the same transaction; and(b)who has, as a result of such convictions suffered imprisonments at least for a total period of twelve months.Explanation. - (1) A conviction which has been set aside in appeal or revision and any imprisonment suffered in connection therewith shall not be taken into account for the above purpose.Explanation. - (2) In computing the period of five years, and periods spent in jail either under a sentence of imprisonment or under detention shall not be taken into account.(4)"Registered person" means a person registered under this Act, as a habitual offender.(5)"Prescribed" means prescribed by rules made under this Act.(6)Words and expressions used but not defined in this Act shall have the meanings assigned to them in the Code.
