177. A previous conviction may be proved, in addition to any other mode provided by any law for the time being in force-
(a)by an extract duly certified to be a copy of the sentence or order;(b)by a certificate signed by the superintendent of the jail in which the sentence was executed;(c)by the production of the warrant under which the punishment was suffered;together with in each of these cases evidence as to the identity of the accused person with the person so convicted.Note. - An extract from a register of previous convictions is not an extract of the kind contemplated by clause (a) of Section 511 of the Code.
