Section 628(c) in Police Regulations, Bengal , 1943
(c)Much evidence which is not ordinarily admissible in criminal cases, is admissible in cases under sections 400 and 401 of the Indian Penal Code, as the persons accused in these cases are in fact members of a conspiracy, and so section 10 of the Indian Evidence Act, 1872, will apply. Previous convictions of dacoity are admissible in a case under section 400, and of thefts under section 401 of the Indian Penal Code, under Explanation 2, section 14 of the Indian Evidence Act, 1872 (Emperor v. Nava Kumar Patnaik, 1 CWN 146).
