For the purposes of Section 8 the following circumstances may also be taken to have probative value :-(i)that the person concerned was acquitted of any offence punishable under all or any of the provisions mentioned in clause (c) of Section 2 merely on technical grounds or on benefit of doubt being given to him;(ii)that the person concerned has previously been bound down under Section 107, Section 108, Section 109 or Section 110 of the Code.
