Section 18(1) in The Karnataka Control Of Organized Crimes Acts, 2000.
(1)Notwithstanding anything to the contrary contained in the Code or the Evidence Act, 1872 for the purpose of trial and punishment for offences under this Act or connected offences the Court may take into consideration as having probative value, the fact that the accused was, -(a)On any previous occasion bound under section 107 or section 110 of the Code.(b)Detained under any law relating to preventive detention, or(c)On any previous occasion was prosecuted in the Special court under this Act.
