Section 49 — Previous bad character not relevant, except in reply.

Bharatiya Sakshya Adhiniyam, 2023
In criminal proceedings, the fact that the accused has a bad character, is irrelevant, unless evidence has been given that he has a good character, in which case it becomes relevant Explanation 1.--This section does not apply to cases in which the bad character of any person is itself a fact in issue. Explanation 2.--A previous conviction is relevant as evidence of bad character

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