Indian Evidence Act, 1872

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Sections	Particulars
Chapter II	The Relevancy Of Facts
54	Previous bad character not relevant, except in reply
Description	In criminal proceedings the fact that the accused person 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.