Indian Penal Code, 1860
48A [75. Enhanced punishment for certain
offences under Chapter XII or Chapter XVII after previous conviction
Whoever, having been
convicted,-
(a) by a court in 49[India],
of an offence punishable under Chapter XII or Chapter XVII of this Code with imprisonment
of either description for a term of three years or upwards,
50 [***]
shall be guilty of any
offence punishable under either of those Chapters with like imprisonment for
the like term, shall be subject for every such subsequent offence to 51[imprisonment
for life], or to imprisonment of either description for a term which may extend
to ten years.]