35. Methods of dealing with children charged with offences.
- Where a child charged with any offence is tried by any court, and the court is satisfied of his guilt, the court shall take into consideration the manner in which, under the provisions of this or any other Act enabling the court to deal with the case, the care should be dealt with, namely, whether-(a)by discharging the offender after due admonition; or(b)by committing the offender to the care of his parent, guardian, other adult relative, or other fit person on such parent, guardian, relative or person executing a bond to be responsible for his good behaviour; or(c)by so discharging the offender and placing him under the supervision of a person named by the court; or(d)by releasing the offender on probation of good conduct; or(e)by sending the offender to a certified school; or(f)by ordering the offender to pay a fine; or(g)by ordering the parent or guardian of the offender to pay a fine; or(h)where the offender is a child of fourteen years or upwards to whom the proviso to section 27 applies, by sentencing him to imprisonment; or(i)by dealing with the case in any other manner in which it may legally be dealt with:Provided that nothing in this section shall be construed as authorising the court to deal with any case in any manner in which it could not deal with the case apart from this section.
