(1)Notwithstanding anything contained in [section 223 of the Code of Criminal Procedure, 1973] [Substituted for the words Section 239 of the Code of Criminal Procedure, 1898" by the Act 1 of 1978, section 14], or in any other law for the time being in force, no child shall be charged with or tried for, any offence together with a person who is not a child.
