Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 291 in Criminal Courts - Rules and Orders

291. The awarding of punishment to juvenile delinquents and adolescents is a matter which requires the utmost care. The awarding of an unnecessarily severe or an unsuitable sentence may result in turning a juvenile delinquent into a hardened malefactor.