Section 298(2) in Criminal Courts - Rules and Orders
(2)As a rule no boy should be sent to the reformatory on a first conviction unless there is reasonable cause for supposing that he is being trained up to, or likely again to lapse into, crime.Explanation. - There would ordinarily be reasonable cause for this supposition if, among other circumstances,-(a)either of the boy's parents is a habitual criminal; or(b)the offence of which he is convicted is one anguring great depravity (that is, a general corruption of morals apart from the specific criminality of the particular act); or(c)the boy is destitute.
