24. Sentence That May Not Be Passed Against Juvenile Delinquent.
- Notwithstanding anything to the contrary contained in any law for the time being in force,-(1)no juvenile delinquent shall he sentenced to death;(2)no juvenile delinquent shall be sentenced to imprisonment or committed to prison in default of payment of fine or in default. of furnishing security:Provided that where the Court is satisfied that the offence committed by the juvenile delinquent is of so serious a nature or that he is so unruly or of so depraved a character that he is not a fit person to be sent to a reformatory or borstal school, the Court may sentence him to imprisonment for a period not exceeding the maximum period of imprisonment to which he could have been sentenced for the offence committed, and the Court shall report the case to the State Government and direct the juvenile delinquent to be detained in such custody as it may think fit; and(3)on receipt of a report from the Court under clause (2), the State Government may make such arrangement in respect of such juvenile delinquent as it deems proper and may at any time order him to be released from custody on such conditions, if. any, as the Slate Government may think lit to impose.
