35. Penalty for abetting escape of youthful offender or child.- Whoever-
(a)knowingly assists or induces, directly or indirectly, youthful offender or child detained in or placed out on license from a reformatory or industrial school loos cape from the school or from any person with whom he is placed out on license; or any child or young person to escape from the person to whose custody he is committed under this Act; or(b)knowingly Barbour, conceals, or prevents from returning to school, or to any person with whom he is placed out on license, or to the person to whose custody he is committed under this Act, a youthful offender, young person or child who has so escaped, or knowingly assists in so doing;shall be liable to imprisonment for a term which may ex tend to two months or to a fine not exceeding two hundred rupees, or to both.
