453. Criminal charges against ex-reformatory school boys. [§ 12, Act V, 1861].
- The Court officer shall report to the Superintendent all cases in which ex-reformatory school boys are concerned but which do not result in their imprisonment, e.g., cases in which a sentence of whipping is inflicted or where the benefit of doubt is given or cases which end in acquittal or discharge. When an ex-reformatory boy is bound down under the preventive sections of the Code of Criminal Procedure the fact is to be similarly reported. The Superintendent shall inform the authorities of the Reformatory School of all such cases.Note. - "Reformatory school boys" include "Borstal school boys".
