Section 6(1) in The Jammu and Kashmir Probation of Offenders Act, 1966
(1)When any person under twenty-one years of age is found guilty of having committed an offence punishable with imprisonment (but not with imprisonment for life), the Court by which the person is found guilty shall not sentence him to imprisonment unless it is satisfied that, having regard to the circumstances of the case including the nature of the offence and the character of the offender, it would not be desirable to deal him under section 3 or section 4 and if the Court passes any sentence of imprisonment on the offender it shall record its reasons for doing so.
