(2)"Adolescent Prisoner", means -(a)any person who has been convicted of any offence punishable with imprisonment, or who having been ordered to give security under section 117 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), has failed to do so and who at the time of conviction or failure to give security, is not less than 18 years, but not more than 21 years of age;(b)any person who has been committed to prison custody during the pendency of his trial and who at the time of commitment is not less than 18 years, but not more than 21 years of age;
