33. Methods of dealing with children charged with offences.
- Where a child charged with any offence is tried by any court, and the court is satisfied of his guilt the court shall, before passing orders, take into consideration the manner in which, under the provisions of this or any other Act enabling the court to deal with the case, the case should be dealt with, namely, whether(a)by discharging the offender after due admonition; or(b)by committing the offender to the care of his parent, guardian, other adult relative or other fit person or such parent, guardian, relative or person executing a bond to be responsible for his good behaviour; or(c)by so discharging the offender and placing him under the supervision of a person named by the court; or(d)by committing the offender to the custody of any suitable person, whether a relative or not, who is willing to undertake the care of the offender; or(e)by releasing the offender on probation of good conduct; or(f)by sending the offender to an approved school; or(g)by ordering the offender to pay a fine; or(h)by ordering the parent or guardian of the offender to pay a fine; or(i)by dealing with the case in any other manner in which it may be legally dealt with ; or(j)when the offender is a child of twelve years of age or up-wards by sentencing him to imprisonment:Provided that nothing in this section shall be construed as authorizing the court to deal with any case in any manner in which it could not deal with the case but for this section.
